RAMESH PRASAD GUPTA Vs. STATE OF JHARKHAND AND OTHERS
LAWS(JHAR)-2017-6-115
HIGH COURT OF JHARKHAND
Decided on June 29,2017

RAMESH PRASAD GUPTA Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

D. N. Patel, J. - (1.) This writ petition has been preferred for the following prayers: I. For issuance of an appropriate writ/writs, order/orders, or directions commanding upon the respondents to take initiate enquiry by the Anti corruption Bureau or any other independent agency in connection with irregularities in making Toilets running under the Swachchh Bharat Mission Scheme in the area of Panchayat-Khura, Block-Barwadih within District-Latehar. II. For issuance of an appropriate writ/writs, order/orders, direction or directions commanding upon the respondents in terms of direction vide office letter, dated 03.08.2016 in Annexure-3/1 appropriate for lodging First Information Report against Mukhiya, Jal Shahiya, monitoring authority of the planning B.R.C. Assistant Engineer and Junior Engineer. III.For issuance of an appropriate writ/writs, order/orders, direction or directions commanding upon the appropriate respondents to make arrangement for the personal private protection of the petitioner's life, be allowed and after hearing the counsels for both the parties and upon return of the Rule or show-cause, if any, make the same absolute in favour of the petitioner.
(2.) Having heard counsel for both sides and looking to the facts and circumstances of the case, it appears that this Public Interest Litigation has been preferred alleging certain irregularities in construction of Toilets under the Swachh Bharat Mission Scheme in the area of Panchayat-Khura, Block-Barwadih within District-Latehar. Allegations made by this petitioner as per Annexure-1 to the memo of this Public Interest Litigation.
(3.) It appears that after receiving the representation (Annexure-1), the concerned Secretary has referred the matter to the administrative head of the district i.e., the Deputy Commissioner, Latehar.;


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