RAM KARAN RANJAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been listed under the heading for "National Lok Adalat" to refer it for the National Lok Adalat which is scheduled to be held on 09.03.2019.

(2.) It is evident from the record that the jurisdiction conferred to this Court under Section 11 and 12 was Contempt of courts Act, 1971, as has been invoked for initiating the appropriate proceeding under the Contempt of Court Act, to the opposite parties for the willful noncompliance of the order passed by this Court in W.P.(S) No. 2332 of 2014 dated 28.01.2015 whereby and whereunder this Court while disposing of the writ petition has directed the Respondent No.2 Principal Secretary, Welfare, Government of Jharkhand, Ranchi to take decision on the representation dated 30.09.2013 and 07.04.2014 as contained under Annexure-11 and 12 to the writ petition within a reasonable time.

(3.) Show cause has been filed by the opposite parties, wherein the reasoned order has been passed as would be evident from Annexure-A dated 13.01.2017 by which the claim of the petitioner has been rejected.