Niraj Kumar vs The State Of Jharkhand And Ors
2021 Latest Caselaw 3163 Jhar

                          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                Cont. Case (Civil) No. 1039 of 2019
                                                    ...

               Niraj Kumar                                                           ..... Petitioner
                                           Versus
               The State of Jharkhand and Ors.                                       ..... Opposite Parties

                               Cont. Case (Civil) No. 1095 of 2019
                                                       ...
              Raj Kumar Gupta                                                      ..... Petitioner
                                             Versus
              The State of Jharkhand and Ors.                                       ..... Opposite Parties
                                             With
                               Cont. Case (Civil) No. 1094 of 2019
                                                       ...
              Vikash Kumar                                                         ..... Petitioner
                                             Versus
              The State of Jharkhand and Ors.                                       ..... Opposite Parties
                                             With
                               Cont. Case (Civil) No. 1046 of 2019
                                                       ...
              Suman Kumar Tiwary                                                   ..... Petitioner
                                             Versus
              The State of Jharkhand and Ors.                                       ..... Opposite Parties
                                             ---------
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR
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              For the Petitioners     : Mr. Umesh Kr. Choubey, Adv. (Cont. Case (Civil) No. 1039 of 2019)

Mr. Abhijeet Kumar Singh, Adv. (Cont. Case (Civil) No. 1095/1094/1046 of 2019) For the Opp. Parties : Mr. Rahul Saboo, SC-I (in all cases)

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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

.....

09/27.08.2021 These contempt petitions have been filed for non-compliance of the order dated 06.03.2019 passed in W. P. (S) No. 4418 of 2013.

Response has been filed annexing a reasoned order dated 15.12.2020 as Annexure-A to the show cause dated 25.01.2021.

From perusal of the reasoned order, it appears that it has been passed pursuant to the direction issued in the judgment passed in LPA No. 213 of 2017 in the case of Rupak Kumar Mahajan Versus State of Jharkhand and Ors. The said direction is with regard to panel prepared in the year 2005.

The issue involved in these contempt petitions regarding panel for which process has been initiated in the year 2007. Prima facie, it appears that the reasoned order is not in consonance with the impugned order dated 06.03.2019 passed in W. P. (S) No. 4418 of 2013.

Accordingly, by taking lenient view, liberty is given to the opposite parties to comply the order by passing a fresh reasoned order as per the mandate of the above directions.

Put up these cases after four weeks.

However, it is made clear that no further adjournment will be granted as the matter is of the year 2013.

(Rajesh Kumar, J.)

Kamlesh/