UMESH MAROTRAO MOWADE Vs. BHALCHANDRA JAGESHWAR JOSHI

JUDGEMENT

(1.) THESE four review petitions are directed against our judgment dated 30th January, 2002 whereby we accepted the report submitted by the Municipal Commissioner, Nagpur. In order to fully appreciate the contentions raised on behalf of the review applicants it will be necessary to note the past history of this litigation.

(2.) THE writ petition was filed in public interest by the petitioner Bhalchandra Joshi alleging severe irregularities, possible corruption and violation of Recruitment Rules. In the matter of recruitment several categories in the employment of Municipal Corporation, Nagpur it was alleged that several Corporators are involved in malpractices and have used their offices to secure employment to the persons of their choice by-passing Recruitment Rules framed in that behalf. Rule was therefore issued and replies in detail from the contesting respondents were received. The contesting respondents included some of the Corporator as also ex-Mayor of the city of Nagpur. All the allegations made by the petitioner were traversed and denied.

(3.) HOWEVER looking to the public interest involved and serious allegations of malpractices this Court deemed it fit to direct factual inquiry into entire allegations to be made by some responsible officer. It, therefore, passed the following order on 7-3-2001: