RAM DHANI TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. K. N. Chaubey, learned Senior counsel appearing in support of this writ petition and 20. the Addl. Advocate General No. II appearing for the respondents.

(2.) THE petitioner is a member of the Bihar Administrative Service and is currently posted as Joint Secretary in the Department of Mines & Geology, Government of Bihar. In this writ petition he seeks from this court a direction to the respondents generally and to the Chief Secretary, Govt, of Bihar, respondent no. 2 in particular to issue an "integrity certificate" in his favour of which the 25. petitioner is in need, in his own words, "as a prerequisite for issuance of notification for promotion to Indian Administrative Service."

(3.) IN the counter affidavit filed on behalf of the State, it is stated that there were some reports of irregularities committed by the petitioner while he was posted at different places. The reported irregularities were under investigation and the integrity certificate as desired by the petitioner could only be issued if investigation showed that the allegations against the petitioner were untrue or unsubstantiated.