PARSHU RAM SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN this application a prayer has been made to issue direction to respondents not to circumvent order of this Court passed in C.W.J.C. No. 9035/97 passed on 18.11.1997. Further the very constitution of the Liability Committee has been challenged by the petitioner on the ground that the so -called Liability Committee, constituted to consider the claim of the petitioner, pursuant to order of the High Court, was in total contravention of the Govt. Circular dated 18.12.1996,

(3.) MR . Mishra, learned counsel for the petitioner at the outset has drawn my attention of the Court to the very constitution of the Liability Committee which has passed the impugned order. According 4/1/2013 Page 55 Raj Kumar Sharma Versus State Of Bihar to him, in view of the Government Circular dated 18.12.1996 as contained in annexure -4 the Liability Committee will be constituted by three members, one of which will be the Chief Engineer, South Bihar Region being the Chairman, the Superintending Engineer of the concerned department would be the second member and the Executive Engineer of the concerned department will be the convenor - member. It is further clarified that in absence of the Chief Engineer, the Superintending Engineer of the other department in his place can be nominated by the Chief Engineer.