M GIRISH REDDY Vs. LOKAYUKTA OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed praying for issuance of a Writ of Certiorari calling for the records pertaining to complaint No. 101 of 1995 on the file of the first respondent and to set aside the order dated 4-7-1995 passed therein as illegal, void and contrary to Rule 5(6) of Andhra Pradesh Lokayukta and Upa-Lokayukta (Investigation) Rules, 1984 and consequently a direction is sought to the first respondent to proceed with the inquiry/investigation into the said complaint No. 101 of 1995 against respondents 2 to 5 herein.

(2.) Petitioner - M. Girish Reddy, claiming himself to be a public spirited man has made a complaint against respondents 2 to 5 before the first respondent under the provisions of Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 (for short 'the Act') alleging that respondents 2 to 5 are misusing the public funds earmarked for the actual beneficiaries. According to the petitioner, in Medak District Scheduled Caste Society Services Limited, as against 8 non-muster roll workers at Gajwel, the respondents 2 to 5 have submitted bills showing 30 employees in various different categories i. e., Junior Assistants, Junior Engineers and Watchmen under fictitious names and siphoned of the funds. Petitioner further alleged that funds allotted for sinking borewells and community wells were also swallowed by the respondents to a tune of Rs. 20 lakhs, which fact has also been published in Andhra Bhoomi - a Telugu daily newspaper on 3-7-1994. Petitioner states that on the basis of the said report, he made a complaint enclosing necessary and relevant documents before the first respondent which was numbered as Complaint No. 101 of 1995 and he was informed by the office of the first respondent in Form No. V that he would be intimated regarding the action taken on the said complaint.

(3.) Petitioner alleges that the first respondent without giving any opportunity to the petitioner to justify his allegations, relying upon the reports of the authorities, has dismissed the complaint of the petitioner on 4-7-1995 without following the procedure contemplated under the Andhra Pradesh Lokayukta and Upa-Lokayukta (Investigation) Rules, 1984 and therefore, he is before this Court seeking a Writ of Certiorari, as indicated above.