Sachida Nand Singh vs The State Of Jharkhand Through The ...
2023 Latest Caselaw 797 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 WP(S) No. 35 of 2023
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Sachida Nand Singh, son of late Sabhapati Singh, resident of village Anjani, at P.O. Anjani, P.S. Parsa, District Saran (Chapra), Bihar, presently residing at Sunita Sadan, near Devi Mandap, Tupudana, P.O. & P.S. Tupudana, District Ranchi. ..... ..... Petitioner Versus

1. The State of Jharkhand through the Secretary, Department of Mines & Geology, Government of Jharkhand, having its office at Nepal House, P.O. & P.S. Doranda, District Ranchi

2. The Deputy Secretary, Department of Mines & Geology, Government of Jharkhand, having its office at Nepal House, P.O. & P.S. Doranda, District Ranchi.

3. The Director, Directorate of Mines & Geology, Government of Jharkhand, having its office at Nepal House, P.O. & P.S. Doranda, District Ranchi ..... ..... Respondents

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         CORAM       :        HON'BLE MR. JUSTICE ANANDA SEN.
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For the petitioner : Mr. Rupesh Singh, Advocate Mr. Jagdeesh, Advocate For the Respondents : AC to AG

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04/17.02.2023: The instant writ petition has been filed for a direction upon the respondents to open recommendation of the departmental promotion committee held on 20.09.2017 with respect to petitioner which was kept in sealed cover.

The admitted case of the petitioner is that the promotion of the petitioner was considered by the Departmental Promotion Committee in its meeting held on 20.09.2017 but the result was kept in sealed cover because at that time the petitioner was facing prosecution in Vigilance P.S. Case No. 04 of 2010, pending in the Court of Special Judge, Anti-Corruption Bureau, West Singhbhum, Chaibasa.

Thereafter, vide judgment 13.09.2022 the petitioner was acquitted. The judgment of acquittal has been brought on record.

Considering the aforesaid admitted position, there is no impediment in opening the sealed cover. Thus I direct the respondent to open the sealed cover within two weeks and act accordingly.

Accordingly, the instant writ petition is disposed of.

(ANANDA SEN, J.) Madhav/-