RAJENDRA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE two petitions have been brought under the banner of the Public Interest Litigation under Article 226 of the Constitution of India raising the grievance in respect of two different officers of the State Government but the grievance against them is the same and, therefore, upon request these petitions are being taken up together at the admission stage.

(2.) AFTER having heard the learned Counsel appearing for the parties and considering the facts and circumstances, we are of the opinion that without any material or efforts on the part of the petitioner to assist the Court, it does not appear to be a fit case for taking up under the banner of the Public Interest Litigation.

(3.) WE are unable to find that the party in person has made sincere and serious efforts to get the grievance redressed through the proper channel or through the proper authority.