BHARAT PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS writ application has been filed for directing the District Magistrate, Patna, respondent no.2 for making payment of charges to the petitioner for requisitioning his Bus No. BHP -9992 for the period between 26th October, 1989 and 15th December, 1989, for the purposes of law and order duty by the respondents at the rate of Rs.600/ - per day. Undisputedly for the aforesaid period, vehicle of the petitioner was seized for the purposes of law and order duty. The petitioner has been paid charges for his vehicle in question for the aforesaid period at the rate of Rs.220/ - per day. So far the buses belonging to the Bihar State Road Transport Corporation are concerned, the same were also seized in the year 1991 but the charges were paid at the rate of Rs. 600/ - per day.

(3.) THAT apart, as the State Government has paid to Bihar State Road Transport Corporation at the rate of Rs. 600/ - per day in the year 1991, we are of the view that the petitioner should have been also paid at the same rate, who has been paid only Rs.220/ - per day,