February 08, 2019:
On Friday, the Supreme Court has dismissed RJD leader and former Bihar Deputy Chief Minister Tejashwi Yadav' plea, challenging the Patna High Court's order asking him to vacate his government accommodation.
The Bench of Chief Justice Ranjan Gogoi and Justices Deepak Gupta and Sanjiv Khanna has imposed a fine of Rs 50,000 on Tejashwi Yadav, who is currently the leader of opposition in the Bihar assembly, for challenging the government's decision.
Tejashwi Yadav had filed a plea before the Patna High Court after the Bihar government ordered him to vacate the official bungalow. He then moved the Supreme Court, challenging the high court's decision.
Tejashwi Yadav was allotted the official bungalow at 5, Desh Ratna Marg in Patna by the Bihar government when he was the deputy chief minister.
This comes as a huge setback for Tejashwi Yadav after the Patna High Court rejected his plea on January 7, seeking an extension to stay in his bungalow.
The court had also asked Tejashwi Yadav to vacate the government bungalow for Deputy CM Sushil Kumar Modi and ordered him to move to an accommodation for the leader of the opposition.
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