Munna Mistry vs The Bihar State Electricity Board and Others

Munna Mistry is one of the four sons of a deceased employee of the Board one Rameshwar Mistry, who was employed with the Board as a Carpenter. One aspect may be made clear that repeated writ petitions may not be made an exercise that ultimately some relief may be forthcoming. There is no reason for the court to differ with the order of the learned Judge on the petition (CWJC. No. 14014 of 2002).

The court having heard submissions by learned Counsel for the Petitioner-Appellant and having perused the record of the writ petition aforesaid as also the earlier writ petition (CWJC. No. 5595 of 2002), has no reason to differ with the order recorded on the writ petition nor can the court certify that the learned Judge has committed any error.

Rule of harness is meant to take care of immediate hardship. When the Petitioner-Appellant''s father died his mother received a family pension. One of the brothers is already in the service of the Board. The Petitioner-Appellant''s father took a second wife. Whether relevant or irrelevant the circumstances do seem strange that the deceased''s son from the first wife is 44 years of age and the second wife is 45 years of age. It is best that this matter is left at this. Rule of harness cannot be stretched to such limits that it virtually become a preserve of one family to have more persons on the job, in the same establishment, than is necessary.

The court does not find anything incorrect in the order on the last writ petition.

Dismissed.