- (1.) We have heard Sri Vashishta Tiwari, learned Counsel for the petitioner, Sri Nithin Sharma, learned Counsel appearing for respondent no.1 and Sri Alok Kumar Srivastava, learned Counsel appearing for respondent no.4.
(2.) By means of this writ petition, prayer has been made to issue a writ of certiorari quashing the orders dated 24.7.2014 and 2.6.2014 passed by Lokayukta, Uttar Pradesh. Vide order dated 2.6.2014, the Secretary of Lokayukta, Uttar Pradesh has informed that Lok ayukta has rejected the complaint of the petitioner under Sub-Section(1) of Section 8 of U.P. Lok Ayukta Act, 1977 (in short the Act) whereas by subsequent order dated 24.7.2014, Review Application filed by the petitioner has been rejected.
(3.) The facts of this case, in brief, are that the petitioner filed a complaint, regarding the irregularities committed by the respondent no.4 in the capacity of Chairman, Nagar Palika Parishad, Deoria on 4.2.2012, on prescribed format as contained in U.P. Lok Ayukta Act and Rules 1977 (in short the Rules). It appears that after filing of the complaint, a preliminary inquiry was conducted by Lokayukta while exercising his powers under Section 10 of the Act. After the preliminary inquiry, a notice was sent to the petitioner by Secretary of Lokayukta, Uttar Pradesh on 24.4.2014 requiring his comments upon the version submitted by respondent no.4 in response to the complaint. The petitioner herein has filed his counter reply. Thereafter, the matter was examined by Lokayukta and it revealed that the complaint is not maintainable in view of the provisions contained in sub-section (1) of Section 8 of the Act. The decision was taken by Lokayukta as stated herein above on 2.6.2014. The petitioner thereafter has filed Review Application. The said Review Application has also been dismissed vide order dated 24.7.2014. These orders have been made the subject matter of this petition.;