ABHISHEK JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Almost five decades back Nobel laureate Samuel Beckett in his play "Waiting for Godot" through a character stated that in the immense confusion, one thing alone was clear that they were waiting for Godot.

(2.) In the case at hand one thing that gets frescoed and projected to the surface is that the petitioner who has preferred this public interest litigation is embedded to play with words and usher in a sense of contradiction, irreconciliability and dichotomy. One may, in a different sphere of life, pronounce with heroics that he contradicts himself every moment and, therefore, he grows but, a significant one, the same has no allowance in the field of law. The pleadings, assertions, asseverations and the prayer sought in a writ petition, especially in a public interest litigation has to be clear, manifest, purposefully demonstrable and luculent making out a case that is relevant to public interest.

(3.) In the case at hand, the petitioner in paragraphs 26, 28, 29, 30 and 31 has pleaded thus: -