FORUM OF SC AND ST LEGISLATORS AND PARLIAMENTARIANS Vs. OIL AND NATURAL GAS CORPORATION LTD. AND ANOTHER

JUDGEMENT

(1.) This writ petition is filed by a non-legal person and which is Forum of Schedule Caste and Schedule Tribes Legislators and Parliamentarians. Petitioner pleads that E-8 Level officers of the respondent no. 1/Oil and Natural Gas Corporation (ONGC) are illegally not being considered for promotion by the respondent no. 1.

(2.) In case certain employees are illegally not being considered for promotion, then only such persons have locus standi to approach the Court and not a non-legal person/entity being the petitioner, inasmuch as, individual persons of a non-legal entity such as the petitioner can claim that they would not be bound by a judgment in this case and nor can this Court issue directions to individual members of the petitioner to file affidavits or compliance affidavits, etc etc.

(3.) It is a person who has a locus standi who can approach the Court and not someone else on his behalf, more so in service matters law where it is the law that Public Interest Litigation cannot be filed. In similar circumstances, this Court vide judgment dated 10.1.2017 dismissed W.P. (C) No. 9041/2016 titled as Central Bank Retirees Grievances Cell "Kasht-Haran" v. Union of India and Another, and which judgment reads as under:-