SHARMA, J. - (1.) THE petitioners in the instant writ petition seek direction in the name of Rajasthan Industrial Development & Investment Corporation Ltd. to grant to the petitioners all the benefits as provided under the guidelines issued by IDBI.
(2.) I have heard the submissions advanced before me. The object of Article 226 of the Constitution is the enforcement of an existing valid right and not establishment of any right. It is not for the High Court to interfere in the day- to-day work of statutory and other authorities, so long as they remain within their bounds and do their duties as enjoined on them by law. Since guidelines issued by IDBI do not provide any valid right to the petitioner no relief as sought in the writ petition can be granted. I find no merit in the writ petition and the same stands accordingly dismissed without any order as to costs. .;