LUTFOR RAHMAN AKAND Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Uddin, learned counsel for the petitioner and Mr. D. Saikia, learned Additional Advocate General, Assam, appearing for the respondents. The petitioner claims to be the Headmaster of one school, by name Hazirhat M.E. School, P.O. Hazirhat, district - Dhubri. He has invoked our extraordinary jurisdiction under Article 226 of the Constitution by filing this petition as "public interest litigation".

(2.) After reading the petition it appears that the grievance of the petitioner is that one department of the State Government i.e. "Treasury Department", which is presently functioning at A place is being shifted by the State to B place in the same district. In other words, the challenge is against the shifting of one office of a State Government from A venue to B venue. According to the petitioner, it is bad and hence be not allowed.

(3.) We are afraid, we can entertain this grievance.