Jharkhand High Court
(Javed Alam & Ors. vs . The State Of Jharkhand & Anr.) on 16 October, 2020
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No.22 of 2019
(Javed Alam & Ors. Vs. The State of Jharkhand & Anr.)
with
Cont. Case (Civil) No.27 of 2019
(Upendra Kumar Chourasia & Ors. Vs. The State of Jharkhand & Anr.)
with
Cont. Case (Civil) No.37 of 2019
(Satyendra Kumar Yadav & Ors. Vs. The State of Jharkhand & Anr.)
with
Cont. Case (Civil) No.44 of 2019
(Jai Prakash Tiwary & Ors. Vs. The State of Jharkhand & Anr.)
with
Cont. Case (Civil) No.311 of 2019
(Janeshwar Kumar & Ors. Vs. The State of Jharkhand & Anr.)
with
Cont. Case (Civil) No.65 of 2019
(Sanjay Kumar & Ors. Vs. The State of Jharkhand & Anr.)
with
Cont. Case (Civil) No.26 of 2019
(Sanjay Prasad & Ors. Vs. The State of Jharkhand & Anr.)
with
Cont. Case (Civil) No.171 of 2019
(Manoj Kumar & Ors. Vs. Sri Kailash Kumar Khandelwal, Secretary,
Department of Personnel, Administrative Reforms and Rajbhasha,
Govt. of Jharkhand, Ranchi & Anr.)
with
Cont. Case (Civil) No.129 of 2019
(Jwala Prasad & Ors. Vs. The State of Jharkhand & Anr.)
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioners : Mr. Sunil Singh, Advocate.
[in all the cases] For the Opp. Parties : Mrs. Vandana Singh, Sr. SC-III [in Cont. Case (C). Nos. 27/2019; 37/2019; 311/2019; 65/2019; 129/2019] Mr. Manish Mishra, GP-V [in Cont. Case (C). No. 22 of 2019] Mr. Rahul Saboo, SC-I [in Cont. Case (C). No.44/2019] Mr. Shrey Mishra, AC to GA-III [in Cont. Case (C). No. 26 of 2019] Ms. Shrestha Mehta, AC to SC-II [in Cont. Case (C). No. 171 of 2019]
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08/ 16.10.2020 In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10:30 A.M. onwards. They have no complaint in respect to the audio and video clarity and quality.
Since the aforesaid Contempt Applications have been preferred for non- compliance of the Court's order dated 12.09.2018, passed in W.P.(S). No. 6709 of 2017 and 2 other analogous cases, they have been tagged and heard together.
At the very outset, Mrs. Vandana Singh, learned Sr. SC-III appearing for the opposite parties-State, draws the attention of the Court towards para-14 of the show-cause dated 15.10.2020 and submits that the order of the Court has been fully complied with.
Para-14 of the said show-cause is quoted herein below:
"14. That it is humbly stated and submitted that from the said final panel list the appointment of the candidates have been made by the Establishment Committee in the meeting held on 08.10.2020. The Appointment Order has been issued vide order memo No. 605 dated 08.10.2020 and the selected candidates have been directed to join from 12.10.2020 to 17.11.2020."
From the aforesaid paragraphs, it appears that order of the Court has been fully complied with and no contempt is made out against the opposite parties and hence, it is dropped.
Resultantly, all these Contempt Applications stand disposed of.
Pending I.As., if any, also stand disposed of.
(Dr. S.N. Pathak, J.) Kunal/