IN RE: BUDH RAM MAHALA Vs. RAMGOPAL JANGID

JUDGEMENT

(1.) The present information was filed by Mr. Budh Ram Mahala, the Sarpanch of Gram Panchayat Doomra, Tehsil Nawalgarh, District Jhunjhunu (hereinafter referred to as "the Informant') under Section 19(1) (a) of the Competition Act, 2002 (hereinafter referred to as "the Act") against Mr. Ramgopal Jangid (hereinafter referred to as "OP?), alleging, inter alia, contravention of the provisions of the Act with respect to carrying out operation of the educational institutions (hereinafter referred to as "OP Institutions?).

(2.) Briefly, as per the information, the OP, the Ex -Sarpanch of Gram Panchayat Doomra, Tehsil Nawalgarh, District Jhunjhunu, was running various educational institutions in District Jhunjhunu, namely Shrimati Jankidevi Shikshan Prashikhsan Mahavidyalay Doomra, Shrimati Jankidevi Mahila Mahavidyala Doomra, Bal Niketan Uchh Madhyamik Vidayalal Doomra, Gandhi Vidya Mandir Uchh Madhyamik Vidyalaya Mukundgarh and Mukundgarh Public School, Mukundgarh, all in District Jhunjhunu.

(3.) The Informant alleged that OP through these institutions has amassed property worth crores of rupees by way of fraud and forgery. As per the Informant, the Opposite Party had connived with higher rank officials in conducting these irregularities.