BRAHAMCHARIYASHPAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The subject-matter of challenge in this writ application is the order dated 21 1.1994 whereby the Treasury Officer, Saran communicates the order of the Collector, Saran, to the effect that Binod Singh, Senior Selection Grade Accountant, the 6th Respondent, has been directed to take over charge of the strong room with immediate effect In keeping with the direction of the Commissioner, Saran Division, Chapra. A copy of the said order has been served to the petitioner for his information and with a direction asking him to hand over charge of the strong room to the 6th respondent The said order has been made annexure-11 to the writ petition.

(2.) The principal ground of challenge of the said order, Annexure-II, is that the same has been passed as a result of political pressure exerted on the administration by the 7th respondent Sri Udit Rai, a Member of the Bihar Legislative Assembly (hereinafter referred to as the Local M. L. A.).

(3.) The attention of the Court has also been drawn to Annexure-10 which is a letter written by the 7th Respondent on 5th January, 1994 wherein the 7th respondent has addressed a letter to Sri Biswas, the 3rd respondent, the Commissioner, Saran Division, Saran at Chapra.