Bijay Kumar Prajapati vs The State Of Jharkhand
2024 Latest Caselaw 8785 Jhar

Jharkhand High Court

Bijay Kumar Prajapati vs The State Of Jharkhand on 3 September, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             Cont. Case (Civil) No. 268 of 2024

              1. Bijay Kumar Prajapati, aged about 38 years, S/o: Bandhu Prajapati,
                 R/o: Village- Pakri, Barwadih, P.O. Barkagaon, P.S. Barkagaon,
                 District Hazaribagh
              2. Amrit Mahato, aged about 49 years, S/o: Upashi Mahto, R/o
                 Village Dolabar, P.O. Moko, P.S. Baliyapur, District Dhanbad
                                                          ...     ...      Petitioners
                                       Versus
              1. The State of Jharkhand
              2. Shashi Prakash Singh, the Director, Primary Education and
                 Literacy Department, Ranchi having its office at Project Building,
                 P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi, pin - 834004
                                                    ...       ...        Opp. Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Ranjan Kumar, Advocate For the Opp. Parties : Mr. Aditya Kumar, AC to Sr. SC I

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08/03.09.2024 This contempt case has been filed for initiation of contempt proceeding against the opposite party no.2 for alleged willful violation of the order/direction as contained in judgment dated 06.02.2024 passed in W.P.(S) No. 5821 of 2023.

2. The learned counsel for the petitioner submits that the order has already been complied and he has no surviving grievance.

3. Considering the submission, this Court is not inclined to proceed any further in this contempt proceeding, which is hereby dropped.

(Anubha Rawat Choudhary, J.) Saurav