D.S.Sinha, Lakshmi Bihari, JJ. - (1.) List has been revised. No one appears for the petitioner. Sri Vinay Malviya, learned standing counsel of the State of U. P., representing the respondents, is present and has been heard.
(2.) By means of this petition, under Article 226 of the Constitution of India, which is a classic instance of the prevailing rampant abuse of the newly developed Judicial mechanism of Public Interest Litigation, frequently used by unscrupulous petitioners to serve their personal interest, and not to protect the interest of those for whom it has been designed, the petitioner prays for Issuance of a writ of mandamus commanding the respondents to transfer one Sri Ram Vibhuti Singh. Pharmacist at Primary Health Centre, Pattherdewa in the district of Deoria to another district. Further prayer of the petitioner is that the respondents may be commanded to get the residential accommodation allotted to Sri Ram Vibhuti Singh vacated.
(3.) It is pertinent to notice that Sri Ram Vibhuti Singh, though referred in the petition as respondent No. 5, has not been impleaded as respondent, and in his absence no Order detrimental to his interest can be passed.;