SURENDRA PA SWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THAT purpose of this petition may be other than a Public Interest Litigation or certain aspects in the text of the petition may be serious, the court is not going into these questions.

(2.) BUT , if the purpose was that the Legislature is not regulating or recruiting nor providing for conditions of service of persons appointed to the Secretarial staff, then, this is a misplaced petition.

(3.) THE High Court does not consider it appropriate to interfere with this matter where the Legislature of a State may by law regulate the recruitment, and the conditions of service of persons appointed, to the secretarial staff of the Houses of the State Legislature.