RAJENDRA PRASAD Vs. SHIV PAL YADAV

JUDGEMENT

(1.) Heard Dr. Sheelendra Kumar, learned counsel for the petitioner, Mr. Jaideep Narayan Mathur, Senior Advocate assisted by Mr. Rakesh Chaudhari, learned counsel for respondent nos. 4 and 5 as well as Mr. Mahmood Alam, learned counsel for respondent no. 6.

(2.) The instant writ petition is directed as a public interest litigation for issuing a writ of quo warranto to the respondent no. 1 to show cause as to under which authority he holds the office of Chairman of U.P. State Warehousing Corporation (in short ''the Corporation') as also to issue a writ of prohibition to restrain him from performing as Chairman of the Corporation.

(3.) The petitioner claims himself a public spirited person having retired from the office of Food Corporation of India. It is stated that after retirement, he is devoting himself to his satisfaction so that some public cause may be solved due to his efforts.