- (1.) This writ petition has been preferred with the following prayers:-- "(i) Making enquiry and further taking legal action(s) against all those concerning authorities particularly respondent No. 8, Sushil Kumar Rai, and respondent No. 9, Ashok Kumar Sharma, who found to be involved in the practice of corruption within the HRD Department, Government of Jharkhand, for the matter of theft of 85,000 copies of Metric Examination, 2013 of the Jharkhand Academic Council, Namkuna, Ranchi from the premises of the Jamshedpur High School, Jamshedpur. (ii) Further making enquiry and taking legal action(s) against all those concerned authorities who are involved in the practice of corruption in the name of construction work of the School building of the Jamshedpur High School. (iii) Issuing notice to the Respondent No. 4-4 for the matter of Vigilance Bureau, Jharkhand, Ranchi P.E. No. 31/12 vide dated 08.11.2012 which has been started against respondent No.-9, Ashok Kumar Sharma, in a matter of having crores of immovable properties which is more than his source of income but unfortunately it has been put on the dust bin by the concerned authorities for some ulterior motive. (iv) Further making enquiry of the corrupt practice of the respondent No.-9, Ashok Kumar Sharma, who always used to stop the payment of his subordinate teachers working under him in the district of his posting only for corrupt practice and for his some ulterior motive. (v) Further taking legal action against the Respondent No.-9, Ashok Kumar Sharma, who always came back to his original position, before the maturity of the period, at Jamshedpur. (vi) For passing an immediate order of suspension of the Respondent No.-9, Ashok Kumar Sharma, and further making enquiry against him and also taking legal action, including criminal proceeding, for his corrupt practices."
(2.) It is submitted by the counsel for the petitioner that the respondents have entered into corrupt practices and has committed theft of answer sheet of 85000 student of Metric examination and, therefore, he is praying for initiating action against respondent Nos. 8 and 9.
(3.) We have heard counsel for the respondents-State who has submitted that this is not a Public interest Litigation at all. In fact, looking to the prayer No. 1(i), paragraph 25 to be read with paragraph 28, this is absolutely a Private Interest Litigation. As the salary of this petitioner was stopped by the respondent No. 9, this writ petition has been preferred by the petitioner. Even otherwise also, there is a prayer to initiate action against respondent Nos. 8 and 9, therefore also, this is not a Public interest Litigation as he has ventilated several grievance against respondent Nos. 8 and 9 as stated in paragraph 25. Looking to the totality of the circumstances, this is not a Public Interest Litigation at all. Hence, this writ petition may be dismissed with cost.;