- (1.) In pursuance of the order of this Court dated 22nd April, 2013, the Principal Secretary of Health, and Director-In-Chief (Food), Government of Jharkhand, are present along with learned Advocate General. We perused the supplementary counter-affidavit filed by the respondents on 6th May, 2013. From this affidavit as well as earlier filed affidavits, it appears that after taking cognizance of this matter by this Court suo motu, now the State machinery is showing that they have started working on the subject. In the affidavit dated 6th May, 2013, it has been submitted that proposal for creation of 279 posts and sanction for purchase of 40 vehicles for the Food Safety Commissioner's office has been approved by the Advisor to the Governor of the State and sent to the Finance Department and after concurrence of the Finance Department, the matter will be placed before the Council of Advisers for approval.
(2.) Now the draft Service Rules for appointment, promotion and other service conditions of Food Safety and Standards Cadre has been framed by the Department and sent to the Adviser to the Governor for his approval and after approval, it will be placed before the Department of Law, Personnel and Finance for their concurrence and thereafter before the Council of Advisers for approval. This process is likely to take three month time.
(3.) Five additional posts have been sanctioned for the State Food Testing Laboratory at Namkum, vide resolution No. 24(16) dated 22.4.2013. It is stated that the aforesaid posts will be filled up soon.;