VIRENDRA PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Durgesh Goyal, counsel for the petitioner and Mr. Gagan Tiwari, Dy. GA for the State/respondents, Mr. Vinod Deshmukh, counsel for Respondent No.102, Mr. Chetan Singh Chouhan, advocate on behalf of Mr. Ashish Surana, counsel for respondent No.126, Mr. Amit Kumar Sahu counsel for respondent No.135, Mr. Ratnesh Kumar Agrawal, counsel for respondent No.136 and Mr. A. K. Yadav, counsel for respondent No.138.

(2.) Facts of the cases in brief are that since the year 2001 to year 2010 the respondent-State and its instrumentalities have constructed the roads under the scheme commonly knows as PMGSY the roads constructed about 26200 k.m. the petitioner has enquired about the constructed and quality of those roads by applying information under the provisions of Right to Information Act, then he knew that all the officers of the executing agency, contractors and the suppliers had involved and worst quality of the road were constructed by misappropriate the public funds and under the conspiracy hatched by all those officers and the executing persons the public exchequer has been put to huge and great loss and now again some work is to be done, which more amount for reconstruction of those roads, hence the present PIL has been filed.

(3.) Learned counsel for the petitioner submits that the petitioner is fighting against the corruption since 2001, as respondents by hatching conspiracy including Executing Officers/Agencies, Contractors, material suppliers and various stack holders have done mass corruption and thereby they have constructed road of below standard. He further submitted that after collecting necessary documents petitioner has filed 83 criminal cases before the Competent Court against various persons and about 34 cases are yet to be filed.