V LAKSHMINARAYANA Vs. NALLAM VENKATA LAKSHMI

JUDGEMENT

(1.) The appellant is aggrieved by an order dt.10.10.2011 passed by the learned single Judge in W.P. No. 31088 of 2010. The appellant was respondent No. 3 before the learned single Judge in his official capacity.

(2.) The grievance of the writ petitioner was that she had performed some work for the respondents under a resolution passed by the Gram Panchayat. She was not being paid the amounts due to her. On the contrary, the respondents, who were to sanction the amount, were asking her to pay some bribes. According to the writ petitioner, she paid a bribe of Rs.20,000/-to respondent Nos.3 and 4 in the writ petition, on 22.9.2009 and another sum of Rs.40,000/-to both these respondents on 29.3.2010. According to the writ petitioner, even though she paid the bribes to these officials, the amounts due to her were not sanctioned.

(3.) In view of the serious and specific allegations made by the writ petitioner, the learned single Judge suo motu impleaded the Director General, Anti Corruption Bureau (ACB), as respondent No. 5 and called for a report.