BIBHASH PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. M.K. Roy, learned counsel for the petitioners and Mr. Atanu Banerjee, learned G.A for the respondents.

(2.) Learned counsel for the petitioner submitted with vehemence that though the respondents-Opp. Parties in compliance of order dated 13.09.2017 passed by this Court in C.W.J.C No. 11545 of 1997 has passed order dated 09.07.2018, but, from plain reading of the same, it is quite apparent that they have stated the order passed by this Court as "irrelevant" and has opined that the the petitioners have obtained the order by suppressing the material fact from the Hon'ble Court. However, after some argument, learned counsel for the petitioner, seeks liberty to challenge the order dated 09.07.2018.

(3.) Learned Government Advocate, appearing for the Opp. Parties submitted that the Opposite Parties at no stretch of imagination can think of disobeying the order passed by this Court and they have passed the reasoned order in compliance of order passed by this Court. So far language of the reasoned order is concerned, that has wrongly been interpreted by the petitioner.