Mr. Tashi Rabstan, J. - (1.)The main plea of petitioner in this writ petition is against the official respondents that they have failed to take appropriate action on the representation filed by him on 23.08.2014 seeking immediate withdrawal of security cover given to respondent No.12 and disclosure of the names of officers/politicians, who, by misusing their official position, were instrumental in providing security cover to him in breach of the guidelines issued from time to time. The petitioner also highlighted an incident of 27.09.2014 when respondent No.12, who is stated to be a mere Forest Guard, was seen in distributing the cheques of Rs.20.00 lac in presence of SDM, Khour amongst the flood affected people of Palatan and Chahani Divanoo, Khour, thus violated the Conduct Rules governing the Government employees, therefore, liable to be proceeded for suitable disciplinary action under Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956. Numbers of serious allegations have also been levelled in the petition that by indulging in immoral activities and corrupt practices, respondent No.12 has amassed huge wealth and properties disproportionate to his known source of income.
(2.)This Court vide order dated 01.10.2014 had directed the official respondents to file status report with respect to the disposal of the representation dated 23.08.2014 (Annexure-C) claimed to have been filed by the petitioner.
(3.)In compliance to the said order, status report was filed by respondent No. 1 stating therein that no residential guard/PSO is deployed with respondent No.12. For facility of reference, relevant extract of the report dated 18.12.2014 submitted by respondent No.1 is reproduced hereunder:-
7 the position with regard to provision of residential guard and PSO to respondent No.12 has been got re-verified through the DGP, J&K and the Security Headquarters. It has been informed that no residential guard or any PSO is deployed with Shri Kewal Kumar Sharma (respondent No.12) as on date. A copy of the letter dated 28.11.2014 of DGP, J&K affirming this position is annexed herewith and marked as Annexure-P3. The grievance of the petitioner with regard to accumulation of assets by respondent no.12 has been referred by the answering respondent to the General Administration Department for necessary action ....