RAM GOPAL PUJARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) After hearing learned counsel for the parties, this writ petition is being disposed of at the stage of admission itself by passing the following order:

(2.) This writ petition has been filed by the petitioner who is claiming himself to be the permanent Pujari of Shri. Shiv Hanuman Mandir against the order dated 8-6-1994 passed by Tata Iron and Steel Company Limited (hereinafter referred to as the said Company), Jamshedpur relating to grant of electric connection to the said temple. Previously also the petitioner came before this Court and after hearing the parties, a Division Bench of this Court passed an order directing the said Company to grant temporary electric connection to the petitioner and to consider their application for grant of permanent connection and dispose of the same by a speaking order.

(3.) The petitioner's present grievance is that even after the said order, permanent connection has not been given to the petitioner and so this writ petition has been filed.