JNAN CHANDRA BHARDWAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Supplementary counter-affidavit has been filed today which has been sworn by Mr. Vijoy Kumar Sinha, Deputy Secretary, Home (Police) Department. Mr. Sinha, learned Counsel for the State submits that wireless message has been sent to all the District Magistrates to supply certain informations vide Annexurc-R-1/8 of the affidavit. In our view, such type of communication is nothing but a stand to delay the matter and provide an excuse.

(2.) It is stated that there are 562 posts of A.P.Ps and only 434 are working and step will be taken to fill up the remaining vacancy as there is persistent complaint from the Judicial Magistrates that their working has been held up due to lack of A.P.Ps in their courts. In this view of the matter State is directed to provide 562 A.P.PS for the Judgeships of the State depending upon the number of courts of Judicial Magistrates. Information regarding the number of Judicial Magistrates shall be furnished to Mr. Sinha by the Registrar-General of this Court within one week.

(3.) We shall be informed on the next date of hearing as to what steps are to be undertaken by the State to provide official space and library facilities to the A.P.Ps in various Judgeships/Sub-Divisions of the State of Bihar. The list of books required for the library meant for A.P.Ps in every Judgeships/Sub- divisions of the State shall be given by the Registrar of this Court to Mr. Sinha learned Counsel for the State.