K. NAGARAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition, filed in public interest, is to challenge a notification bearing G.O.Ms.No.283 dated June 10, 2021 by which a "High Level Committee" has been constituted by the State. The prayer in the writ petition is squarely to quash the notification on the ground that it is "unconstitutional, illegal, unfair and without legal justification".

(2.) By the said notification, the State has constituted a committee headed by a retired High Court Judge to undertake such work as is indicated in the terms of reference. Clause (a) of paragraph 3 of the notification outlines the contours of the work to be undertaken by the "High Level Committee":

(3.) The commission is to submit its report to the Government within a month. Though a month has elapsed, it is not known whether the commission has already filed its report or, true to the usual nature of such commissions, a month may stretch to several years and decades.