RAMJEE SINGH & COMPANY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the State and learned counsel for respondent no.8.

(2.) Three petitioners are before this Court, harping the action of the Hon'ble Member of Legislative Assembly, who has business conflict and business interest with the petitioners, the manner he has interfered with the work of the administration, compelled the authority to take harsher action against all the petitioners, is under consideration for decision.

(3.) The basic tenet of the representative of the Member of Parliament and the representative of the Member of Legislative Assembly that they should serve the people not serve the personal interest, raise public issue not settle the personal score, fight for public cause but not settle the personal cause under the smokescreen of serving the cause of the people. The Member of Legislative Assembly, in their respective areas, has a duty, in case of wrong action, to bring to the notice of the authority concerned for its rectification, but they do not have a jurisdiction to dictate and enforce their personal will for their personal gain. If the Member of Parliament or Member of Legislative Assembly works for own business interest taking the shield of doing the public work, cannot be approved and allowed, the malady done by the People's Representative has to be cured.