MD. ABID HUSSAIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present contempt case has been filed for initiating contempt proceeding against the opposite party no.2 for his wilful and deliberate violation of the order dtd. 7/12/2023 passed in W.P.(S) No.1427 of 2023 and other analogous cases.

(2.) Mr. Ajit Kumar, learned A.C. to G.A.V, refers to paragraph no.5 of the show cause affidavit dtd. 28/10/2024 filed on behalf of the opposite party no.2 (wrongly mentioned as opposite party no.3), which reads as under:- "5. That it is most respectfully and humbly submitted that in view of the aforesaid order the Secretary, incharge Department of School Education and Literacy Department after reviewing relevant documents provided by the Secretary, Department of Planning - cum- Finance Department has passed a reasoned order rejecting the claims of the petitioner vide order no.336/ Vidhi dtd. 10/6/2024."

(3.) It is, thus, submitted that the aforesaid order of this Court has been complied.