(1.) This petition filed purportedly under Art. 32 of the Constitution of India, 1950 (in short the "Constitution") shows to what extent the process of law can be abused. It carries the attractive brand name of "public interest litigation," but the least that can be said is that it smacks of everything what a public interest litigation should not be.
(2.) The petition is purported to have been filed questioning the propriety of respondent No. 3 being considered for appointment as a Judge. Subsequently, an application was filed for permission to withdraw the petition with liberty to file a fresh petition as in the meantime respondent No. 3 has been appointed as a Judge.
(3.) Before we go into the desirability of even entertaining such a petition, background in which the petition has been filed needs to be noticed.
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