Sanjay Kumar Dwivedi, J
1. Learned counsel for the Opp. Parties submits that this matter was passed over in the last week on his request with assurance that order of the writ
Court will be complied. He submits that he is in receipt of instruction and he has been informed that the State Level Establishment Committee held a
meeting on 15.1.2025 and further steps have been taken in light of the said decision of the Committee and there is every possibility that the writ Court
order will be complied within a week.
2. In view of such submission, this matter is being adjourned for a week to be listed on 7.2.2025.
3. It is made clear that in light of submission made by the learned counsel for the Opposite parties on instruction if the writ Court order will not be
complied within aforesaid period, O.P.No.2/Director, Secondary Education, Government of Jharkhand shall remain present before this Court at 10.30
a.m.
However, if the writ Court’s order is complied, his appearance is not required.
