BABITA THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Admittedly, the services of the petitioners were discontinued when their EGS Centres were closed in the year September, 2008. The petitioners have not sought their re-employment, but have rather filed the instant writ petition for grant of the following reliefs:

(2.) Once, the petitioners are not in service, therefore, the present writ petition that too for grant of the aforesaid reliefs assumes importance of a public interest litigation which is not at all available to the petitioners.

(3.) It is more than settled that public interest litigation in service matter is not maintainable except by way of a writ of quo warranto. Reference in this regard can conveniently be made to the judgment of Hon'ble Supreme Court in Hari Bansh Lal Vs. Sahodar Prasad Mahto and others (2010) 9 SCC 655:- "PIL in service matters: