SITARAM KHATIK Vs. SURENDRA SINGH KHATIK

JUDGEMENT

(1.) The captioned three writ petitions arise out of the common order dtd. 15/3/2019, passed by the Permanent Lok Adalat, Bhilwara, whereby it has disposed of the complaint filed by the respondents under Sec. 22-C of the Legal Service Authorities Act, 1987 (hereinafter referred to as the Act of 1987).

(2.) Succinctly stated facts of the case are that the respondent-complainant approached the Permanent Lok Adalat, inter alia, raising various grievances in relation to the Swimming Pool, being managed by the petitioner-Sita Ram Khatik. It was also prayed that the Swimming Pool in question be permitted to be operated and managed by the District Sports Center in place of the private contractor-petitioner herein as he is not operating the Swimming Pool as required under the terms and contract and he is compromising public health and safety.

(3.) The Permanent Lok Adalat, however, disposed of the complaint filed by the complainant(s), inter alia, directing the District Collector/a Committee under him to take appropriate steps for termination of petitioner's contract for effective redressal of petitioner's grievance and/or made appropriate arrangement for smooth operation of the Swimming Pool in question. It will be worthwhile to reproduce the relevant extract of the impugned order, with a view to examine the issue raised before this Court: