AKHILESH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Order No. 08 Dated 03rd January, 2018 Since in the report of the Medical Board constituted by RIMS, signature of one of the members was missing, the learned Additional Advocate General was directed to take instruction as to why he has not signed on the said report.

(2.) Today it has been stated by learned Additional Advocate General that Dr. Pankaj Bodra, Professor, Department of Surgery has gone to attend a medical conference at Jaipur on 26.12.2017 and that was the reason why he was prevented to sign on the report of the medical board.

(3.) This Court on 19.12.2017 had directed to get the X-ray and MRI of the petitioner done and after the report was made available, the same was to be transmitted to the medical board so that an opinion of the medical board can be obtained.