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Ram Charitra Pandey vs State Of Jharkhand And Others

Jharkhand High Court · Decided on 25 April 2022 · Citation: (2022) 04 JH CK 0034

HON’BLE JUDGES
Anubha Rawat Choudhary, J
CASE NUMBER
Writ Petition (S) No. 1784 Of 2008
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Judgment

5 paragraphs · 159 words

Anubha Rawat Choudhary, J

1.

Learned counsel for the parties are present.

2.

Learned counsel for the petitioner Mr. Saurav Arun refers to order dated 25.04.2019 and 05.11.2019 to submit that pursuant to the orders passed by this court respondent State was directed to produce the entire records in connection with the departmental proceeding of the petitioner.

3.

At this, learned counsel for the respondent Mr. Gaurang Jajodia submits that due to inadvertence the records have not been produced and he is not in possession of the records. However, he seeks time till 11.05.2022 to produce the records of departmental proceedings. Accordingly, matter is adjourned and is directed to be posted on 11.05.2022.

4.

On the next day, if the records are not produced by the learned counsel for the respondents, District Superintendent of Education, Hazaribagh, shall remain personally present in the court to explain the reasons for non-compliance of order dated 25.04.2019 and 05.11.2019 by filing an affidavit.