RAMESHWAR KARMKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for the petitioner and the counsel for the State.

(2.) The petitioner is apprehending his arrest in this case which has been registered for the offence committed under Section 409 of the Indian Penal Code, pending in the court of C.J.M., Pakur.

(3.) The counsel for the petitioner submits that the petitioner has submitted his vouchers and four Measurement Books to the Assistant Engineer, Works Division No. 4, under the Rural Electrification Organization, Pakur on 30.7.1996 against the advance amount of Rs. 2,22,664/-. It is further contended that after eight years, the Executive Engineer, Rural Development Organization Sub-division No. 4, Pakur, informed that the vouchers and the Muster Roll have been rejected and the advance taken by the petitioner remained unadjusted. Against the said order, the petitioner preferred a writ petition before the Patna High Court in C.W.J.C. No. 4292 of 2005. But, thereafter, in 2011, the petitioner has withdrawn the said writ application and filed another writ application before this High Court i.e. W.P.(S) No. 2271 of 2011. After hearing the said writ application, this High Court has directed the petitioner to raise all his grievances before the Chief Engineer, Rural Electrification Organization, by its order dated 27.7.2011.