DIWAKANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioners very vehemently contended that Annexures 3 and 5 are all bad because the authorities have issued these directions beyond their competence and without any authority of law. Though number of the arguments have been raised by the petitioners' counsel but unfortunately the petition does not contain a copy of the representation made by the petitioners to the concerned Officer. The petitioners, in paragraph 14 of the petition, simply say that a delegation met the concerned Officer and made a representation despite that no positive action is being taken by the respondents. Paragraph 14 of the petition reads-

(3.) The petition is beautifully vague in these pleadings and is conspicuously silent in making a clear mention that to which of the respondents the delegation met and to which respondent the representation was made. There are as many as three respondents. The petition does not say to whom the representation was made.