ANIRUDH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE are counter affidavits including counter affidavit on behalf of the respondent nos. 2, 3 and 4 sworn by the Principal Secretary, Rural Development Department, Government of Bihar, Patna.

(2.) I have heard learned counsel for the petitioner and learned counsel for the State and perused the records for final disposal of the writ petition at this stage itself.

(3.) AT the very outset, it may be noted that the facts of this case reveal sorry state of affairs prevailing in the Officers subordinate to the government by ignoring their responsibility to implement government decisions and orders. Senior Officers override governmental decisions with impunity. This is totally unexpectable in the constitutional set up.