MOHINDER KALTA Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant Public Interest Litigation has been filed for following reliefs:

(2.) As the member of Panchayat Samiti, Development Block, Theog (elected from Ward No.1, Mahori) and Vice- President of Gram Panchayat Mahori, Development Block, Theog, respectively, the petitioners have come forward to espouse the cause of public interest. The locus shown by the petitioners for filing the instant petition is the representation of the interest of common masses i.e. residents of the area of Gram Panchayat Mahori as also to bring to the fore arbitrary actions of official respondents in dealing with public contracts.

(3.) Petitioners have raised certain issues arising out of the award of following work by respondent No.3 to respondent No.5:-