ANITA MAHLI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This matter is today again listed because the file was not traceable by the stenographer of this Court, who has taken dictation, namely, Mr. Chandan Kumar, Sr. P.A. on 18th December, 2017 in the open Court and, therefore, he could not place the typed copy of the order before us for few months. The writ petition was dismissed with cost of Rs. 5,00,000/-.

(2.) The said stenographer placed the typed copy of the final order passed in the aforesaid writ petition before us on 24th October, 2018.

(3.) One of us (Hon'ble Mr. Justice D.N. Patel) has already informed Hon'ble the Chief Justice of this Court to take an administrative action against the erring officer(s) including Mr. Chandan Kumar, Sr. P.A. The inquiry is going on.