RAMANAND SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Aggrieved by the order dtd. 16/9/2022 passed by the learned Single Judge in dismissing Writ Petition No.21088 of 2022, the petitioner therein is in appeal.

(2.) The case of the writ petitioner is that he had made a complaint against the working of Gram Panchayat Gadiya Porsa wherein Shri Vinod Singh Tomar was working as a Secretary. On the basis of the complaint, a statement of charge was issued and a detailed departmental enquiry was conducted. Thereafter, the charges were held proved. A penalty of stoppage of two annual increments with cumulative effect was imposed. Questioning the same, the instant writ petition was filed on the ground that since Vinod Singh Tomar has committed a grave illegality, the punishment imposed on him is inadequate and he should be terminated from service. The learned Single Judge dismissed the writ petition as the petitioner has no locus standi to maintain the petition. Hence, this appeal.

(3.) We do not find any ground to interfere in this appeal. On cardinal principles, there can be no Public Interest Litigation pertaining to service matters against any individual. No PIL would lie in such cases. Even otherwise on merits also the complaint has been entertained and appropriate punishment has been imposed in accordance with law. For the aforesaid reasons, the writ appeal being devoid of merit, is dismissed.