- (1.) The petitioners Pawan Kumar Jain and Anish Jain have filed the present petition in the nature of public interest for directing Animal Welfare Board of India, the Director, Animal Husbandry Department, Punjab and Deputy Director, Animal Husbandry, Bathinda (respondents No.2 to 4) to take appropriate action against the office-bearers of S.S. Jain Sabha (Regd.), Bathinda and Acharya Jaimal Jain Gaushala @ Jain Gaushala, Bathinda (respondents No.7 and 8) for misutilizing the Government grants/donations. A further prayer has been made for directing the Deputy Commissioner, Bathinda (respondent No.5) to take charge of the management of respondents No.7 and 8 by appointing a Receiver. It is also prayed for issuance of a mandamus for handing over the investigations and enquiry of misappropriation of funds to an independent agency and take action against the guilty persons.
(2.) The petitioners it is stated are public spirited persons and are filing the present petition to high light the misutilization and misappropriation/embezzlement of Government grants to the tune of Rs.31,89,456/- sanctioned for the construction of cow sheds as well as ambulance for the injured cows by the Animal Welfare Board of India (respondent No.2). The petitioner No.1 is a retired Sr. DAO from the B&R Department and consultant in Arbitration Price Escalation and Civil Services matter. On asking of the Court as to what do the words 'DAO' stands for, learned counsel for the petitioners is unable to give any answer although B&R stands for Buildings and Roads. In any case, it is claimed that petitioner No.1 is a donor and a permanent member of the gaushala. Petitioner No.2 it is stated is a businessman and running a shop of school bags and stationery on the rear side of 'Dhobi Bazar', Bathinda.
(3.) He is also a permanent member of the gaushala and donates money for the same.;