RAGHU NATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) PARTIES are present. The District Magistrate is also present.

(2.) ON 7-1-2002, the Hon'ble Judge started proceedings with: Such absurd and meaningless litigation can take place perhaps only in this State.

(3.) THE District Magistrate was asked by this Court that how much of the work has been completed under the quota sanctioned by the Member of Parliament, without giving a second thought the District Magistrate simply said that some piece of road has been made and about a sum of Rs. 25,000 has been spent on it. When this Court asked the District Magistrate to file an affidavit in support of this allegation, to wriggle out of this statement, the District Magistrate said that he has not inspected the spot nor he has any material with him, therefore, if some time is given to him to make an inquiry of spot then he will file counter. I am sorry to say that such a statement is coming from a District Magistrate from whom at least the High Court can expect that he would be ready with the facts and would be able to assist the High Court.