DHANANJAY KUMAR DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) REFERENCE may be made to the order dated 7.8.2008*, which shall speak itself:

(2.) ON 12.1.2009 one Interlocutory Application (I.A. No. 100 of 2009) has been filed by the Secretary, Road Construction, Government of Jharkhand for modification of the aforesaid order dated 7.8.2008 by extending the time for completion of work to 24 (Twenty four) months instead of six months. It appears that from the date of order more than six months have already passed. It is worth to notice the earlier order dated 1.4.2005 when the Court observed that on account of bureaucratic delays the project relating to construction of flyover and widening of approaching road at the railway crossing situated at Namkum has been stalled.

(3.) WE , therefore, direct the Secretary, Road Construction Department, Government of Jharkhand; Engineer -in -Chief, National Highway Division, Government of Jharkhand; Officer, responsible for liaison work in this project, Ministry of Surface and Road Transport, Government of India, New Delhi and the Deputy Chief Engineer, South Eastern Railways, Ranchi to appear in person on 28th April, 2009 at 10.30 a.m. and swear affidavit within two weeks stating the progress made in the construction of flyover and the stipulated time, in which, the construction of flyover alongwith the connecting roads shall be completed.