Patna High Court - Orders
Rama Nand Singh vs Naga Singh & Ors on 3 March, 2010
Author: C. M. Prasad
Bench: C. M. Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
FA No.165 of 1976
RAMA NAND SINGH
Versus
NAGA SINGH & ORS
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55. 03.03.2010Vide this Court's order dated 27.07.2009 the Registrar General was directed to obtain explanation from the concerned officials regarding the delay in placing the order dated 13.08.2002 of the Hon'ble Supreme Court before this Bench on that day (27.07.2009) with office note date 15.07.1997 i.e., after a delay of nearly seven years.
The Registrar General was directed to submit his report fixing specific responsible in the matter. Accordingly, the Registrar General has submitted his report dated 18.02.2010 at Flag-X, wherein on obtaining explanation from Sri Ram Kumar Singh the then concerned dealing assistant and on the basis of the show cause reply he is of the opinion that the "statement made in the show cause alone is sufficient to fix responsibility against him". However, in the report the Registrar General has mentioned in his report that Sri Singh is presently suffering from cancer and he regrets for causing inconvenience to the Supreme Court.
In the facts and circumstances, let the matter be 2 placed through the Registrar General before Hon'ble the Chief Justice for suitable action in this regard.
(C. M. Prasad, J.) Mkr.