JAI PRAKASH NARAYAN SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been taken up through video conferencing with the consent of learned counsel for the parties.

(2.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder, the order dtd. 30/9/2013 passed by the respondent no.2 in Case No.1/Lok(Forest)/06/12 has been assailed, primarily on the ground that under the provision of Sec. 12(3) and Sec. 12(5) (A), the Lokayukta has got no power to direct the disciplinary authority to take action on the basis of the fact finding report.

(3.) Ms. Shilpi Sandil, learned counsel appearing for the petitioner submits, by taking aid of the order passed by this Court in W.P.(C) No.263 of 2019 which was disposed of vide order dtd. 22/4/2019, wherein, the similar issue fell for consideration about the power as has been conferred under the Lokayukta Act, 2001 that the writ petition may be disposed of.