SAMRENDRA KUMAR SUDHANSHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Yesterday the matter was taken up when none

(2.) In our considered view, no relief as prayed for, can be granted by the Court, for Court cannot legislate, nor can the Court issue a mandamus directing the legislature to legislate in the manner in which the petitioners so desire.

(3.) The petitioners' grievance can be best addressed by the authorities.