MOHAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsels for parties and perused the record.

(2.) This is a strange case where a civil post/ public office has been allowed to be occupied, on substantive basis, by a person, who was never appointed on/in the said post/office. Moreover this arrangement has continued for long. The simple reason is that it relates to a neck depth involvement of wide spread corruption, permitting all kinds of irregularities, for petty personal gains of the officers of a department, in which, almost all (a few exceptions may be, but not better known) are working to encourage corruption, in well organized manner. In other words, an organized group of corrupt people(s), defeating every purpose of department concerned, not only siphoning off huge public revenue, in the form of salary and allowances, but simultaneously resulting in substantial loss to public in the hand of commercial dealers, and traders, using instruments having inaccurate standards of weights and measure.

(3.) A few facts which demonstrate and fortify this Court's observations above, may be narrated as under.