- (1.) This case was listed in Court on 14.01.2011 and thereafter no date has been given by the Registry of the High Court. Necessary instructions have already been given to the Registry of the High Court to give the date in all cases and no case shall remain pending in High Court wherein specific date is not given by the Court. In spite of repeated instructions, we are coming across of such types of files where no date has been given by the Office. Learned Advocates have also requested for listing of the cases only because of no date has been given by the Registry to them.
(2.) This is one of the grave matters wherein this Court has passed order on 14.01.2011 wherein it has been reported to the Court by the Judicial Officers trying the fodder scam cases that C.B.I. Public Prosecutors and its authority are not cooperating in getting the cases expedited. This Court took note of the fact that in one of the cases, for three years no witness has been examined; then this Court ordered that in view of the aforesaid matter, the persons connected with the fodder scam cases cannot be permitted to be transferred out of Ranchi.
(3.) Such important order should have been taken note of by the Registrar General of the High Court of Jharkhand forthwith and should have placed before the appropriate Administrative Committee so that the order dated 14.01.2011 could have been complied with.;