SANJU SINHA Vs. VICE CHAIRMAN PRDA

JUDGEMENT

(1.) This letters patent appeal has been filed against the order of 4 July, 2000 passed by a learned Judge on CWJC No. 735 of 2002 : Sanju Sinha v. The Vice-Chairman, PRD, and Others.

(2.) The petitioner was applying for an accommodation. One of the requisites for making the application was that the application should be accompanied by a Bank Draft. Rightly or wrongly the petitioner's application was accompanied by a Banker's Cheque.

(3.) As the stipulation for making an allotment was by a Bank Draft, the petitioner's application was rejected because it was accompanied by a Banker's Cheque not a Bank Draft.