YUVRAJ SAMANT Vs. U O I

JUDGEMENT

(1.) The petitioner, present in person, is a practicing lawyer has approached to this Court

(2.) His main grievance is that the recruiting procedure being followed by the Public Sector Undertakings for filling up the legal departmental vacancies through CLAT examinations is not in conformity with the mandate of Art.14 of the Constitution of India.

(3.) After we have heard the petitioner in person we do not find any public interest even remotely related in the present PIL petition and the petitioner if at all aggrieved by the examination/procedure being followed/adopted by the Public Sector Undertakings holding their recruiting procedure the candidates who either appeared or prospective candidates intended to appear in the selection process are always at liberty to avail remedy which the law permits to them but as regards the grievance raised in the instant PIL petition is concerned we are clear in our view that no public interest is remotely involved in the present PIL petition.