OMPRAKASH KALWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner was elected as Chairman of the Municipality, Suratgarh on 26/11/2019. The petitioner came to know that certain persons submitted various representations before the District Collector, Sriganganagar against the petitioner, for enquiry regarding the alleged irregularities and fraudulent payments of works relating to providing, laying, joining, testing and commissioning of sewer system and other ancillary works. As per the petitioner, on the previous occasion also, certain complaints with regard to the same issue though were submitted, but later on, the complaints were withdrawn.

(3.) Learned counsel for the petitioner submitted that before the election of the petitioner as Chairman of the Municipality, few complaints were made regarding irregularities having been committed in the execution of the project of the municipality and that certain payments were sanctioned to be made in an illegal and unauthorized manner in relation to the project, wherein enquiries had already been conducted twice; the same happened prior to election of the petitioner as Chairman of the Municipality. Therefore, initiation of the enquiry yet again on the same issue is not justified in law.