AJOY KUMAR VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the petitioner in person, the learned Advocate General appearing for the State of Bihar and Dr. Ravi Ranjan appearing for the Central Government.

(2.) IT is unfortunate that an officer of the rank of Deputy Inspector General of Police of the State instead of devoting his time to perform the duties is filing cases after cases in this court on the pretext of public interest iitigation. In the present case, his grievance is confined to appointment of an Advisor to the Governor after the proclamation of Presidents Rule in Bihar. The petitioner has come before this Court without any cause for the reasons which are best known to him.

(3.) UNDER Article 356 of the Constitution of India, the President has power to issue proclamation in the situations mentioned in the said Article assuming the powers and functions of the Government of the State and all or any of the powers vested in or exercisable by the Governor or any body or authority in the State other than the Legislature of the State. It is admitted fact that the President has issued a proclamation under Article 356 of the Constitution of India on 7th March, 2005.