NUTAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel present on behalf of the parties.

(2.) This writ petition has been filed for the following reliefs: -

(3.) Learned counsel for the petitioner submits that the solitary point which he wants to argue in the present case is as to whether the District Transport Officer, Deoghar, who is also the certificate holder, could also be the certificate officer of the present case. He has submitted that the objection, if any, that may be filed in terms of Sec. 9 of Bihar and Orissa Public Demand Recovery Act, 1914 has to be filed before the Certificate officer and since the certificate officer is the certificate holder, he cannot be a judge in his own case and therefore the present writ petition has been filed.