SUSHIL VIDYARTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Glories are the ways to come in limelight or to hit the headlines of news daily, may be in the field of Science, Art, Culture, Law or bravery but for all such achievement one has to play long innings. Here is a petitioner who wants to hit the columns of the news papers and come in limelight through shortcut by filing a writ petition before this Court without doing any preparation and sincere efforts though he is a journalist by profession.

(2.) This Court has certain obligation towards the society while exercising its jurisdiction under Article 226 of the Constitution particularly with respect to Public Interest Litigation. The Courts have further shown their sense of responsibility by dealing with such matters so that the concept of the Public Interest Litigation shall not be diluted. Whenever a Public Interest Litigation is filed the responsibility is not of the petitioner alone, the same is equally shared by the member of the Bar who represents the petitioner and in the process, an earnest effort has to be made by both of them. In the subsequent paragraphs we will deal with the purpose and the earnest efforts, if any, made by the petitioner and his Counsel.

(3.) The petitioner has approached this Court with a number of prayers out of which during the course of the arguments the petitioner prayed that he be allowed to delete prayer No. 6 which was as under :