SURESH CHAND SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This matter discloses strange facts and state of affairs as also functioning in various offices of Government and earnest desire on the part of executive authorities at various level to protect, as far as possible, those who are apparently guilty of serious misconduct resulting in wastage of public exchequer, enjoyment of public offices by an individual, taking advantage of something, which, in the words of State Authorities, is nothing but a 'fraud' and 'misrepresentation' and still a complete lack of interest and initiative on the part of the some officials, to ensure to book erring officials for their misdeeds. There is a concerted effort at every level, to find one or other pretext, so that, nothing effectively may proceed further against those, responsible for the alleged fraud or misrepresentation. At this stage, even whether theory of fraud or misrepresentation is correct or not is yet to be fortified but the respondents authorities, having felt satisfied therewith, though have passed an order against petitioner, but thereafter everyone has joined hands to dilute consequential accountability on others.

(3.) The facts, in brief, giving rise to the present dispute as per averments given in the writ petition are as under: