RAJENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE information on the present strength of the staff has been given by learned A.A.G. 2. This is annexure F to an affidavit which has been filed today.

(2.) THERE is no issue nor any one has raised it between the Petitioners or the Respondents that even if the sanctioned strength of the staff is to be looked into, the personnel available are by far much less. One cannot work the Motor Vehicles Act. 1988 with staff which is deficient whether it is the posts of Joint State Transport Commissioner, Regional Transport Authority. District Transport Officer. Motor Vehicles inspectors, Enforcement Officer, Enforcement Inspectors/another set of Enforcement Inspectors and Mobile Squad constables. Except the State Transport Commissioner who otherwise is the Secretary to the government also there is, lack of staff at every step. This is a matter of record. Barring the remarks column the rest of the columns are reproduced:

(3.) THE Court has sufficiently reflected on the rules in the order dated 7 November. 2003 on L.P.A. No. 1255 of 1998.