RAMA KANT DIXIT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Ashok Pande, learned counsel for the petitioner and Shri Shiv P. Shukla, learned counsel representing the respondents.

(2.) By means of these proceedings instituted under Article 226 of the Constitution of India ostensibly in Public Interest Litigation, the following prayers have been made:

(3.) When we peruse the averments made in the writ petition, what we find is that the petition seeks to advocate the alleged discrimination being meted out to the officers of a particular cadre in the Central Bureau of Investigation (hereinafter referred to as "the CBI"), such as Assistant Public Prosecutors, Public Prosecutors and Senior Public Prosecutors.