ASHOK KUMAR VIRDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner by way of present petition under Articles 226/227 of the Constitution of India, has made the following substantive prayers:-

(2.) A perusal of the above prayers show that the petitioner on the one hand is claiming that he is the best suitable candidate for the post of Chairman of the Punjab State Electricity Regulatory Commission, Chandigarh ('Commission' - for short) and at the same time he seeks quashing of the appointments of respondents No.4 and 5 as Chairman and Member respectively of the Commission by way of a petition in the nature of Public Interest Litigation.

(3.) Mr. P.P.S. Thethi, Additional Advocate General, Punjab, appearing on behalf of State submits that respondent No.4 has since resigned from the post of Chairman of the Commission. He has served a 90 days notice which is to expire on 9.8.2017. Respondent No.5, however, continues as a member of the Commission.