BRAJESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ALONG with this writ petition one I.A. was filed, praying for stay in operation of the communication dated -18th September, 1998 which was termed as confidential in nature. The said communication was purported to be made by one Smt. Prabhawati Kumar who described herself as School Inspector -Cum -Dy. Director of Education, Bihar Patna addressed to the Principal, Primary Girls Teacher Training College, State of Bihar. The said communication was about the on -going vigilance enquiry in respect of appointment/promotion of teachers from 1980 till date. In the said communication it was stated that after holding discussion with the highest officials of the Vigilence Department and the Education Department, the authoress of the said communication has come to the conclusion that if financial allurement is arranged then the enquiry can be avoided.

(3.) IN the subsequent paragraph also the genuineness of the said letter was disputed.