SANJAY GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this Public Interest Litigation in regard to mismanagement of respondent No.4 Society and the irregularities committed by the respondent No.4 Society.

(2.) The petitioner pleaded in the petition that due to irregularities and mismanagement of the institution/society the future of near about 1200 students who are getting education in the college and schools run by the respondent No.4 Society is in dark. The respondent No.4 society has not been running the institution, college and schools properly and there were complaints of financial embezzlement and irregularities. Some enquiries have been conducted by the district authorities and the allegations have been found proved. In spite of that, no action has been taken by the authorities in the matter.

(3.) The petitioner prayed a relief that respondents No.1 and 2 be directed to take over the respondent no.4 society and an administrator of the society be appointed.