BASED ON THE ORDER OF HON'BLE THE CHIEF JUSTICE DATED 7.1.2019 RELATING TO THE RE-LIFETIME ALLOTMENT OF BUNGALOWS TO FORMER CHIEF MINISTER Vs. THE STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) This Public Interest Litigation has been registered in the light of the suo motu notice taken under the order dtd. 7/1/2019 passed on the administrative side, which is extracted hereinunder:-

(2.) The said office memorandum spells out that former Chief Ministers of Bihar would be entitled to retain ear-marked Bungalows referred to therein fully furnished for their lifetime and with all facilities including maintenance that shall be looked after by the State Government without any financial limits.

(3.) The office memorandum also recites that this decision was being taken by the Government in special circumstances keeping in view that security concerns have to be reviewed when a Chief Minister demits office and has also to be provided facilities.