B.B.MANGALMURTI,J. - (1.) Heard learned counsel for the parties.
(2.) This Public Interest Litigation was filed by the present petitioner claiming to be Chairman of Weaver Cooperative Society, Ranchi seeking to espouse the cause of the weavers, who have allegedly been exploited at the hands of the hospitals.
(3.) Petitioner contended that Co-operative Union of weavers are formed of 99 Primary Co-operative Societies throughout the State, whose prime objective is weaving and weaving relative activities. Weavers Union have diverted the union fund of Rs. 7,03,60,565.50 by unlocking fixed deposit and invested in the construction of the Hospital. They have not taken permission from the Registrar of the Co-operative Society. The by-laws of weavers' union do not provide for opening a hospital. Most of the funds of the Union have been diverted from the weavers' union fund and the construction of the Hospital started. Audit Report of 2000-2005 indicated that medicines of the hospital have been purchased from two agencies named therein. In these firms the respondent no. 17, Director of the Hospital, his brother in laws' were the partners. Similar findings are also recorded in supply of food materials in Audit Report of 2000-2005 where supply worth of Rs. 80 Lakhs to 1 Crore has been placed upon M/s R. Son's Axim Pvt. Ltd., which belong to the brother of the respondent no. 17. This has been done without following any procedure.;