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Judgment
Rajesh Shankar, J
Reference may be made to the order dated 15th February, 2022, which reads as under:-
“It is the specific case of the respondents that caste certificate issued by the C.O. was submitted by the petitioner whereas, as per mandatory requirement caste certificate issued by the SDO ought to have been submitted.
However, learned counsel for the respondents seeks some time to bring on record the statutory requirement regarding issuance of caste certificate.
List this case after four weeks.”
No supplementary counter affidavit has yet been filed in terms with the aforesaid order.
However, at the request of Mr. Anil Kumar Singh, learned A.C. to G.P.I, the respondents are granted two weeks more time by way of last indulgence to file counter affidavit in terms with the order dated 15th February, 2022 failing which they shall pay a cost of Rs.3,000/- in favour of Advocate’s Clerks Association Welfare Fund, Jharkhand High Court, Ranchi.
Put up this case under the heading “For Admission” on 14th March, 2024.