A S BABU Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) PETITIONER herein, who claims to be a public spirited person, has filed this petition in public interest under Article 226 of the Constitution of India seeking declaration of a local holiday on the Feast of St.Sebastian on 20th January, 2007. India is a multi religious and linguistic country. Every religion has its own history, where there are several important events or occasions. If for every occasion a holiday is to be declared in a country like ours, all 365 days may be holidays. Already in a calendar year so many days have been declared to be holidays and we all know, the working days may be between 210 and 240 days in so far as the High Court or Supreme Court is concerned. The position may not be different with regard to Government and its various departments. The work culture is on decline. Declaration of more holidays added to the long number of present holidays would serve no public interest. The present petition rather appears to be an anti public interest litigation. Dismissed.