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Judgment
Dr. S. N. Pathak, J
When the case is called out nobody appears.
It appears that learned advocates are abstaining themselves from Court’s work in view of call given by the Jharkhand State Bar Council.
On 25.06.2021, a direction was given to the Home Secretary, Government of Jharkhand, Ranchi to comply the order and direction of this Court dated
17.09.2018, passed in W.P.(S) No. 1451 of 2016. Pursuant thereto, a Show-cause dated 29.07.2021 has been filed showing compliance and
unqualified apology for delay in compliance of order and direction of this Court has been sought for. In paragraph-10 of the show-cause, it has been
stated that “in light of approval of the Cabinet, the service of the petitioner has been regularized vide department Resolution No. 2674, dated
29.07.2021†and an order to that effect has been enclosed as Annexure-A to the show cause. Name of the petitioner finds place at Serial No. 1
thereof.
Let the show-cause dated 29.07.2021 be kept on record.
Since order and direction of this Court has already been complied in its true letter and spirit, the instant contempt proceeding is dropped.