- (1.) THIS public interest litigation (PIL for short) has been initiated by the Jharkhand High Court Legal Services Committee seeking directions to the State Government and its officials to prevent ragging of fresher students in various colleges.
(2.) WHILE the motives of the petitioner may be laudable, but the case gives rise to a serious issue, namely whether this kind of PIL should be initiated by the petitioner as a statutory body. Learned Counsel for the petitioner relies upon Regulation 12 of the Jharkhand Legal Services Authority Regulation, 2002. We are prima facie of the opinion that despite the Regulation 12, it is beyond the scope of the functions of the Jharkhand High Court Legal Services Committee to become a litigant itself.
(3.) REGULATION 12(a) only empowers the Committee to "recommend" filing of Public Interest Litigation. It does not empower the Committee to itself file a Public Interest Litigation.;