MUNISH CHAUDHARY Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The present petition has been filed under Articles 226 and 227 of the Constitution of India for directing respondents No. 1 to 6 to hold a fact finding enquiry through some high ranking responsible officer regarding mis-utilization and embezzlement of substantial part of MPLADS funds of Rs.55.00 lacs released during the year 2013-14.

(2.) It is submitted that the said funds were meant for installation of two lifts in the Lawyers' Chambers Complex of District Courts, Sector 43, Chandigarh. However, instead of two lifts only one lift has been installed and the work completion certificate has been submitted by the District Bar Association, Chandigarh (respondent No.7) on 23.07.2014 showing completion of the lifts work and utilization of the entire MPLADS funds amounting to Rs.55.00 lacs. Accountability, it is submitted, is liable to be fixed against the actual and the real culprits on the basis of the complaint dated 16.09.2016 (Annexure P17).

(3.) We have heard learned counsel for the petitioner and perused the petition that has been filed.