ABDUL NAIM Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) In this petition, which has been filed as public interest litigation, the petitioner inter alia has alleged that a sum of Rs. 52,21,000/- was sanctioned for construction of 115 kitchen sheds for midday meals in several schools situated at Block Birsa, District Balaghat. Similarly, amounts of Rs. 5,80,000/- and Rs. 1,28,000/- were sanctioned for construction of boundary walls of two girls hostels and two water wells respectively. The aforesaid works were to be carried out under the control and supervision of the respondent No. 5, namely M. D. Daharwal, the then Chief Executive Officer and Block Development Officer, Birsa. who is presently working as Principal of High School, Janpur, District Balaghat. In the aforesaid factual backdrop the petitioner inter alia has sought for direction to the respondents to hold an enquiry against the respondent No. 5 and to take suitable action.

(3.) Learned Counsel for the petitioner vehemently contended that the petitioner being a social activist and public spirited person has always vindicated the cause of common people and has raised grievance against the corruption which is rampant in the public life. He further submitted that the respondent No. 5 has misused his official position as Block Development Officer, Birsa, and the amount sanctioned for construction of kitchen sheds under the Midday Meal Scheme, construction of boundary walls of girls hostels and the amount sanctioned for the construction of water wells was misappropriated. The petitioner made several complaints, but the complaints made by the petitioner failed to evoke any response. Being aggrieved by the inaction on the part of authorities, the petitioner has approached this Court.