(1.) By this petition under Article 226 of the Corstitution of India, the Detitioners have challenged the nomination of respondent No. 3 as a member of the Press Council of India, constituted and established under the Press Council Act No. 37 of 1978. hereinafter referred to as the Act.
(2.) Petitioner No. 1 is a working journalist. He is a member of petitioner No. 2, the Delhi .Union of Journalists (for short DUJ), which is represented by its General Secretary Shri S. K. Pandey. Petiticner No. 3 is the Indian Federation of Working Journalists (for short IFWJ). It is represented by Shri Santosh Kuniar, who claims to be the convener oT the Steeriiig Committee of the said Federation.
(3.) The names of the persons nominated as members of the Press Council of India (hereinafter referred to as the Council) take effect horn the date on which the Central Goveinment notifies the same. The Central Government has been arrayed in the name of the Union of India as respondent No. 1 Respondent No. 2 is the council. Respondent No. 3 is Shri K. Vikram Rao whose nomination as a member of the council has been challenged.