Jharkhand High Court
Manoj Kishore Rukhaiyar vs Land Reforms And Revenue Department on 29 August, 2017
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No.1561 of 2016
Manoj Kishore Rukhaiyar .... ...... Petitioner
Versus
The State of Jharkhand and Ors. .... ..... Respondents
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. Anil Kumar Sinha, Sr. Adv.
Mr. Abhishek Sinha, Adv.
For the State : Mr. Jai Prakash, AAG
Mrs. Chaitali C. Sinha, JC to AAG
09/29.08.2017In compliance of order of this Court, original record has been produced. The learned Senior counsel appearing for the petitioner and the learned Additional Advocate General have rendered assistance to the Court. I have also perused the record. It appears that a proposal was initiated on 08.01.2014 in which there is a reference of Prapatra 'k'. It was on record. In subsequent proposals including the one which was put up before the Chief Minister there is reference of Prapatra 'k'. It is stated therein that Prapatra 'k' was received by the department, a copy of which was placed on record, when the aforesaid proposal was moved.
The contention raised by the leaned Senior counsel for the petitioner is that Prapatra 'k' must be signed by the disciplinary authority, who in the instant case is the Chief Minister, and then only it can be concluded that the disciplinary authority did apply its mind and approved the same.
Mr. Jai Prakash, the learned Additional Advocate General, however, contends that Prapatra 'k' forms part of the original record which was placed before the Chief Minister with the proposal to issue chargememo to the delinquent officer and to suspend him, on which the Chief Minister has accorded his approval.
Post the matter on 12.10.2017.
(Shree Chandrashekhar, J.) Pankaj