KANHU CHARAN MISHRA Vs. CHIEF MINISTER OF ORISSA

JUDGEMENT

(1.) Constitution of India is a living organ. Every day Court is faced with new horizon where the problems are coming for solution. The present case at hand is unique in its character. The Bar is alive to ventilate its grievance and it is for the Court to answer as the situation demands.

(2.) Sri Kanhu Charan Mishra, a reputed journalist, has filed the instant writ petition seeking the following reliefs :-

(3.) Precisely the petitioner has asked for a mandate from this Court to restrain the Chief Minister of the State of Orissa from giving advice to the Governor of the State to appoint any or all of the opposite parties 3 to 11 as Ministers.