AI Structured Summary
Not yet generated for this judgment
Judgment
V.S. Sirpurkar, J.—The prayer in this petition is as follows:
"....directing the respondents to implement the recommendations of Maitra Committee Report pertaining to the subject of weights and measures, by establishing an independent department of Weights and Measures for the State of Tamil Nadu."
The petitioner claims to be a qualified engineering graduate and working as Inspector of Legal Metrology (Storage Tanks) under the control of the Commissioner of Labour. He claims to be the Secretary of the Tamil Nadu Labour Department Subordinate Officers'' Association and he claims to be moving this writ petition in the public interest for implementing the recommendations of the Maitra Committee.
Now, there cannot be any right in either the petitioner or the Organisation that he is alleged to be representing. In fact, the said organisation is not even a party to the writ petition, nor has the petitioner filed this petition in his capacity as the Secretary. At least there is no description in the petition to that effect. Under the circumstances, it must be held that the petitioner, who has no right whatsoever, cannot insist on the implementation of the report of the Maitra Committee. As it is, it will be for the Government to accept or reject the report, and there cannot be any right in any of the employees much less like the petitioner or the organisation to insist on the acceptance of the report and acting on the same.
The writ petition has absolutely no merits and the same is dismissed.