SABESH T Vs. JYOTHI KUMAR S

JUDGEMENT

(1.) The petitioner cannot seek leave to prefer a Writ Appeal against the judgment passed by a learned single Judge dismissing a Writ Petition filed by a person similarly placed as him. At best such a judgment may be cited as a precedent against him. He can seek to get it reconsidered, if he has grounds to that effect, when he approaches on the original side. If he fails he can agitate appeal there from. He cannot therefore directly invoke appellate remedy as he is not a party affected by the judgment but only one alleged to be affected by the view taken by the authorities, which has been upheld in the impugned judgment. Therefore, he has to approach on the original side.