RAJKUMAR BHUJANGRAO DHAKANE Vs. SANJAY SAXSENA

JUDGEMENT

(1.) Heard.

(2.) The Petitioner invokes our extraordinary writ jurisdiction under Article 226 of the Constitution of India inter alia to set aside a Notification dtd. 5/7/2021 removing the Petitioner from the post of "Member (Person of eminence from the Civil Society) State Police Complaints Authority". Then there is a prayer for a stay of this notification.

(3.) To begin with, the prayer is inappropriately worded in that it seeks that the notification be quashed by means of issuance of Mandamus rather than a Certiorari. This is not possible.