SUNIL KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this Public Interest Litigation, the petitioner has prayed for the following reliefs:-

(2.) In compliance of Jharkhand High Court (Public Interest Litigation) Rules, 2010, the petitioner at paragraph 3 of this writ petition has averred that he is an Advocate practicing in the Jharkhand High Court and a public spirited person. He further claims himself to be vigilant and active so as to ensure that public offices of the State may function free of any corruption. The petitioner allegedly has been helping to aggrieved and needy persons to get right to justice. He also states that he has been awarded with RTI fellowship-2016 by the Central Government and he has also been awarded with NDTV National RTI Award in the year 2009; he was featured in the front page of New York Times in the year 2009 and two episodes based on the activities of the petitioner were telecast by the DD News. He has been associated with several National and International Organizations and Nine-member delegates of Indonesia and China had visited the RTI Helpline Centre run by the petitioner in Banta-Hazam, Silli in Ranchi District. He has annexed the photocopies of letter of fellowship, newspaper clippings and photocopy of Voter Id. Card, as Annexure 3, 3/1 and 3/2 to the writ petition. Rest of the averments regarding credentials are not supported by any documentary proof.

(3.) The primary grievance of the petitioner is that the respondent No.7, i.e., the Chief Minister of Jharkhand, has indulged himself in several corrupt activities and got mining leases in his name, in the name of his wife's organization and in the name of his wife.