Santosh Hembram vs Rabindra Nath Mahto

Sanjay Prasad, J

I.A. No. 4652 of 2024

I.A. No. 4652 of 2024 has been filed on behalf of the District Election Officer-cum-Deputy Commissioner, Jamtara prays for thirty (30) days’ time for complying with the order dated 23.04.2024.

Mr. Ashutosh Anand, learned AAG-3 has pressed the I. A. No. 4652 of 2024 and has drawn attention to this Court at para- 3 to 7 and has submitted that documents could not be located as the Office of District Election Officer-cum-Deputy Commissioner, Jamtara is busy in conducting the Lok Sabha, 2024 Election and as such, he prays for thirty (30) days’ time.

It appears that this Court vide order 23.04.2024 had directed the District Election Officer-cum-Deputy Commissioner, Jamtara to produce the certain documents, which have been mentioned in para-8 of the order dated 23.04.2024. Even this Court had directed the office for sending the order to the office of the Deputy Commissioner, Jamtara by FAX. Therefore, contention of the Deputy Commissioner, Jamtara that he has received the order on 03.05.2024 does not appear to be proper. Although this Court had directed the District Election Officer-cum-Deputy Commissioner, Jamtara to furnish the documents, but instead of filing the documents before this Court, he has filed this Interlocutory Application. However, this Court is not satisfied with the explanation furnished in I. A. No. 4652 of 2024.

Call for explanation from the concerned Assistant Registrar, Section Officer and Dealing Assistant of the Office of this Court for sending the order by FAX on 30.04.2024, if any. The explanation must be furnished through the learned Registrar General, Jharkhand High Court, Ranchi.

Call for explanation from the Deputy Commissioner, Jamtara also as to why necessary proceeding be not drawn against him for violating the order dated 23.04.2024 passed by this Court. District Election Officer-cum-Deputy Commissioner, Jamtara must appear in person on 16.05.2024 and shall produce all the documents in light of the order dated 23.04.2024 passed by this Court, failing which, the Court may draw necessary proceeding against him.

Let a copy of this order be handed to the Mr. Ashutosh Anand, learned AAG-3 by the today itself by the office and let a copy of this order be also sent today to the Deputy Commissioner, Jamtara by FAX also by the office of High Court.

Let a copy of this order be also communicated to the office of the learned Registrar General, Jharkhand High Court, Ranchi for the needful.

I. A. No. 4652 of 2024 also stands rejected.

Put up this case on 16.05.2024.