@JUDGMENTTAG-ORDER
1. Two petitioners Messers Baban Thakur and Rajesh Kumar claim themselves to be social workers and desire that the High Court issues, notice
to the respondents and takes upon itself to inquire into matters all over Bihar of the schemes which are not being executed in regular manner
particularly at Bettiah, Madhubani and Sheohar districts. The High Court cannot permit its writ jurisdiction to be lent to make allegations against the
administration. If there be any aspect of a statutory obligation not performed then that may be a case for consideration by the High Court. If the
petitioners have so much zeal to make allegations which they have made in the petition, then nothing stops them in instituting a First Information
Report or a complaint or raising this issue before the elected representatives of the people. If the High Court were to make the mistake to issue a
writ on this petition it may perhaps turn out to be mis-utilisation of the public interest litigation jurisdiction.
2. Dismissed.