Sujit Narayan Prasad,J. - (1.) This Court had issued notice upon the private respondent, respondent No.1 but as yet the service is not complete.
(2.) Learned counsel for the petitioner has insisted upon the Court for disposal of the writ petition, therefore, the matter has been taken up for hearing and is being disposed of.
(3.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 10.04.2017 passed in O.A. No.37 of 2016 by the Railway Claims Tribunal, Ranchi Bench as well as the consequential notice dated 12.04.2017 issued by the Additional Registrar, Railway Claims Tribunal, Ranchi Bench directing the Additional Divisional Railway Manager, Danapur to appear in person before the learned Tribunal on 25.04.2017 and to explain as to why the DRM's report has not been filed.;