SHASHI SHEKHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE age old grievance of a citizen has again come for consideration before this Court that the authority is sitting tied over the matter and is not passing the final order and therefore, the authority be directed to come out of its slumber and rise to the occasion and pass an order.

(3.) THE complaint made by the petitioner simply projects a sorry state of affairs. It is true that the Administrative Officers are over burdened and do not find time to decide and dispose of the matter, which under the law they are obliged to do, but that does not mean that by their inaction or non -action or indecisiveness should flood this Court with this type of litigations which the High Court is required to decide with two lines orders that a particular authority should pass an order in accordance with law within the time schedule.