GOURANGA ROUT Vs. STATE OF ORISSA

JUDGEMENT

(1.) At the stage of preliminary hearing, the opposite parties 1 to 6 are also represented. We have heard the learned Counsel for the Petitioner and the learned Standing Counsel for the School and Mass Education Department and dispose of the writ petition by passing the following order.

(2.) This writ petition is in the nature of Public Interest Litigation seeking certain relief from this Court making certain allegations against opposite party Nos. 7 to 11 regarding misappropriation of funds in relation to Mid-Day Mill Scheme. Opposite parties 2 to 6 are remaining silent without taking any action against opposite party Nos. 7 to 11 for their illegal activities. Therefore, the Petitioner has approached this Court seeking to give a direction to the Government authorities to take action against opposite party Nos. 7 to 11.

(3.) In this view of the matter, we give liberty to the Petitioner to give representation to opposite party No. 2 making allegation as has been made in this writ petition within a week from today. If such representation is filed, opposite party No. 2 shall consider the same and pass appropriate order after conducting enquiry by himself or through any of his subordinate officers after issuing notice to the Petitioner as well as the opposite parties 7 to 11 within a period of eight weeks from the date of receipt of the representation.