KAILASH MEGHWAL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1982-11-14
HIGH COURT OF RAJASTHAN (FROM: JAIPUR)
Decided on November 30,1982

KAILASH MEGHWAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents





Cited Judgements :-

S. OSBORNE KHARJANA VS. UNION OF INDIA [LAWS(MEGH)-2019-7-15] [REFERRED TO]


JUDGEMENT

Guman Mal Lodha, J. - (1.)Making Article 38 of the Constitution of India containing the directive principles that the State shall two-mote social order ensuring justice social, economic and political in national life as bedrocks. Shri Kailash Meghwal. M.L.A. of Ajmer alone with two other alleged social workers, Ramesh Chand and Sunil Lunia, has filed this writ petition against Shri Shiv Charan Mathur. Chief Minister of the State and other functionaries of State of Rajasthan alone with Government of Rajasthan.
(2.)The entire pivot of the controversy centres round the alleged shifting of office of Public Health Engineering Department Circle Ajmer to Bhilwara.
(3.)Seemingly the controversy and the debate appear to be having political overtone? because Shri Meghwal is member of Legislative Assembly from Aimer and Shri Mathur represents Bhilwara district. Political controversy has been brought to the judicial forum in the dimensions newly widened by the Apex Court in S.P. Gupta's case, AIR 1962 SC 149, People's Union Democratic v. Union of India, 1982 Lab IC 1646 : (AIR 1382 SC 1473) and Akhil Bhartiya Soshit's case AIR 1981 SC 298 and Prahlad Singh v. R.S.E.B.. 1982 Rajasthan LR 969 wherein a new twinkling star has arisen on the horizon of the Indian judiciary in the name and style of "public interest litigation". Taking inspiration and making it as the foundation. Shri Bajranglal Sharma, the learnerd counsel for the petitioner has claimed a writ of prohibition, certiorari or mandamus as the case may be. for stopping the shifting of the circle office from Ajmer to Bhilwara.


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