- (1.) Heard learned counsel for the parties.
(2.) The petitioner has moved I.A. No.235 of 2013 seeking direction to implead one Shri U.N. Oraon as he was the Managing Director of the Jharkhand State Agriculture Marketing Board at relevant time.
(3.) According to the petitioner, he was not a member of I.A.S. cadre, therefore was not competent to hold that post. It is submitted that during his period, Government money was deposited in private bank whereas it could have been deposited only in nationalised bank. Learned counsel for the petitioner further submitted that when U.N. Oraon was working as Managing Director, he gave some of the work to his near and dear.;