- (1.) There is no question of entertaining a Public Interest Litigation in a service matter. The proper writ to be filed should have been a writ of quo warranto, which under the rules lies before a learned single Judge and not before a Division Bench.
(2.) In a writ of quo warranto when a public appointment is challenged the petitioner does not need to show his locus standi.
(3.) Accordingly, this writ petition will be treated as a writ of quo warranto, subject to the petitioner moving a proper amendment application within ten days from today.;