SUDHIR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:-

(2.) Learned counsel for the State opposes the petition stating that the petition is misconceived; raises disputed question of fact; is not in public interest; and that the issue can be best resolved at the Government level by the appropriate authorities.

(3.) In D. N. JEEVARAJ V. State of Karnataka , 2016 2 SCC 653, Madan B. Lokur J. has culled out the following process for adjudication of public interest litigation, more so in a writ of mandamus as is sought to be enforced, at para Nos.34 to 38 as under: