- (1.)Leave granted.
(2.)The appeal is directed against the impugned judgment of the division Bench of High Court of Jharkhand, Ranchi, either the Tourism Minister of the Secretary. Tourism to file an affidavit indicating the details of the travelling expenses incurred thereon. The public interest litigation which the High Court is in seisin of, is in relation to de-silting of the Kanke Dam project and several allied projects. In disposing of that matter the informations required by order dated 20th Dec., 2001 calling upon the Minister of Secretary, Tourism to file affidavit as to what way travelling allowances have been taken, does not appear to us to be germane, inasmuch as the High Court is not exercising the functions of the Accountant General, and more-over that was not a matter in issue before it. In that view of the matter we set aside that part of the order dated 20th Dec., 2001 of the High Court.
(3.)Needless to mention, the High Court shall proceed with the pending public interest litigation.
The appeal stands disposed of accordingly.