MD. SHOAIB Vs. STATE OF JHARKHAND
LAWS(JHAR)-2017-2-66
HIGH COURT OF JHARKHAND
Decided on February 03,2017

Md. Shoaib Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

SHREE CHANDRASHEKHAR,J. - (1.) Copy of order dated 09.11.2016 passed in Vigilance Case No. 21 of 2004 has been tendered in the Court.
(2.) Taken on record. Be tagged at its proper place.
(3.) Grievance of the petitioner is that the departmental proceeding initiated in the year, 2005 has remained pending for long 12 years without any proceeding.;


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