ABHISHEK PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioner, who is a practising Advocate of this Court has filed this writ petition under the head of 'Public Interest Litigation' with following relief(s) :-

(2.) The case of the Petitioner is that public interest litigations are being filed by way of letter petitions and also by filing a writ petition, but for filing of a writ petition in the nature of public interest litigation, there is a requirement under Rule 81 of the High Court of Chhattisgarh Rules, 2007 ('Rules of 2007', for short) for depositing an amount of Rs.5,000/- towards security at the time of filing of the writ petition. Making it mandatory for the Petitioner filing public interest litigation for deposit of Rs.5,000/- is arbitrary because many of the public interest litigations could not see the doors of the Court only on account of heavy burden of security deposit of an amount of Rs.5,000/- as precondition for filing of the public interest litigation.

(3.) Ms. Rajni Soren, learned counsel appearing for the Petitioner submitted that public interest litigation is a mode of litigation to provide access to justice to poor, deprived, vulnerable, discriminated and marginalised sections of society.