KASTURI RADHA KRISHNAN Vs. PRESIDENT OF INDIA

JUDGEMENT

(1.) The petitioner has come up to this Court praying for the issuance of a writ mandamus to direct the Hon'ble President of India, 1st respondent herein to dismiss the 3rd respondent, Governor of Tamil Nadu for violation of constitutional provisions pertaining to the office of Governorship.

(2.) The Office raised a question with regard to maintainability and it has been posted before me for the purpose of deciding the maintainability.

(3.) Mr. S.K. Sundaram, learned counsel for the petitioner urges that a newspaper report appeared in Indian Express recently on 23rd July, 1989 stating that "Tamil Nadu Governor P.C. Alexander wants to enter active politics. He has conveyed this to Prime Minister Rajiv Gandhi." This newspaper report is published under the caption "Alexander to contest LS polls". In the same report, it is stated that "When Raj Bhavan was contacted for Dr. Alexander's reaction, his Secretary R. Santhanam said that the Governor would not comment on his reported entry into active Politics." Mainly based on this newspaper report, the petitioner has filed this writ petition as a public interest litigation.