MAHESH KUMAR Vs. MCD

JUDGEMENT

(1.) ASHOK Jain a Municipal Councillor an Honorary Secretary of Hardayal Municipal Public Library indulged in rampant corruption when in between April, 2006 and June 11, 2007 he appointed 799 (somewhere the figure is 788) employees to various posts in the Hardayal Municipal Public Library.

(2.) SO scandalous was the act of Mr.Ashok Jain that even his party colleague, functioning as Mayor of Delhi, could not over-look the same and the appointments had to be cancelled.

(3.) THE mandate of the Inquiry Officer was to submit a report to the Court regarding the appointments made. The report was submitted pointing out as many as 9 illegalities committed while making appointments. The 9 illegalities read as under:-