Jharkhand High Court
Md.Ali Ansari & Ors. vs State Of Jharkhand & Ors. on 16 December, 2011
Author: R. K. Merathia
Bench: R.K. Merathia
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont Case ( Civil) No.804 of 2010
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Md. Ali Ansari & Others .....Petitioners
Versus
The State of Jharkhand & Others ....Opposite Parties
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Coram: THE HON'BLE MR. JUSTICE R.K. MERATHIA
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For the Petitioners : Mr. Jitendra Kumar Deo, Advocate
For the State : Mr. Rishi Pallav, JC to AG
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Order No. 6 Dated the 16th December, 2011
Mr. Rishi Pallav, learned JC to A.G., referring to the supplementary show cause said to have been filed today on behalf of Deputy Commissioner, Garhwa, submitted that out of 7 petitioners, the amount of 5 petitioners have been ascertained and for the rest two petitioners, the matter is being inquired from the local offices, which will take some time. He further submitted that the Deputy Commissioner has written letter to the concerned Secretary, Rural Development Department, Government of Jharkhand for release of the funds as the scheme of Sampurn Gramin Rojgar Yojana is now closed but the Deputy Commissioner has not received any communication from the Secretary.
As prayed by Mr. Rishi Pallav, four weeks' time is allowed to file further show cause ascertaining the amount of rest two petitioners and informing this Court on behalf of the Secretary, by way of affidavit, as to why the amounts claimed by the petitioners be not paid to them.
Let a copy of the order be given to Mr. Pallav, as prayed. Put up this case on 27th January, 2012.
( R. K. Merathia, J) Rakesh/