R.P. LUTHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R.P. Luthra, the petitioner in-person, Mr. Maninder Singh and Mr. P.S. Narasimha, learned Additional Solicitor Generals for the Union of India and Mr. K.V. Vishwanathan, learned Amicus Curiae.

(2.) Having considered the entire facts and circumstances of the case and further taking note of the relief clause, we have no iota of doubt that the petitioner had sought primarily for mitigation of an individual grievance which the two-Judge Bench has correctly declined to entertain.

(3.) As far as the other prayers are concerned, there was no necessity or need to proceed with the same, more so, in view of the Constitution Bench judgments in Supreme Court Advocates-on-Record Association and Another vs. Union of India (2016) 5 SCC 1 and Supreme Court Advocates-on-Record Association and Another vs. Union of India AIR 2016 SC 117.