BIHARVYAVSAYIK SANGHARSH MORCHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE is a packed Court room today which seems to be bursting at the seams the like of which is not seen normally. The issue and the subject is law and order in Bihar. Whereas counsel for the petitioner has hardly been able to submit there seems to be tangent views cutting across perhaps from I those who may be affected, with a law and order situation which affects their lives, at -I tempting to tell the Court that time has come for those who are to maintain law and order to set their house in order and take their obligations in service for which they were recruited. Every one 's time comes to go like the sunset, a transfer and posting is no different. Between the right claimed to resist a transfer and it does not matter whether a constable or an officer, transfers and postings are the normalcy of service and in normal times as far as possible it must be done by the book. No one will dispute this.

(2.) IF any one can certify that Bihar is with peace, law and order and it is ''peace in our times" then the suggestion of the Court is that all these persons who see an illusory calm and tranquillity, to take out the Hindi newspapers published locally of any given month and, like the sub -editor at a newspaper 's desk, take out all the reported cases of violence and make a file of it. What will stare anybody in the face is an onslaught of the reality of the situation. Blood, more blood and blood. Rape. Pillage.

(3.) THE answerability of the administration is not to the Court, but to the people. The Court is not running the administration. Transfer by the book is for normal times, not turmoil.