COMMON CAUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) By this order I propose to dispose of the writ petition C.W. No. 2453 of 1995, which is filed as public interest litigation by (1) Common Cause (a registered Society under the Societies Registration Act) and (2) Forum for justice and Peace (a registered Society under the Societies Registration Act).

(2.) The petitioners have invoked the writ jurisdiction of this Court in public interest in view of "the serious situation created due to various acts of commission and omission of respondent No. 3 in relation to the respondent No. 2 Institute which is the most prestigious medical and research facility in the country." The respondents in the petition are Union of India, respondent No. 1, Ail India institute of Medical Sciences, respondent No. 2, and B. Shankaranand, respondent No. 3.

(3.) The writ petition was amended by the petitioners, and the amended petition was taken on record by order dated 12.7.1995. In the amended petition the following reliefs were claimed by the petitioners :-