SONE LAL RAI Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS letters patent appeal has beep, filed against an order of 5 September, 2002 on CWJC No. 9415 of 2002 : Sone Lal Rar V/s. The Bihar State Electricity Board and Ors. The learned judge has declined the relief on the petition for rectification of the date of birth. The learned judge has given reasons why he has not exercised his extraordinary jurisdiction on the writ petition. The reasons are that the record on which a mandamus was sought is tainted, interplotated and fraud. The observations of the learned judge are reproduced :

(2.) THIS court can hardly bring itself upon to differ with the learned judge because it has no reason to do so.

(3.) THE last submission is that in similar circumstances others have gotten away with favourable orders from the High Court. This in itself may be a bad situation. However, if it is so then the suitable action against them will follow with the present one. This court can hardly resist commenting that there has to be no element of sensitivity that the petitioner approaches the High Court in its extraordinary writ jurisdiction and expects the discretion of the High Court when he may not have come with clean hands. A petition making material suppression of facts is not one on which this court is about to issue a writ. The court for its own protection will ensure that the streams of justice are kept pure.