RAJENDRATANTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN too many frequent instances the Patna High Court is facing one after another cases being filed on falsehood and chased in a letters patent appeal. But when such matters are considered and the falsehoods surface to be noticed then, conveniently, a request is made to the court that the letters patent appeal be permitted to be withdrawn.

(2.) FALSEHOOD has no place in a court of law. Now does the Constitution suffer falsehood? Satya Meva Jayate is the enshrined principle in all spheres and aspects where the Constitution puts its umbrella, whether administration, legislature or judiciary.

(3.) THE present is a case where the petitioner -appellant Rajendra Tanti filed a writ petition CWJC No. 4056. of 2002 : Rajendra Tanti V/s. State of Bihar and others. The issue brought was that his service had been terminated illegally by an order of 13 June 1997, Annexure -1 to the petition. The petitioner -appellant got a job on the faith of a declaration that he was the nephew of a village Chowkidar one Baldeo Tanti. When the District Magistrate, Khagaria started making inquiries it turned out that the petitioner -appellant was no where in the degree of relationship which would entitle him to be considered for a job or to permit the erstwhile Chowkidar to make a recommendation for the appointment of his ward. Even if a nephew could be considered for the job, the petitioner was not a nephew.