D.N. Patel, J. - (1.) This so called Public Interest Litigation has been preferred for the following prayers: "That present writ petition involves substantial public interest aimed at redress of genuine public harm or public injury cause to linguistic and religious Muslim Minority purported to merger of Urdu Medium School in General School in general to resident of Village-Betul Kala, Gola, Ramgarh, and nearby Villages. In this Public Interest Litigation the petitioners are challenging constitutionality and validity of memo no. SSAR/ 18-19/30 dated 04.05.2018 (Annexure-9 Series) issued by the Respondent No. 7 the District Education Superintendent-cum-District Programme Officer, Jharkhand Education Project, Ramgarh and memo no. 216 dated 15.06.2018 (Annexure-9 Series) issued by the Respondent No.9 The Block Education Extension Officer, Gola. And for issuance of writ of certiorari for quashing of memo no. SSA-R/18-19/30 dated 04.05.2018 (Annexure-9 Series) issued by the Respondent No. 9 made in light of resolution taken by the District Elementary Education Committee on 05.04.2018 (Annexure-9 Series). And any other writ/s be issued, order/s be passed, direction/s be made as your lordship made in feet in proper in facts and circumstance of the case. And ad interim pending to Public Interest Litigation Petition further operation of impugned order is stayed."
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that this is not a Public Interest Litigation at all rather this is a Publicity Interest Litigation.
(3.) It appears from the facts of the case that one Government school has been merged with another Government school within the distance of 6 Kms. in the same district and, therefore, this petition has been preferred for quashing and setting aside the Governmental policy decision as well as the Governmental resolution which is at Annexure-9 especially at paragraphs 35 and 37 to the memo of this writ petition.;