B V B SUBBARAO Vs. B SATYANARAYANA

JUDGEMENT

(1.) THIS writ petition is filed questioning the propriety and legality of the action of the 1st respondent, who is the District Educational Officer, Guntur, in effecting transfers of primary school teachers in Guntur District. The petitioner claims to be a probono publico character. It is stayed that he is a retired school Headmaster. THIS could hardly be a Public Interest Litigation nor could it be said that the petitioner is a probono publico character. If the 1st respondent in effecting the transfer has committed any irregularity or illegality and on account of such irregularity or illegality, some employees' rights are affected, it is open for the affected teachers to work out their legal remedies in accordance with law. Public Interest Litigation, as quite often said and reiterated, is essentially meant as a legal technique to espouse the cause of those sections of people, who on account of social, economic and other disabilities cannot take care of their rights and only in those situations, the Public Interest Litigation can be instituted by probono publico character. That is not the situation in this case. Therefore, we are not inclined to entertain this writ petition. It is accordingly dismissed. No costs.