- (1.) THIS.writ.petition.has.been.filed.seeking.following.reliefs: (i).issue.a.writ,.order.or.direction.in.the.nature.of.certiorari.quashing.the.impugned.advertisement.dated.22..12..2007.issued.by.U..P..Public.Service.Commission,.Allahabad..(Annexure-5.to.the.public.interest.petition); (ii).issue.a.writ,.order.or.direction.in.the.nature.of.certiorari.quashing.the.resolutions.dated.30..4..2005,.27..8..2005.and.28..8..2005.passed.in.Full.Court.Meeting.of.this.Hon'ble.Court..(Annexures.13,14.and.15.of.this.public.interest.petition); (iii).issue.a.writ,.order.or.direction.in.the.nature.of.mandamus.directing.the.respondents.to.provide.reservation.quota.for.physically.handicapped.per.sons.in.all.services.including.judicial.services.
(2.) ..In.fact.the.challenge.in.this.petition.is.to.the.advertisement.dated.22..12..2007.issued.by.the.U..P..Public.Service.Commission.to.appoint.Assistant.Prosecution.Officers.and.petitioners.are.seeking.direction.that.the.impugned.advertisement.be.quashed.and.a.fresh.advertisement.be.issued.providing.reservation.in.favour.of.the.handicapped.persons..The.question.does.arise.as.under.what.circumstances,.the.petitioners.claim.to.be.aggrieved.by.the.aforesaid.advertisement.or.by.what.means.they.are.interested.in.the.present.recruitment.of.Assistant.Prosecution.Officers. So.far.as.the.locus.of.the.petitioners.is.concerned,.it.has.been.stated.as.under: "that.this.is.the.first.public.interest.petition.on.behalf.of.the.petitioner.which.is.a.registered.society.which.works.for.the.welfare.and..benefit.of.per.sons.who.have.no.means.to.approach.this.Hon'ble.Court.for.redressal.of.their.grievance.and.for.the.relief.sought.for.in.this.public.interest.petition.and.no.other.public.interest.petition.or.appeal.for.the.relief.sought.for.in.this.public.interest.petition.is.pending.before.any.Court.of.law.." ..No.other.detail.has.been.furnished.except.the.aforesaid..It.is.not.the.case.of.the.petitioners.that.either.the.Society.or.the.petitioner.No..2,.in.person,.has.done.anything.till.today.to.advance.the.cause.of.handicapped.persons.or.they.are.running.any.institution.to.impart.any.kind.coeducation.to.such.handicapped.per.sons..Merely.a.bald.statement.has.been.made.that.the.petitioner's.work.for.the.welfare.of.the'petitioners.who.cannot.seek.the.redressal.of.their.grievances.before.the.Court..We.fail.to.understand.as.under.what.circumstances,.such.a.noble.cause.has.been.taken.by.them.unless.they.have.indulged.in.any.service.to.such.handicapped.persons..We.are.very.much.doubtful.regarding.the.bona.fides.of.the.petitioners.and.the.petition.is.merely.a.'benami'.litigation.and.amounts.to.abuse.of.process.of.the.Court..More.so,.PIL.is.not.maintainable.in.service.matters.3-A..It.is.settled.law.that.a.person.who.suffers.from.legal.injury.only.can.challenge.the.act/action/order.etc..Writ.petition.under.Article.226.of.the.Constitu.tion.is.maintainable.for.enforcing.the.statutory.or.legal.right.or.when.there.is.a.complaint.by.the.petitioner.that.there.is.a.breach.of.the.statutory.duty.on.the.part.of.the.respondents..Therefore,.there.must.be.judicially.enforceable.right.for.the.enforcement.on.which.the.writ.jurisdiction.can.be.resorted.to.the.Court.can.en.force.the.performance.of.a.statutory.duty.by.public.bodies.through.its.writ.jurisdic.tion.at.the.behest.of.a.person,.provided.such.person.satisfies.the.Court.that.he.has.a.legal.right.to.insist.on.such.performance..The.existence.of.the.said.right.is.the.condition.precedent.to.invoke.the.writ.jurisdiction..(Vide.Calcutta.Gas.Com.pany..(Proprietor.Ltd.).v..State.of.West.Bengal.and.others,.AIR.1962.SC.1044;.Mani.Subrat.Jain.and.others.v..State.of.Haryana,.AIR.1977.SC.276;.Sfate.of.Kerala.v..Smt..A..Lakshmikutty.and.others,.AIR.1987.SC.331;.Sfate.of.Kerala.and.others.v..KG.Madhavan.Pillai.and.others,.AIR.1989.SC.49;.Rajendra.Singh.v..Stsite.ofmadhya.Pradesh,.A|r.1996.SC.2736;.Rani.Laxmibai.Kshetriya.Gramin.Bank.v..Chand.Beharikapoorahd.others,.AIR.1998.SC.3104;.Utkal.University.v..Dr..Nrusingha.Charan..Sarangi.and.others,.AIR.1999.SC.943.). ..In.Jasbhaimofibhaidesaiv..Roshan.Kumar.Haji.Bashir.Ahmed,.AIR.1976.SC.578,.the.Apex.Court.has.held.that.only.a.person.who.is.aggrieved.by.an.order,.can.maintain.a.writ.petition..The.expression."aggrieved.person".has.been.ex.plained.by.the.Apex.Court.observing.that.such.a.person.must.show.that.he.has.more.particular.or.peculiar.interest.on.his.own.beyond.that.of.general.public.in.seeing.that.the.law.is.properly.administered.
(3.) ..ln.MS..Jayaraj.v..Commissioner.of.Excise,.Kerala.and.others,..(2000).7.SCC.552,.the.Hon'ble.Supreme.Court.Considered.the.matter.at.length.and.placed.reliance.upon.a.large.number.of.its.earlier.judgments.including.the.Chairman,.Railway.Board.v..Chandrimadas,..(2000).7.SCC.465;.and.held.that.the.Court.must.examine.the.issue.of.locus.stand!.from.all.angles.and.the.petitioner.should.be.asked.to.disclose.as.What.is.the.legal.injury.suffered.by.him. ..In.Ghulam.Qadir.v..Special.Tribunal.and.others,..(2002).1.SCC.33,.the.Hon'ble.Supreme.Court.considered.the.similar.issue.and.observed.as.under:- "there.is.no.dispute.regarding.the.legal.proposition.that.the.rights.ufider.Article.226.of.the.Constitution.of.India.can.be.enforced.only.by.aaaggrieved.person.except.in.the.case.where.the.writ.prayed.for.is.for.habeas.corpus.or.quo.warranto..Another.exception.in.the.general.rule.is.the.filing.of.a.writ.peti.tion.in.public.interest..The.existence.of-the.legal.right.of.the.petitioner.which.is.alleged.to.have.been.violated.is.the.foundation.for.invoking.the.jurisdiction.of.the.High.Court.under.the.aforesaid.article..The.orthodox.rule.of.interpreta.tion.regarding.the.locus.stand!.of.a.person.to.reach.the.Court.has.undergone.a.sea.change.with.the.development.of.constitutional.law.in.our.country.and.the.constitutional.Courts.have.been.adopting.a.liberal.approach.in.dealing.with.the.cases.or.dislodging.the.claim.of.a.litigant.merely.on.hyper-technical.grounds.In.other.words,.if.the.person.is.found.to.be.not.merely.a.stranger.having.no.right.whatsoever.to.any.post.or.property,.he.cannot.be.non-suited.on.the.ground.of.his.not.having.the.locus.standi..";