Prakash Tatia J. - (1.) HEARD learned counsel for the petitioners as well as the learned Advocate General. It is true that in a big matter of scam which is alleged to have been committed by M/s. Sanjeevani Buildcon and admittedly several F.I.Rs. have been lodged and according to the learned counsel for the writ petitioners the writ petitioners themselves have lodged F.I.R. on 16th April, 2012.
(2.) ACCORDING to the learned counsel for the writ petitioners the State Government has ordered for establishing a Special Investigating Team (S.I.T.) but according to the learned counsel for the petitioners for that no notification has yet been issued. Be that as it may, the matter is under investigation before the State Police and F.I.R. was lodged before approaching this Court in just recent times, in this very month itself.
(3.) THEREFORE , it appears that the petitioners in hot haste approached this Court under impression that the Jharkhand State Police will not act inspite of the fact that in several matters this Court has taken very strong view against the inactions of the Government Officials, may they be any police department or any public employment sector etc.;