AYUB ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE entire aspect apparently is on sub -clause (2) of Section 68 -B of the Registration Act, 1908 in the context of Bihar Registration Manual.

(2.) AS a one time measure, an amendment was caused in the Act aforesaid that such of those persons who had at least attained ten years experience prior to the date of Registration (Bihar Amendment) Ordinance 1991 as a document writer they could be given a licence without requiring them to appear in a written test. This was one time concession to a particular class. The Court is unable to certify that such of those persons who picked up ten years experience for all times to come may be exempted from the written test.

(3.) DISMISSED .