Jharkhand High Court
Deonis Beck vs The State Of Jharkhand on 21 December, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 722 of 2016
Deonis Beck --- --- Petitioner
Versus
1. The State of Jharkhand.
2. Sri N.N.Pandey, Home Secretary, Department of Home,
Govt. of Jharkhand, Ranchi.
3. Sri D.K.Pandey, Director General-cum-Inspector
General of Police, Police Headquarter, Ranchi, Jharkhand
4. Sri Saket Kumar, Deputy Inspector General of Police,
North Chhotanagpur Range, Bokaro
5. Sri Y.S.Ramesh, Superintendent of Police, Bokaro
With
Cont. Case (Civil) No. 726 of 2016
Parshuram Kumar Yadav --- --- Petitioner
Versus
1. The State of Jharkhand.
2. Sri N.N.Pandey, Home Secretary, Department of Home,
Govt. of Jharkhand, Ranchi.
3. Sri D.K.Pandey, Director General-cum-Inspector
General of Police, Police Headquarter, Ranchi, Jharkhand
4. Sri Saket Kumar, Deputy Inspector General of Police,
Jharkhand Jaguar (STF), Dhurwa
With
Cont. Case (Civil) No. 744 of 2016
Jitendra Uraon --- --- Petitioner
Versus
1. The State of Jharkhand.
2. Sri N.N.Pandey, Home Secretary, Department of Home,
Ranchi, Jharkhand.
3. Sri D.K.Pandey, Director General-cum-Inspector
General of Police, Police Headquarters, Ranchi, Jharkhand
4. Sri Ranjeet Kumar Prasad, Deputy Inspector General of Police,
(Training) cum-Principal, Police Training College, Hazaribag- ---Opposite parties
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh
---
For the Petitioner : M/s. Manoj Kumar Ram, Adv. [Cont. 722 & 726/16]
Mr. Diwakar Upadhyay, Adv. [Cont. 744/16]
For the State : Mr. Ravi Prakash Mishra, A.C. to AAG-II [Cont. 722/16]
Mr. Ashok Kumar Yadav, G.A.-I [Cont. 726 & 744/16]
---
14/21.12.2021 Learned counsel for the opposite party no. 5 states by referring to the
show-cause dated 7th August, 2021 in Cont. Case (Civil) No. 722 of 2016 that the
petitioner and others were reinstated in service pursuant to the order under
offence. He has referred to Annexure-A Series to the show-cause bearing Memo
no. 1332 dated 21st December, 2020 and Memo No. 4227 dated 24th December,
2020 as also Bokaro District Order no. 15 of 2020 bearing Memo no. 32 dated 4th
January, 2021, specifically concerning the petitioners, Deonis Beck, Parshuram
Kumar Yadav and Jitendra Uraon. Annexure-D is the representation of the
petitioner, Deonis Beck stating that he had joined on 31st December, 2020. This
was during pendency of Civil Appeal Nos. 429-430 of 2021. This fact has also
been taken note of at Para-9 of the judgment dated 18th February, 2021 of the
Apex Court. As such, order under offence has been complied with. It is submitted
by learned counsel for the State Mr. Ashok Kumar Yadav, G.A-I that the case of
the petitioner in Cont. Case (Civil) No. 726 of 2016 and 744 of 2016 is also
covered in the show cause filed in Cont. Case (Civil) No. 722 of 2016.
Learned counsel for the petitioner submits that order has been
complied with but after much delay.
Be that as it may, in view of the show-cause filed and the fact that
petitioners have been reinstated in service during pendency of Civil Appeal Nos.
429-430 of 2021 by judgment dated 18th February, 2021, these contempt petitions
are disposed of. Pending I.As. are closed.
(Aparesh Kumar Singh, J)
Jk/
