D.N.Patel,J. - (1.) This writ petition has been preferred for the following prayers: "(i) To issue a writ of mandamus or any other appropriate writ to the respondents for issuing directions, orders or to frame a policy for appointment of Leader of Opposition of Lok Sabha; (ii) Or to pass such other orders and further orders as may be deemed necessary on the facts and in the circumstances of the case. For such act of kindness, the petitioners shall as in duty bound, ever pray."
(2.) Having heard the petitioner in person and looking into the facts and circumstances of the case, it appears that the petitioner is in search for drafting of a policy for the appointment of Leader of Opposition of the Lok Sabha.
(3.) The petitioner has also drawn attention of this Court to the requirements of appointment of the Chief Vigilance Commissioner (CVC), Central Information Commission (CIC), Chief of the CBI, Member of NHRC and Lokpal and submits that in absence of Leader of Opposition, the appointment of these posts will be delayed.;