Ajay Chandra Sinha vs Assistant Secretary Of Board Of ...
2023 Latest Caselaw 2239 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           W. P. (C) No. 594 of 2022

                Ajay Chandra Sinha                      ...        ...   Petitioner
                                   Versus
            Assistant Secretary of Board of Discipline & Others
                                               ...        ...       Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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04/03.07.2023

1. Learned counsel for the petitioner appears and submits that he does not have any alternative remedy against the impugned order. He has referred to Section 22G of the Charted Accountants Act, 1949 to submit that under sub-section 1 of the Act, 1949, only a member of the institute aggrieved by the order of the Board of Discipline or the disciplinary committee, may approach the appellate authority. However, during the course of argument, the provisions of Section 22G(2) of the Act, 1949 also came for consideration, to which the learned counsel says that other Hon'ble High Courts have held that this provision cannot be invoked by any person whose complaint has been dropped. He is not ready with the judgments.

2. Post this case tomorrow i.e., on 04.07.2023.

(Anubha Rawat Choudhary, J.) Mukul