INDAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned Counsel for the petitioners submitted that despite notice was issued by this Court, under registered cover with acknowledgment, upon respondent No. 6 vide order dated 4th January, 2010 and despite the fact that the petitioners have deposited necessary requisites amount, neither acknowledgment card nor undelivered registered cover has been returned to this High Court. Thus, the respondent is unserved, even on today, and therefore, the matter is to be adjourned, from time to time.

(2.) In view of this submission and looking to the fact that the Postal Department have been failed to perform their duties, since long, though notice under registered cover with acknowledgment have given to them for serving upon the concerned respondent, this notice has not been served. On earlier occasion also, the order has been passed by this Court about this aspect of the matter. Copies of the earlier orders have also been sent to the Chief Postmaster General of the State of Jharkhand as well as to the learned Counsel for the Central Government i.e. Assistant Solicitor General of India. Today, the learned Assistant Solicitor General of India is present before the Court and has also called Mr. U.N. Pandey, S/o Late R.S. Pandey, working as Sr. Superintendent of Post Office, Ranchi Division. Ranchi and Mr. Anil Kumar Gupta, S/o Late Jagdish Prasad Gupta, working as I.P.O. Vigilance Reported to C.P.M.G., Ranchi, the officers, from the office of Postal Department, Ranchi, before this Court.

(3.) It is assured by the officers of the Post Office, Jharkhand, Ranchi that they are issuing a Circular for fixing duties of the concerned officers in this matter and they are also going to inform about the matter to the Chief Postmaster General, who is at Patna and who is Incharge of the post of the Chief Postmaster General, Jharkhand, Ranchi and they will also inform about this matter to the concerned high ranking officer i.e. the Director General of Post, New Delhi and they are searching either acknowledgment card or the undelivered registered cover, in the present case and therefore, they are seeking time.