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Judgment
13 paragraphs · 235 wordsDr. S.N.Pathak, J
Vide order dated 23.07.2021, a direction was given to the Director Primary
Education to be present in the Court through Virtual Mode on the next date of hearing to explain as to why the order dated 12.02.2020 passed by this
Court has not been complied with in true letter and spirit even after dismissal of the SLP (C) No.4243 of 2021 on 22.03.2021 by the Hon’ble Apex
Court.
Today when the case is called out, nobody appears on behalf of the parties. It appears that learned Advocates are abstaining themselves from
Court’s work in view of call given by the Jharkhand State Bar Council.
Further, a show cause dated 28.07.2021 has been filed through email on behalf of the opposite party by the Director, Primary Education, Government
of Jharkhand , which is taken on Board, wherein by seeking unqualified apology for non-compliance of the Court’s order in para 5 to the said
show cause, it has been stated that pursuant to the order of Hon’ble Court, the opposite parties has passed a reasoned order vide Memo No. 548
dated 28.07.2021, wherein the petitioner has been transferred to Ranchi District and as such, Court’s order has been fully complied with.
In view of the averments made in show cause, no case for contempt is made out as the order of this Court has already been complied with.
Accordingly, the contempt proceeding is dropped.