- (1.) HEARD the Learned Counsel for the parties. The learned Sr. Counsel for the petitioner drew our attention to the paragraph - 6 of the order of this Court dated 14th September, 2011, which reads as under : -6 The petitioner in prayer (E) of the writ petition, has prayed for effective implementation of the Bihar/Jharkhand Prevention of Specified Corrupt Practices Act, 1983 and particularly implementation of Section 34 of the Act which provides that State Government servants and officers and all employees, officers and Chairman, Vice Chairman, Directors, Deputy Directors and members etc. of a public undertaking, Authority, Co -operative Society, Corporations, Body, Board, Society or Organizations and known by any other name constituted under Central Act, ordinance, Rule or Regulation or over which the State Government has its control or authority and all those who in any way are concerned with the functioning of the said public undertaking etc. shall submit simultaneously with joining the post after their appointment, statement of their entire movable and immovable property in prescribed proforma and in case the public servants have submitted the particulars as required under the above provision.
(2.) THE learned Sr. Counsel for the petitioner also drew our attention to the Government's notification dated 9th September, 2010 whereby the State Government has amended the Rule 9 of the Jharkhand Government Servant Conduct Rules 2001. It appears that by this order, one order issued by the then State of Bihar numbering 69491 dated 5th April 1976 has been amended requiring submission of the statement of the movable and immovable property of the government servants within three months and thereafter submitting the periodical statement of such properties. It has also been provided by this notification that Principal Secretary and the Secretary shall get the order implemented.
(3.) THE learned Sr. Counsel for the petitioner submitted that it is a clear case of deliberate violation of the order of this Court wherein it has been indicated that the petitioner has prayed for implementation of Section 34 of the Bihar Prevention of Specified Corrupt Practices Act, 1983 which is adopted by the State of Jharkhand.;