ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTIONS Vs. ANAGHA K.

JUDGEMENT

(1.) In all these writ petitions, interim orders passed by the Upa Lok Ayukta in various complaints are challenged.

(2.) For brevity, it is suffice to extract one such order made in I. A. No. 2236 of 2017 in complaint No. 1468 of 2016, impugned in W. P. (C) No. 405 of 2018, as hereunder:-

(3.) Being aggrieved by the orders stated supra, instant writ petitions are filed on the grounds inter alia that as per Sec. 7(1) of the Act, Lok Ayukta or Upa Lok Ayukta, may investigate any action in any case where a complaint involving a grievance or allegation is made in respect of such actions.