Pawan Kumar Sharma vs Union Of India & Anr

D.N. Patel, CJ

This so-called Public Interest Litigation has been preferred with the following prayers:

“i) Issue writ of mandamus or any other appropriate writ, order or direction in the nature thereof directing the Central Bank of India and all

respondents to abide by the orders, directions issued by Government of India.

ii) Issue an appropriate writ order or directions to all the respondents to frame such policies or guidelines to make the request for proposal more

stringent;

iii) Issue such other writ, direction or order, which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case.â€​

Counsel appearing for the petitioner submitted that suffice it would be for the disposal of this writ petition if direction is given to respondent No.3 to

treat this writ petition as a representation and decide the same in accordance with law.

We hereby direct respondent No.3 to treat this writ petition as a representation and decide the same in accordance with law, rules, regulations and

Government policy applicable to the facts of the present case.

With the aforesaid directions, this writ petition is hereby disposed of.