Jharkhand High Court
Prabha Kumar Gupta vs The State Of Jharkhand Anr Anr on 19 February, 2016
Author: D.N. Patel
Bench: D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No.605 of 2014
Prabha Kumari Gupta, W/o Sri Uday Prasad, Resident of Uma
Travels, Radha Gopal Gali, Chatra, P.O & P.S and District Chatra,
Jharkhand ... ... Petitioner
Versus
1. The State of Jharkhand
2. Sri K. Vidyasagar, Principal Secretary, Personnel, Administrative
Reforms and Rajbhasa Deptt., Jharkhand Ranchi, having its office
at Project Building, Dhurwa, Ranchi.
... ... Respondents
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CORAM: HON'BLE MR. JUSTICE D. N. PATEL
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For the Petitioner :
For the Respondents : M/s Ajit Kumar
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02/Dated: 19th February, 2016
Per D.N. Patel, J.
1) When the matter is called out, learned counsel for the petitioner is absent.
2) Having heard learned counsel for the respondents-State and looking to the counter affidavit filed by the respondents, especially Annexure-3 and Annexure-16, it appears that all the legally payable amount have been paid to the petitioner. Initially the order at Annexure -3 dated 23.11.2011 has been passed and later on, order at Annexure-16 has also been passed in favour of the petitioner.
3) Thus, in view of the counter affidavit, especially Annexures-3 & 16, there is no willful disobedience by the respondents of the order passed by this Court dated 6th January 2012 in W.P (S) No.6085 of 2011.
4) Hence, this Contempt petition is, hereby, dismissed.
(D. N. Patel, J) BS/