Ananda Sen, J
1. This Court sat at 09:00 P.M. pursuant to the order passed today at 04:00 P.M.
2. The Additional Chief Secretary, Department of Health, Medical Education and Family Welfare, State of Jharkhand, Ranchi, has appeared in person
pursuant to the order passed by this Court in the morning, wherein bailable warrant was issued against him. The bond filed by him before the Registrar
General of this Court is accepted. He begs an unconditional apology also.
3. He has produced the Order bearing No.18/Vidhi-04-01/2024 67(18) dated 07.02.2025, wherein the order to refund the deducted amount, has
already been passed. The said order is kept on record. A copy of the same is also handed over to the learned counsel representing the petitioner and
learned counsel Mr. Sudarshan Srivastava, representing the Accountant General, Jharkhand.
4. Learned counsel Mr. Sudarshan Srivastava, submits that he will communicate this order in the office of the Accountant General on Monday for
doing the needful.
5. Considering the development, it is expected that within a week from today, authority slip should be issued by the Accountant General and thereafter
within a week, the amount should be credited in the account of this petitioner by the Treasury.
6. The Accountant General will process the documents for issuance of authority slips on the basis of the order which has been handed over to Mr.
Sudarshan Srivastava, today, along with the copy of this order.
7. This contempt proceeding is thus, dropped. If the amount is not credited, the petitioner is at liberty to file application for revival of this contempt.
