SHRIRANG R SALUNKHE Vs. CHAIRMAN/PRESIDENT/SECRETARY

JUDGEMENT

(1.) RULE . Respondents waive service. By consent rule made returnable forthwith.

(2.) THIS case in the words of the Supreme Court "illustrates an unfortunate trend which has now become too common these days in the governance of the country." Chandrika Jha v. State of Bihar and others, A.I.R. 1984 S.C. 322. We should have thought it unnecessary for a judicial pronouncement to tell people that if they are aggrieved by the orders of statutory functionaries their remedy lies in adopting appropriate legal proceedings challenging the same and not by approaching Ministers and high ranking Government officials seeking their interference with the working of such statutory functionaries. We should have thought it even less necessary to remind Ministers and Government officials that they ought not to respond to such approaches.

(3.) THE petitioner has prayed for a writ of certiorari to quash and set-aside an oral order dated 7th February, 2001 issued by respondent No.5, an order dated 7th March, 2001 issued by respondent No.3 and an order dated 8th March, 2001 issued by respondent No.1 pursuant to the order dated 7th March, 2001. The petitioner has also prayed for a direction, permitting him to resume his duties as Head Master and for payment of his dues.