MANI BHUSHAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, Sri Anil Chandra and learned Additional. Advocate General No. III, Sri Ganga Prasad Roy on behalf of Respondent -State.

(2.) BY this writ petitiol1 the petitioner seeks a writ in the nature of certiorari quashing ¢the entrance instruction,1991, as contained in Annexure 2, through which a direction has been issued to the Advocate to take entrance pass for appearance before the authorities for attending cases in the Secretariat premises. Prayer has also been made for issuance of a writ in the nature of mandamus commanding the respondents to exclude the advocates and their clerks from obtaining entrance pass for their appearance before the authorities in connection with hearing of the case and also for a direction to the authorities concerned to refund the amount of Rs. 10/ - (Rupees ten) which has been collected from the petitioner as fine on 12.1.98 and also to quash the ORDER :imposing the said fine.

(3.) HAVING heard learned counsel and on perusing the petition as also the counter affidavit, we are of the opinion that considering the administrative exigency in general and for maintaining the security of the officers and the Constitutional functionaries in the Secretariat premises in particular, the executive instruction has been issued that before entering into the Secretariat premises entrance pass is required to be obtained.