DR. DINANATH PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Court sat at 09:00 P.M. pursuant to the order passed today at 04:00 P.M.

(2.) The Additional Chief Secretary, Department of Health, Medical Education and Family Welfare, State of Jharkhand, Ranchi, has appeared in person pursuant to the order passed by this Court in the morning, wherein bailable warrant was issued against him. The bond filed by him before the Registrar General of this Court is accepted. He begs an unconditional apology also.

(3.) He has produced the Order bearing No.18/Vidhi-04-01/2024 67(18) dtd. 7/2/2025, wherein the order to refund the deducted amount, has already been passed. The said order is kept on record. A copy of the same is also handed over to the learned counsel representing the petitioner and learned counsel Mr. Sudarshan Srivastava, representing the Accountant General, Jharkhand.