U K SAMAL Vs. LOKAYUKT ORGANIZATION

JUDGEMENT

(1.) THIS is a petition, under Article 226/227 of the Constitution of India, for issuance of :-

(2.) HOWEVER, during pendency of the petition, charge-sheet in respect of the offences has already been submitted against the petitioner U.K. Samal and the co-accused namely Narsingh Mandal and Prakash Chand Sethi, respectively the then Chairman and Deputy General Manager, (Store and Purchase) of M.P. State Road Transport Corporation (hereinafter referred to as "the Corporation").

(3.) IN reply to the writ petition, respondent nos.1 and 2 have submitted that :-