MURITRAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed by a person who is nowhere directly or indirectly connected with the cause of action alleged in the present writ petition.

(2.) According to the Petitioner, Respondent No.8 is said to have defrauded the officers of the State Electricity Board in getting employment on false and fake documents and for which a departmental enquiry was also instituted and where the charges have also been proved. However, the Respondent authorities without taking any coercive measures against Respondent No.8 have permitted him to seek voluntary retirement which has also been allowed by them.

(3.) Counsel for the Petitioner submits that he has also filed a complaint before the police authorities and made repeated requests but no action has been taken by them.