BINAD KUMAR JHA Vs. BIHAR STATE ELECTRICITY BORD

JUDGEMENT

(1.) THIS case has been placed before this Bench in view of the order of the Hon ble Single Judge dated 21.5.2004 in Dr. Binod Kumar Jha vs.The Bihar State Electricity Board and others, CWJC No. 4383 of 2003.

(2.) THE Hon ble Single Judge vide order dated 21.5.2004 in CWJC No. 4383/ 2003 raised a question on the administrative jurisdiction of the Chief Justice placing the aforesaid Writ Jurisdiction case before his Lordship sitting single, whereas the Hon ble Single Judge earlier passed a judicial order for hearing this application alongwith CWJC No. 2290 of 1990. before a Division Bench of this Court.

(3.) WITH the aforesaid direction the Registry of this Court has also been directed to classify whether the matter relating to any aspect on the issues raised in a writ petition arising out of non -performance of statutory duties, civic in nature and municipal in content is one of class action as a public interest litigation, the cause being public and not private be placed before a designated Court, that is to say a Division Bench of two Hon ble Judges.