KAMRAN Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Heard Mr. Arun Kumar Tiwari, learned Counsel for the petitioner, Ms. Bulbul Godiyal, learned Additional Advocate General and Mr. R.K. Chaudhary, learned Counsel for the Corporation. Ms. Bulbul Godiyal, learned Additional Advocate General has raised a preliminary objection that as the petitioner is an accredited journalist of Daily Newspaper 'Urdu Qaumi Ailan', he has no locus standi to file the instant writ petition for a direction to the opposite party Nos. 1 and 2 to constitute a Committee for conducting the inquiry in the matter of biased appointments made on the posts of Deputy Manager, Technical Assistant, Junior Officer or Peon in the U.P. State Warehousing Corporation, Lucknow, contained in Annexure No. 4 to the writ petition. She further submits that earlier, the petitioner has preferred a complaint dated 30.1.2014, Annexure No. 1 to the writ petition, before the Chief Minister and Chief Secretary and without waiting for the outcome for a reasonable time, the petitioner has rushed to this Court.

(2.) At this stage, learned Counsel for the petitioner submits that the petitioner is actively working against the menace of corruption which is destroying the main fabric of the country. Therefore, he has preferred a complaint as stated here-in-above. According to him, the aforesaid posts have been filled in by the kith and kin of higher officials of the Corporation. Therefore, the instant writ petition has been preferred by him.

(3.) Considered the submissions made by the parties' Counsel. As evident from narration of the facts given above, the petitioner has preferred complaints to the Chief Minister and Chief Secretary against the appointments made by the Selection Committee. During the course of arguments, it has been submitted that the Board has made selections and the said Board has not been impleaded, though it is proper and necessary party and the writ petition deserves to be dismissed on the ground non-misjoinder of necessary party.