KHALIDA BEGUM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN order to show highhandedness of the officers to State of Jharkhand, it is again worth to refer order dated 4.12.2002, which reads as under :

(2.) MR . J.B. Tubid, who has additional charge of the Secretary, Health Department in his show cause stated that when he came to know about the order dated 4.12.2002, a letter was sent to the Civil Surgeon for release of the retiral dues and on receipt of the letter from the Health Department, the Civil Surgeon released the following amount on 9.12.2002 :

(3.) CIVIL Surgeon, who is present in Court submitted that after receiving direction of the Health Secretary, he released the amount. The Civil Surgeon therefore admits that it is only after he received the order of the Secretary, Health Department, he released the amount. The conduct of Civil Surgeon shows that he has no respect or regard of the order and direction issued by this Court for the release of the amount. Such officers who ignore the order of this Court and acts only on the order of his higher officer are not supposed to Continue in service. It is only because of disobedience of the order of this Court by the Civil Surgeon, a poor lady could not get retiral dues, although her husband retired in 1987 and thereafter, died in 1989.