- (1.) When the matter is called out, no body appears on behalf of the petitioner.
(2.) Learned counsel appearing on behalf of the opposite parties has submitted that they have filed reply to the show cause, stating inter alia, that the order of this Court has been complied with. According to the direction of this Court, the opposite parties duly considered the petitioner's claim, in view of the provisions of the Police Manual Rules 671. The petitioner's case was found without any basis and his claim, as such, was rejected by the order, dated 31.3.2008 . The order of this Court has been fully complied with.
(3.) I have heard learned counsel for the opposite party and perused the show cause and the charge-sheet vide order dated 8th February, 2008, passed in W.P.(S) No. 3949 of 2006. This Court had directed the Superintendent of Police, Gumla to consider the petitioner's claim in the light of Police Manual Rules 671 and pass an order, in accordance with law. The opposite parties in their show cause stated that the petitioner's claim had been considered and a reasoned order was passed long back.;