SITARAM Vs. STATE OF C G

JUDGEMENT

(1.) THE petitioner, claiming himself to be a resident of Gram Panchayat Jamdi, Janpad Panchayat Jaijaipur, District Janjgir-Champa, has preferred this petition on the ground that a complaint was made by him on 06.12.2005 (Annexure P/1) with regard to non-payment of amount of Rs. 10,000/- under the Pradhanmantri Gramoday (Gramin Awas) Yojna, Year 2003-2004 and various other complaints with regard to certain financial irregularities committed by the respondent No. 6. THE respondent No. 6 was removed after enquiry by order dated 03.05.2006 (Annexure P/5) but thereafter, he was reinstated in service by order dated 05.06.2006 (Annexure P/6).

(2.) THE question in this petition is as to whether the petitioner has any locus to prefer this writ petition seeking a writ of mandamus to quash the order of reinstatement of respondent No. 6 and further, a direction to enquire into the various complaints.

(3.) THE petitioner seeks a roving enquiry on the basis of certain allegations which cannot be granted in a writ jurisdiction. It is for the authorities to consider the complaint of the petitioner and if so warrants, the respondent authorities may take appropriate steps.