B D PRADHAN Vs. CHHATTISGARH LOK AAYOG

JUDGEMENT

(1.) The petitioner seeks to challenge the order dated 8-J-2010 (Annexure P-I) passed on the complaint dated 11-12-2009 (Annexure P-2), whercunder the Pramookh Lok Ayukt/respondent No. 1 having considered the complaint came to the conclusion that no case has been made out for further enquiry on the complaint under the provisions of Section 7 of the Chhattisgarh Lok Aayog Adhiniyam, 2002 (for short "the Adhiniyam, 2002").

(2.) The brief/acts, in nutshell, as projected by the petitioner is that the petitioner has filed a complaint under Section 8 (1) of the Adhiniyam, 2002, on U-12-2009 (Annexure P-2) against several public servants, making serious allegations of misconduct committed by them. The case was registered as preliminary enquiry case No. 157/2009. Thereafter, on enquiry, it was found that no case has been made out for further enquiry. Thus, the complaint was filed.

(3.) It was found that the complainant has personal animosity with Shri Sarlhi and after enquiry, the enquiry initiated on the basis of false complaint was discontinued by the Government. The State Government initiated the Departmental Knquiry against the complainant vide order dated 22-10-2002, which was also dropped on consideration of the reply filed by the complainant on 10-3-2005. The complaint-in-dispute was filed after a period of 4 years 9 months, which cannot be entertained under provisions of Section 7 (3) (a) of the Adhiniyam, 2002, as the petitioner claims to have knowledge from the beginning.