Jharkhand High Court
The State Of Jharkhand Through The Chief ... vs Dr Satyendra Kumar Choudhary And Ors on 20 January, 2015
Author: D.N. Patel
Bench: D.N. Patel, Pramath Patnaik
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 3054 of 2013.
1. The State of Jharkhand through the
Chief Secretary, Government of
Jharkhand, Dhurwa, Ranchi.
2. The Secretary, Department of Personnel,
Administrative Reforms & Rajbhasha,
Govt. of Jharkhand, Project Building, H.E.C.
Dhurwa, Ranchi.
3. The Secretary, Department of Health, Govt.
of Jharkhand, Nepal House, Doranda, Ranchi. ... Petitioners
Versus
1. Dr. Satyendra Kumar Choudhary
2. The Union of India through the Secretary,
Department of Personnel and Training.
Officiating at Secretariat Building, New Delhi.
3. Union Public service Commission through its
Secretary, Dholpur House, Shahjajan Road,
New Delhi. ... ... ... ... ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE D.N. PATEL
HON'BLE MR. JUSTICE PRAMATH PATNAIK
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For the Petitioners : Mr. Vikash Kumar, Advocate
For the Respondent No. 1 : Mr. Rupesh Kumar Singh, Advocate.
For the Union of India : Mr. Rajiv Sinha, A.S.G.I.
For the Intervenor : M/s Anil Kumar Sinha, Senior Advocate and
Saurabh Shekhar, Advocate.
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13/Dated: 20th January, 2015
Per D.N. Patel, J.:
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1. Counsel appearing for the State has submitted that the State has challenged Annexure 3 to the memo of writ petition passed by the Central Administrative Tribunal (CAT), Patna Bench at Ranchi in contempt case being C.C.P.A. No. 17 of 2008. This order is dated 15th February, 2013.
2. During course of argument, counsel appearing for respondent no. 1 submitted that as the contempt case has already been disposed of by the CAT and, against the interim order, this writ petition has been preferred, ignoring the fact that now the contempt matter is not pending at all and, therefore, final order has to be challenged, if the petitioners are aggrieved by the said order. Final order has been passed in the contempt matter by the CAT on 21st April, 2014.
3. This writ petition is, therefore, dismissed as the final order in the contempt case is not challenged. In view of the dismissal of the writ petition, I.A. No. 7397 of 2013 stands disposed of.
(D.N. Patel, J.) (Pramath Patnaik, J.) AKS.Cp.2.