Sangita Verma vs State Of Jharkhand
2024 Latest Caselaw 10172 Jhar

Jharkhand High Court

Sangita Verma vs State Of Jharkhand on 25 October, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Cont. Case (Civil) No. 777 of 2024

              Sangita Verma, aged about 45 years, W/o Late Prem Verma Resident
              of - Vill - Durgabari Lane, Powerganj P.O. & P.S. Lohardagga
              District - Lohardagga (Jharkhand)               ...     ...   Petitioner
                                         Versus
              1. State of Jharkhand
              2. Mr. Ram Niwas Yadav, S/o- Not known to the petitioner, presently
                 posted as the Director, Higher, Technical Education, and Skill
                 Development Department, Government of Jharkhand, having its
                 office at Nepal house, P.O. &, P.S. Doranda, District-Ranchi
              3. Mr. Binod Narayan, Son of- Not known to the petitioner presently
                 posted as the Registrar, Ranchi University, Ranchi, P.O.- GPO and
                 P.S. Kotwali, District - Ranchi       ...         ...     Opp. Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mrs. Jyoti Nayan, Advocate For the University : Mr. Vikash Kumar, Advocate For the State : Mr. Kunal Chandra Suman, AC to GP II

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07/25.10.2024 The learned counsels for the parties are present.

2. This contempt petition has been filed for initiation of a contempt proceeding against the opposite parties for their alleged willful disobedience/non-compliance of the order / judgment dated 24.08.2022 passed in W.P.(S) No. 3661 of 2020.

3. It is submitted that the reasoned order pursuant to the order passed by this Court has been passed, but the petitioner is not satisfied.

4. The learned counsel for the opposite party - State is permitted to file his show cause during the course of the day.

5. Considering the nature of the order and the submissions made, the reasoned order having been passed, this Court is not inclined not proceed any further in this contempt proceeding, which is hereby dropped.

6. However, liberty is reserved with the petitioner to take appropriate steps in connection with the reasoned order.

(Anubha Rawat Choudhary, J.) Saurav