Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Mahendra Saw vs State Of Jharkhand And Anr on 28 July, 2017

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Contempt Case (Civil) No.  219 of 2017 
                        ­­­­­­­
Manoj Kumar Rana, s/o Saroj Kumar Rana, resident of village Garri 
Kalan, PO Garri Kalan, PS Keradari, Dist. Hazaribagh, Jharkhand
                                                  ... Petitioner
                        Versus
1. State of Jharkhand
2.  Amitabh Kaushal, Secretary, Employment and Training 
Department, Ranchi, State of Jharkhand, resident at Nepal House, PO 
& PS Doranda, Dist. Ranchi, Jharkhand             ... Opposite Parties

                         With
             Contempt Case (Civil) No.  220 of 2017 
                         ­­­­­­­
Raj Kishor Mahto, s/o Sri. Roidas Mahto, resident of village 
Chipibandhidh, PO Lungtu, PS Tamar, Dist. Ranchi, Jharkhand
                                                   ... Petitioner
                         Versus
1. State of Jharkhand
2.  Amitabh Kaushal, Secretary, Employment and Training 
Department, Ranchi, State of Jharkhand, resident at Nepal House, PO 
& PS Doranda, Dist. Ranchi, Jharkhand      ...   Opposite Parties

                       With
            Contempt Case (Civil) No.  221 of 2017 
                       ­­­­­­­
Mantu Ram Mahato, s/o late Maheshwar Mahto, resident of village 
Joshpur, PO Gamharia, PS Gamharia, Dist. Saraikela­Kharsawan, 
Jharkhand                                            ...  Petitioner

                        Versus
1. State of Jharkhand
2.  Amitabh Kaushal, Secretary, Employment and Training 
Department, Ranchi, State of Jharkhand, resident at Nepal House, PO 
& PS Doranda, Dist. Ranchi, Jharkhand     ...   Opposite Parties

                          With
             Contempt Case (Civil) No.  222 of 2017 
                          ­­­­­­­
Bijay Lakra, s/o Anukaran Lakra, resident of village Murai Toli, PO 
Pojenga, PS Palkot, Dist. Gumla, Jharkhand              ...  Petitioner

                        Versus
1. State of Jharkhand
2.  Amitabh Kaushal, Secretary, Employment and Training 
Department, Ranchi, State of Jharkhand, resident at Nepal House, PO 
& PS Doranda, Dist. Ranchi, Jharkhand     ...   Opposite Parties
                                             With
                               Contempt Case (Civil) No.  224 of 2017 
                                            ­­­­­­­
                    Budhan Tudu, s/o Subren Tudu, resident at 70, Haludbani (Paratola), 
                    PO Tatanagar, PS Parsudih, Dist. Jamsedpur (East Singhbhum), 
                    Jharkhand                                             ...  Petitioner

                                               Versus
                    1. State of Jharkhand
                    2.  Amitabh Kaushal, Secretary, Employment and Training 
                    Department, Ranchi, State of Jharkhand, resident at Nepal House, PO 
                    & PS Doranda, Dist. Ranchi, Jharkhand     ...   Opposite Parties

                                            With
                                 Contempt Case (Civil) No.  228 of 2017 
                                            ­­­­­­­
                    Mahendra Saw, s/o Sri. Naresh Sahu, resident of village Pachamba, 
                    PO Kutamu, PS  Bishrampur, Dist. Palamau, Jharkhand
                                                                      ... Petitioner
                                            Versus
                    1. State of Jharkhand
                    2.  Amitabh Kaushal, Secretary, Employment and Training 
                    Department, Ranchi, State of Jharkhand, resident at Nepal House, PO 
                    & PS Doranda, Dist. Ranchi, Jharkhand     ...   Opposite Parties

                                               ­­­­­­­
                     CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
                                                ­­­­­­  
               
                      For the Petitioners            : Mr. Niranjan Kumar, Advocate
                      For the Opposite Party­State : Ms. Ruchi Rampuria, JC to Sr. S.C. I
                                               ­­­­­­­ 

05/28.07.2017

  The learned counsel for the applicant(s) states that order  passed in W.P.(S) No. 5449 of 2015 and batch has been complied by  opposite party no. 2. 

In   the   above   fact,   proceeding   in   these   contempt  applications is closed. 

      

       (Shree Chandrashekhar, J.)      Amit/