DILIP KUMAR OJHA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2008-2-87
HIGH COURT OF JHARKHAND
Decided on February 21,2008

Dilip Kumar Ojha Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) HEARD the parties finally.
(2.) SO far as the payment of monthly allowance from 16.7.2004 till date is concerned, counsel for the petitioner admits that the same has been paid. Now the grievance is that though the Commissioner, Santhal Pargana Division, Dumka directed the Deputy Commissioners, Dumka/Jamtara to hold enquiry with regard to the validity of the appointment of the petitioner and to submit report before him, but the petitioner has not received any order passed pursuant to the said enquiry as yet.
(3.) MR . Shamim Akhtar, learned S.C. II appearing for the State of Jharkhand is not in a position to say if the enquiry initiated in December, 2004 has been completed or not.;


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