RAMDEO PRASAD KUSHWAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal was disposed of vide order dated 3rd January, 2018, but, the concerned stenographer could not find the papers of the Letters Patent Appeal and, hence, he placed the typed order before us in the last week and, hence, this matter was ordered to be listed today.

(2.) It ought to be kept in mind by the Registry of this Court that some methodology ought to be evolved so that whenever stenographer is taking dictation, there should be inbuilt checking mechanism that which order is signed by the Judges and thereafter which order is uploaded. Either some register should be opened by the stenographer or on computer they can make separate folder. We, therefore, direct the Registry of this Court to place the matter before Hon'ble the Chief Justice for taking appropriate decision on administrative side, both procedure wise as well as for the departmental action, which shall be initiated against any of the erring officer(s) of this Court.

(3.) Following order was passed on 3rd January, 2018 in L.P.A. No. 670 of 2015: <FRM>JUDGEMENT_60_LAWS(JHAR)11_2018_1.html</FRM>