Ravi Rajak vs The Governor
2022 Latest Caselaw 76 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P. (C) No. 877 of 2021
              Ravi Rajak ...      ...    ...     ... ...   ...   ...    Petitioner
                                       Versus
              The Governor, the State of Jharkhand through its
              Principal Secretary and others ...     ...     ...     ...    Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner: Mr. Kaushalendra Prasad, Advocate For the UOI: Mr. Pratyush Kumar, C.G.C. For the State: Mr. Piyush Chitresh, A.C. to A.G. For Resp. No.11: Mr. G.M. Mishra, Advocate

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Oral Order 07/Dated: 06.01.2022

We regret that the direction contained in the order dated

19.07.2021 has not been complied by the concerned and no

explanation answering the issue concerned has been filed.

It is further intriguing that though judgment of a Single Bench is

remembered by the Stamp Report but the judgment of the Full bench

overruling that decision has not been considered by them and time &

again they are taking shelter of the order passed by the learned

Single Judge.

Let a comprehensive report be filed by the concerned on or

before the next date of hearing, otherwise this Court would be

compelled to take appropriate action.

Put up this case on 10.01.2022.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) Manoj/Saket