JAY NARAYAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) PUBLIC Interest Litigations are not meant to ask the High Court that somebody has to take off from his position in the government, unless the petitioner himself is a candidate, and if it be a position, a public office, in that case a writ of quo warranto would be the appropriate remedy.

(2.) IN the present case the petitioner says that he is a member of the public and is entitled to place before the Court that respondent no. 4 (added subsequently in the petition) is not a person of character and is not entitled to hold a post of a Government Doctor.

(3.) DISMISSED .