SURESH CHANDRA MOHAPATRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel representing the petitioner and the opposite parties as well as the Registrar, Kolhan University, Chaibasa, West Singhbhum, are present in this Court.

(2.) This is an application for initiating the contempt proceeding for alleged willful violation of order dtd. 21/2/2023 passed in W.P.(S) No.5625 of 2019.

(3.) This Court in the aforesaid writ petition had directed the petitioner to file a representation putting forward his claim before the Registrar, Kolhan University, Chaibasa, and the Registrar was directed to dispose of the representation of the petitioner.