PRAVINCHANDRA MUGATLAL JOSHI Vs. STATE REGISTRAR

JUDGEMENT

(1.) THIS writ petition under Article-226 of the Constitution of India, in the nature of a Public Interest Litigation has been filed by a resident of Khardeshwarkrupa, Kalavad, situated in the District of Jamnagar and claiming to be a well reputed Social Activist of the village with the following prayers:

(2.) THE case made-out by the petitioner in this writ petition may be summarized as under :

(3.) THE petitioner has cited few instances of alleged misuse of powers at the end of the Respondent no.4 as reflected from the averments made in Para-4.4 of the petition. Thus, according to the petitioner, the respondent no.4 is not a fit person to hold the additional charges of various departments and necessary action deserves to be taken against the respondent no.4.