SURENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Two practicing lawyers of this Court have prayed for certain directions to the Government, in the PIL jurisdiction, for implementation of a piece of legislation to its fullest.

(3.) We are afraid whether such a prayer is within the four corners of the PIL jurisprudence. To say the least, behind the veil of efforts at enforcing social justice and personal rights guaranteed under the Constitution and making the respondents/government authorities remind themselves of their respective duties, there is a lurking vested interest in maintaining this petition.