THOUDAM HEMJIT Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in this PIL are as follows:-

(2.) The allegation in the PIL is that on 14th April, 2016, the Public Works Department, Manipur issued a work order for improvement of Imphal Saikul road and construction of 6 meter span RCC Slab Culvert at Yumnam Patlou. It appears that the 4th respondent has been given the work to be completed by 24 months. According to the statement made in the PIL, the 4th respondent failed to start construction but substantial amount has been drawn by him. The petitioner submitted a representation on 21.06.2018 to the Director, Anti- Corruption Department/Vigilance, Government of Manipur. This was on the basis of materials collected under Right to Information Act given by the authorities on 12.11.2018 enclosing the work order issued by 3rd respondent to the 4th respondent on 14.4.2016.

(3.) Since the work has not been completed in time and alleging that there is favouritism and nepotism, a representation was given to the Hon'ble Chief Minister, Manipur on 20.06.2019 at page 32. The petitioner states that respondent No.3 invited the petitioner to go for a joint inspection of the work site on 18.01.2020. On 19.01.2020, the petitioner participated in the Joint Inspection of the construction of RCC slab culvert. According to the petitioner, on inspection, he came to know that construction of the RCC slab culvert was not as per specifications. Hence, the present PIL has been filed.