AJAY DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS PIL questions the appointment of Mr. Justice P. P. Naolekar as Lokayukta of Madhya Pradesh.

(2.) THE normal remedy for this would be by a writ oorder or direction in the nature of quo warranto and not by way of a PIL.

(3.) FIRSTLY, in respect of the decisions taken by the Council of Ministers there is a principle of collective responsibility; and that principle of collective responsibility overrides the objection raised by the petitioner. It is beyond the Court's domain to go into that question. Only the Governor can consider this aspect under Article 167 (c ), which is reproduced below: