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Sunil Kumar Paswan vs K. Ravi Kumar
2023 Latest Caselaw 1625 Jhar

Citation : 2023 Latest Caselaw 1625 Jhar
Judgement Date : 17 April, 2023

Jharkhand High Court
Sunil Kumar Paswan vs K. Ravi Kumar on 17 April, 2023
         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cont. Case (Civil) No. 248 of 2021

Sunil Kumar Paswan, son of Bhagwan Das, resident of Khumijoria, Katras
Road, Matkuriya, PO and PS Dhanbad, District Dhanbad        ...... Petitioner
                             Versus
1.K. Ravi Kumar, Secretary, Department of Transport, Government of
Jharkhand, having its office at FFP Building, Dhurwa, PO and PS Dhurwa,
District Ranchi
2.The State of Jharkhand                             ..... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner     : Mr. Raj Vardhan, Advocate
For the State          : Mr. Ashok Yadav, Sr. SC I
                         Mr. Piyush Chitresh, AC to AG
                         Mr. Gaurang Jajodia, AC to GP II
                        ---------

th Order No. 08 /Dated: 17 April 2023

Affidavit dated 15th April 2023 has been filed on behalf of the contemnor.

In this affidavit, the Secretary, Department of Transport, Government of Jharkhand has explained the reasons why further steps for appointment on the post of Motor Vehicle Inspector could not be taken.

It is stated that in compliance of the judgment in "Ramesh Hansda and Another v. The State of Jharkhand and Others" passed by the Division Bench of this Court in WP(C) No. 3894 of 2021, the Government of Jharkhand decided to amend the rules for which effective steps are being taken by the Department.

The explanation sought to be offered by the Secretary, Department of Transport, Government of Jharkhand is that it was on account of the circumstances beyond his control that a requisition for issuing advertisement for appointment on the post of Motor Vehicle Inspector could not be made.

Having been satisfied of the bonafide conduct of the Secretary, Department of Transport, Government of Jharkhand, affidavit dated 15 th April 2023 is accepted.

Consequently, this contempt proceeding is dropped. Contempt Case (Civil) No. 248 of 2021 is closed.

(Shree Chandrashekhar, J.) Tanuj

 
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