DEO KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner one Deo Kumar Singh a self -styled social worker calling himself a President of Sandesh Block Kisan Cell, Rastriya Janta Dal, has filed this petition as a public interest litigation submitting before the court that an inquiry by the Central Bureau of Investigation be ordered on the affairs of the Bhojpur -Rohtas Gramin Bank, South Ramana Road Ara, Bihar, as there has been large scale bunglings and financial irregularities in the matter relating to disbursement of loans and recoveries. He has appended to this petition newspaper cuttings and the correspondence between his party, the Rastriya Janta Dal, with the Bank.

(2.) THE notice of the court on a writ petition cannot be had for the askance. The petitioner apparently has taken no responsibility upon himself. Indeed, if embezzlement has taken place, as he alleges, then he should institute a First Information Report or for that matter a complaint before an appropriate Magistrate for making inquiries on allegations of embezzlement and misappropriation.

(3.) DISMISSED .