Jharkhand High Court
Suraj Chail vs The State Of Jharkhand Through Its Chief ... on 26 March, 2018
Author: S.N.Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHAKHAND AT RANCHI
W.P.(S)No. 1975 of 2017
Suraj Chail. ... ... ... ...Petitioner
-Versus-
1. The State of Jharkhand through its Chief Secretary having its
Office at Project Building, under Post Office-Dhurwa, Police
Station-Jagarnathpur, District-Ranchi.
2. Secretary, Jharkhand Staff Selection Commission, Kalinagar,
Chaibagan under Post Office and Police Station-Namkum, Dist.
Ranchi.
3. Controller of Examination, Jharkhand Staff Selection Commission,
Kalinagar, Chaibagan under Post Office and Police Station-Namkum,
District-Ranchi, Jharkhand. ... ... ...Respondents
---------
CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK For the Petitioner: Mr. Ashok Kumar Pandey, Advocate.
For the State: Mr. L.C.N. Shadedeo, Advocate.
For the J.S.S.C.: Mr. Sanjay Piprawall, Advocate.
---------
09/26.03.2018 On 16.02.2018 this Court had passed an order for constitution of
an Apex Medical Board and after re-examination of the petitioner by the Apex Medical Board, a specific affidavit enclosing therewith the report of the Apex Medical Board was asked to be filed.
Today when the case was called out neither the affidavit is on record nor the petitioner has been examined by the Apex Medical Board. Surprisingly a notice has been brought, which is taken on Board which shows that inadvertently the date was fixed on 20.03.2018 which happens to be a Holiday in the Government calender. The respondents have corrected the said date when came to know about their mistake. A fresh date has been fixed for consideration of the case of petitioner by the Apex Medical Board on 27.03.2018 at 10:30 am to 1 p.m. In view of the fresh notification issued by the respondent-State dated 23.03.2018, let the petitioner appear before the Apex Medical Board between 10:30 a.m. to 01:00 p.m. If the petitioner appears before the Apex Medical Board, his case shall be considered and he shall be duly examined and upon examination a report shall be furnished in a sealed cover and the same shall be produced by way of affidavit before this Court.
Let this case be listed on 10.04.2018 under the same heading.
[Dr. S.N.Pathak,J.] P.K.S.