AJIT NARAYAN LALL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS matter has been pending for more than seven years without giving much result about the better amenities to be provided to the residential quarters occupied by the staff of the High Court. For the purpose of identifying the areas where the maintenance and construction is to be taken up on urgent basis a committee was constituted for recommendation consisting of six members. Three members were nominated from the staff of the registry and three members from the Public Works Department and Electrical Department. The occupants of the quarters were required to bring grievances before the committee for consideration and the committee after considering the grievances made before it made its recommendation.

(2.) HOWEVER , one important link missing in the Committee is the involvement of State Government which could oversee the implementation of the recommendation made by the Committee. Considering this aspect of the matter we required learned Advocate General, to appear in this case, that necessary direction may be issued. Accordingly the learned Advocate General has appeared. This application is disposed of with a direction to the State Government to implement the recommendation made by the Committee constituted by the Court vide its order dated 10th April, 2007 in coordination with the Building Committee of the High Court. The implementation shall be made as far as possible within four months. If any difficulties arise, the same may be referred to the Hon ble Judges, members of the Building Committee for seeking further guidance and direction.

(3.) WITH the aforesaid this application is disposed of.