Paripoornan, J. - (1.) Leave granted.
(2.) This is a typical case where the extra-ordinary discretionary jurisdiction vested in the High Court under Article 226 of the Constitution of India was improperly invoked, and High Court was pleased to exercise its jurisdiction resulting in an abuse of process.
(3.) The appellant is the Executive Engineer, Bihar State Housing Board and represents the said 'Board' (hereinafter referred to as "Board"). The respondents to this appeal are (1) Shri Ramesh Kumar Singh (petitioner in the Writ Petition), (2) state of Bihar, (3) Sub-Divisional Magistrate, Saraikella, District Singhbhum (the 'competent authority') and (4) Shri S. N. Pandey, Adityapur, District Singhbhum (East).;