GAUTAM BANDOPADHYAY Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is a Public Interest Litigation which has brought forth a serious and a debatable issue as to what value is to be attached to the recommendations of the Lokayukta in the matter of corruption in the high places.

(2.) PETITIONERS are public spirited persons and they have sought a writ of mandamus directing the State Government to give sanction for fiing a charge -sheet as proposed by the Special Police Establishment (for short hereinafter referred to as the SPE) Lokayukta before the Special Court against respondent No.4 Shri Pyarelal Kanwar, Deputy Chief Minister, Government of Madhya Pradesh and respondent No.5 Shri B.R. Yadav, Minister, Government of Madhya Pradesh.

(3.) IT is alleged that some of the citizens of Jabalpur submitted a complaint before the Lokayukta, Madhya Pradesh with regard to registration of criminal cases against persons involved. Lokayukta ordered an enquiry and after the order of the Lokayukta, Shri P.P. Tiwari, legal Advisor in the Lokayukta Organisation, sent notices to various affected persons and also called for all the files. After receiving replies from the concerned persons, the Legal Advisor of the Lokayukta Organisation found a prima facie case against Shri Pyarelal Kanwar, Shri B.R. Yadav, Shri Hoshiyar Singh Ex -Revenue Secretary, Shri R.P. Bajpai, Shri R.S. Sirohe, Shri A.N. Asthana, Shri G.P. Singhal, Shri I.D. Khatri, Shri A.N. Tiwari, Shri S. Iqbal Hussain, Shri Subhash Dubey, Shri P.P. Singh, Shri S.P. Shukla and about 22 other Government Officers responsible for practising the fraud and causing loss to the Government.