OM PRAKASH SOLANKI Vs. SPECIAL SECRETARY

JUDGEMENT

(1.) Filing of frivolous petition has been on ascend. To gain cheap publicity, frivolous petitions in the name of public interest are being filed without proper search and without proper examination of law and legal position. Present case is a classic example of a frivolous petition.

(2.) The petitioner, who is an advocate, has filed this petition seeking following reliefs:-

(3.) In the body of the petition, the substance of pleadings is that since there is no office of Deputy Chief Minister described in the Constitution, the oath taken by Respondent No. 5 and 6 as Deputy Chief Minister is wholly unconstitutional.