Anubha Rawat Choudhary, J. - (1.) Vide order dated 14.08.2019, the learned Registrar General was directed to hold an enquiry and to submit a report fixing responsibility for delay in listing the case. The matter was listed on 14.02.2018 before the Joint Registrar and only one week time was granted to remove the defect, failing which it was directed to be listed before the learned Registrar General, but the case has been listed before the learned Registrar General after a long delay i.e. after 11 months on 16.01.2019 and thereafter the matter was listed before this Court on 14.08.2019.
(2.) Upon perusal of the enquiry report submitted by the learned Registrar General, High Court of Jharkhand, Ranchi, it appears that Sri. Ajay Shankar, Section Officer-cum-D.A. I/c has submitted in his explanation that vide order dated 14.02.2018 passed by the Lawazima Board of learned Joint Registrar (Judicial) in the instant case record of Cr. M.P. 3030/2017, defect no. 9(ii) & (v) was ignored and for removal of defect no. 8 one week time was granted, failing which the case may be placed before the learned Registrar General. The file was received on 15.02.2018 and upon checking of the case record, the defect no. 8 was still standing. The defect no. 8 was not removed by the learned counsel within one week i.e. by 21.02.2018 and therefore this case record remained a defective one. According to Sri Ajay Shankar, Section Officer-cum-D.A. I/c, from May, 2018 he was posted verbally to assist the Court Master in Court No. 8 in addition to his own assigned work. He has further submitted that due to paucity of time and to the best of his sincere efforts, he attended all the work which were urgent in nature and where quick actions were required to be taken. Since the instant case was still defective, therefore it was placed before the Lawazima Board of Learned Registrar General vide office note dated 05.11.2018 where order was passed on 16.01.2019 permitting removed of the defect during course of the day. Thereafter the file was defect-free and accordingly through office note dated 18.01.2019 it was placed for listing under the heading 'Fresh Filing'. The matter was placed before the Hon'ble Court. As per the report submitted by the learned Registrar General, Sri. Ajay Shankar, Section Officer-cum-D.A. I/c has sincerely regretted for the inconvenience caused while listing the case under the heading for fresh filing and that he has admitted his mistake and has undertaken not to commit such mistake in future.
(3.) After perusal of the report and explanation, this Court is not satisfied with the explanation furnished by the concerned person and accordingly directs the learned Registrar General to take up the matter on the administrative side and take appropriate steps in accordance with law, so that such mistakes are not repeated in future. Cr. M. P. No. 3030 of 2017;