ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This case is a fine example of how Government money is not utilised for the purposes of it was allotted and is eaten up by hungry vultures who are ready to pounce upon whatever they can lay their hands on.

(2.) Over a crore of rupees meant for different schemes of training to be given to students has gone into the pockets of clever and scheming persons with the connivance of the officers in-charge.

(3.) The matter is still under investigation and the manner in which the Government money has been obtained and the actual recipients have been deprived can be given briefly.