P G NAJPANDE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner, a septuagenarian, as pro bono publico has preferred this writ petition on the substratum that he is a retired Professor and has been actively involved in social services for past several years and also is the President of Nagrik Upbhogta Sanrakshan Manch, jabalpur which has been taking up issues on behalf of the general public.

(2.) IT is asseverated in the petition that

(3.) WE have heard Mr. Anshuman Singh, learned counsel for the petitioner and Mr. Deepak Awasthy, learned Governrnent Ad-, vocate for the respondents on, the question of grant of interim relief. Mr. Anshuman singh, learned counsel has commended,us, to the decisions rendered in Communist party of India (M) v. Bharat Kumar (1998) 1 scc 201 : (AIR 1998 SC 184), James Martin v. State of Kerala, 2003 (10) JT (SC) 371 and T. K. Rangarajan v. Government of T. N. , (2003) 6 SCC 581 : (AIR 2003 SC 3032 ).