Citation : 2021 Latest Caselaw 5481 MP
Judgement Date : 15 September, 2021
1 WP-13339-2021
The High Court Of Madhya Pradesh
WP-13339-2021
(RAMMILAN SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Jabalpur, Dated : 15-09-2021
Heard through Video Conferencing.
Per: V.K.Shukla, J.
Shri Rajmani Singroul, learned counsel for the petitioner. Shri Swapnil Ganguly, learned Deputy Advocate General for the respondents/State.
The present petition has been filed in the nature of public interest litigation, seeking a direction to initiate enquiry against the respondent nos. 5 and 6 on the complaint of the petitioner in respect of corruption and misappropriation on their part. The petitioner has also prayed a direction to consider and decide the representation of the petitioner in accordance with law.
Learned counsel for the petitioner submitted that the allegations raised in this petition for corruption and misappropriation on the part of the respondent nos. 5 and 6 for which the petitioner can very well approach the
Lakayukt Organization by filing an appropriate complaint before the competent authority under the M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981.
Learned counsel for the State relying on the judgment passed by the Division Bench in the case of Kanhiyalal Vishwakarma Vs. State of M.P., 2011 ILR 124 submits that such kind of complaint ought not be entertained in the Public Interest Litigation and should be left for the competent authority to dwell into.
In view of the aforesaid, the present Public Interest Litigation stands disposed of with liberty to the petitioner to approach the Lokayukt Organization in accordance with law.
2 WP-13339-2021
(MOHAMMAD RAFIQ) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
hsp
Signature Not Verified
SAN
Digitally signed by HAR SAHAY
PATERIYA
Date: 2021.09.16 16:26:52 IST
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