SHANKAR PRASAD MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State,

(2.) BY order dated 11.09.2001, six weeks time was granted to the State for filling counter affidavit, when the case was taken up next i.e. on 24.11.2002 four weeks time as a last chance was granted to the State for filing counter affidavit.

(3.) THUS inspite of the said orders having been passed and communicated from the office of the learned advocate appearing for the State, the Respondents have not chosen either to send instructions to the learned counsel for the State or file counter affidavit in this case. In these circumstances, I am not inclined to grant any further time in this case. The Director, Primary Educatlpn Human Resource Development . Department, Jharkhand (Respondent No. 2) is directed to look into the matter and take necessary action in this regard against the erring officers, if he finds that in spite of knowledge of the orders of this Court, the Officers have been negligent.