SUNIL KUMAR MONDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition is one of the glaring examples as to how each and every problem of life is brought to the Court to find its solution. The writ petitioners have prayed, inter alia, for issuing a writ of mandamus calling upon the respondents and each one of them and their agents to show cause as to why the respondent's should not be directed to act in accordance with law and also a writ of certiorari calling upon respondents to certify and to transmit all the records and/or proceedings and papers relating to the proposed agreement of "Darjeeling Gurkha Hill Council" to this Court so that the members of the public may get information of the said proposed agreement and for an interim order directing the respondents and other Officers to take immediate steps for not to use the word "Gurkha" in the proposed agreement of Darjeeling Hill Council and to take such other necessary steps which would be for the interest of the public at large.

(2.) It is stated in the writ petition that the petitioner not for their individual interest, but for the sake of the country at large have filed the present writ petition by way of a public interest litigation, stating that the respondents, namely, Nos. 1 and 2, being Union of India and the Secretary, Ministry of Home Affairs, and the respondent Nos. 3 and 4 being the Government of West Bengal and its Secretary, Home Department, are taking steps contrary to and inconsistent with the spirit of the Constitution of India and/or the act caused to have been done by the said respondents which would result in spreading communal feeling and the word specially used in the proposed agreement being 'Gorkha' should be avoided otherwise by conceding to such demand, the steps have been taken in the way of dividing the country and the entire interest of the State is in jeopardy. These facts have been elaborated by making various averments by giving examples of Jharkhand activities and other political activities within the State. It is stated that by conceding the demand of a section of people, who have no locus standi to enter into such agreement and/or accord, the spirit of the Constitution is being violated and the people at large have been kept in dark to know as to the whereabouts of the proposed agreement and by suppressing all facts and by keeping in darkness such steps have been taking prejudicing the interest of the people of the State and in particular the interest a large section of the people is affected.

(3.) Upon notice to the respondents the present writ petition is being moved.