VIJAY KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS letters patent appeal has been filed against the order dated 17.11.2003 in C.W.J.C. No. 11977. of 2003; Vijay Kumar Sharma vs. The State of Bihar and Ors.

(2.) IN simple terms the learned Judge has declined to exercise his prerogative writ jurisdiction in interfering with the matter. What is the matter about? The District Magistrate, Muzaffarpur was required to issue a character certificate to the petitioner which if issued would have been entitled him to pick up a State contract. The District Magistrate expressed his inability to issue a character certificate. The order by which he declined to do so is dated 24 October, 2003.

(3.) THE Court has heard the argument on behalf of the petitioner -appellant and perused the record of the writ petition as also the letters patent appeal.