Jharkhand High Court
Seventh Day Adventist Senior Secondary ... vs The State Of Jharkhand & Others on 6 June, 2022
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P.(C) No. 1604 of 2008
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Seventh Day Adventist Senior Secondary School, Khunti .... ..... Petitioner Versus The State of Jharkhand & Others .... ..... Respondents WITH W.P.(C) No. 1620 of 2008 ........
Seventh Day Adventist Senior Secondary School, Khunti .... ..... Petitioner Versus The State of Jharkhand & Others .... ..... Respondents CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............
For the Petitioner : Mr. Sameer Saurav, Advocate (in both cases) For the Respondents/State : Mr. Sreenu Garapati, S.C.-III (in W.P.(C) No.1604/2008) Mr. Nawal Kishore Pandey, A.C. to Mr. P.C. Roy, S.C.(L&C)-I (in W.P.(C) No.1620/2008) ........
14/06.06.2022.
Heard, learned counsel for the parties. Learned counsel for the respondents /State, Mr. Sreenu Garapati, S.C.-III (in W.P.(C) No.1604/2008) and Mr. Nawal Kishore Pandey, A.C. to Mr. P.C. Roy, S.C.(L&C)-I (in W.P.(C) No.1620/2008) have submitted, that pursuant to the direction passed by this Hon'ble Court in terms of order dated 11.04.2022, learned Commissioner, South Chotanagpur Division, Ranchi has filed counter-affidavit on 07.05.2022 stating therein at para-12 that "the aforesaid records are not made available by the concerned offices within one week, appropriate action would be taken upon the concerned authorities / employees responsible for maintaining the same".
Learned counsel for the respondents /State have submitted, that both the original records of S.A.R. Case No.52/2001-2002 and S.A.R. Case No.53/2001-2002 have been received, but records of corresponding S.A.R. Appeal No.154/2001-2002 and S.A.R. Appeal No.155/2001-2002 have not been traced till date.
However, learned counsels for the respondents /State after taking oral instruction from office of Commissioner, South Chotanagpur -2- Division, Ranchi have assured that said records of appeal shall be obtained by 10.06.2022.
Let the matters appear on 13.06.2022 anticipating the action of the State.
(Kailash Prasad Deo, J.) Jay/