SANJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner is permitted to implead two more persons as respondents.

(2.) HEARD Mr. Atul Chandra for the permitted, and Mr. K.K. Mandal, learned Government Pleader No. 4.

(3.) I have perused the materials on record and considered the submissions of learned counsel for the parties. A large number of writ petitions are being filed for same or similar direction with respect to allotment of work by the State Government. The matter needs a very balanced consideration. On the one hand, the respondents authorities should realise that these are sources of livelihood and every citizen should have unrestricted access to the same which should be ensured by an open advertisement and wide publicity, and all of them should get a fair and objective treatment. On the other hand, the unworthy and ineligible candidate are surely to be kept at bay. These are essentially administrative matters, and relate to development work. Essentially for these reasons, the Courts are generally reluctant to interfere in these matters. It is, therefore, left to the authorities to treat the tenderers in a most fair manner. They should follow the procedure, but should not insist on hyper -technicalities and hair -splittings. The State Government and its functionaries must give up their image of specialising in finding out all the wrong and hyper -technical reasons to defeat genuine cases. This brings a bad name to a democratic polity, harasses the citizen no end, and burdens this Court with most unwarranted litigations.