P LAKSHMI AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) The petitioners herein are elected Councillors of the 3rd respondent Municipality. This writ petition has been filed as a public interest litigation challenging the proceedings of respondent No.4 dated 12.4.2013 by which the appointments have been made in favour of the private respondents herein.

(2.) It is the specific case of petitioners that the 1st petitioner has not been properly consulted even though she was the only elected member of the Committee. it is the further case of the petitioners that appointments have been made in favour of the private respondents herein. It is the further case of the petitioners that the appointments have been made by respondents No.4 and 5 in connivance with respondent No.6 on extraneous consideration. Based upon the said allegation, the present writ petition has been filed.

(3.) As rightly contended by the learned counsels appearing for respondents, the writ petition is not maintainable as there cannot be any public interest litigation pertaining to service matters.