M.KATJU, J. - (1.) HEARD learned Counsel for the parties. The petitioner is an Advocate practicing in this Court and he has given his residential address as 6, MIG, Preetam Nagar Colony, Allahabad. He has prayed for a writ of quo warranto challenging the appointment of Respondent No. 1 as Professor in Paediatrics at S.N. Medical College, Agra.
(2.) IN our opinion the petitioner has no locus standi to file this writ petition at all. The petitioner has not been able to demonstrate that he has any connection with S.N. Medical College, Agra. We can understand a teacher or employee of S.N. Medical College, Agra filing such writ petition. We can also understand a person whose son or daughter is studying in S.N. Medical College, Agra filing such writ petition. But we cannot understand a person who is living in Allahabad and who has not the remotest connection with S.N. Medical College filing such a writ petition. No doubt the principle of locus standi is more flexible in cases of writ of quo -warranto than in other types of writs as held by this Court in Baij Nath v. State of U.P., AIR 1965 Alld 151 vide (para 5); Masehullah v. Abdulla, AIR 1953 Alld 193; Venkateshwar v. Govt. of A.P., AIR 1966 SC 828 (vide para 8) etc.
(3.) HOWEVER , in our opinion this does not mean that any one can file a writ of quo -warranto even if he has not the remotest connection with the appointment of the respondent. If such a view is accepted it will be only lead to blackmail and harassment because then tens of thousands of such writ petitions may be filed by any one challenging any appointment to any public post in U.P. even if the petitioner has nothing to do with that appointment.;