RAJ KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution of India filed as a Public Interest Litigation (PIL), seeks:

(2.) The Supreme Court, recently in Hari Bansh Lal Vs. Sahodar Prasad Mahto, 2010 9 SCC 655 has reiterated that except for a writ of quo warranto, PIL is not maintainable in service matters. A writ of quo warranto can only be issued when the appointment is contrary to statutory provision.

(3.) The petitioner, a resident of Agra, claims to be a law graduate. There is no explanation whatsoever of the basis of his knowledge of the facts pleaded in the petition or of his concern with the affairs of the AICTE. It is not as if the petitioner is involved in the field of education or has been regularly taking steps in public interest for filling up the lacunae in the system. When such an unconcerned person files a petition directed at someone, purportedly in public interest, the same raises doubts.