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Judgment
10 paragraphs · 223 wordsThe petitioner has sought the following reliefs in the present writ petition:
(i) Kindly pleased to issue the writ in the nature of the mandamus commanding respondents, mainly respondent no.5 to conduct enquiry in the matter within a stipulated time and take appropriate action against the erring officers immediately.
(ii) To directed (sic) the respondent authorities to issue preliminary enquiry against the respondent no.7 & 8 and take appropriate action against.
(iii) To decide the representation (Annexure P-2) pending consideration in accordance with law.
(iv) Any other relief that the Hon'ble Court finds fit and proper in the circumstances of the case."
Respondent No.7 is Municipal Council, Kymore, District Katni and respondent No.8 is the President of the said Municipal Council.
The question as to whether public interest litigation in a service matter seeking action against the officers of the State or its agencies or instrumentalities has been examined by Division Bench of this Court in Democratic Lawyers Forum Vs. Union of India and other, reported as 2018 (2) MPLJ 525.
None is present on behalf of the petitioner. Even on the previous date that is on 3.1.2018, none had put in appearance on behalf of the petitioner.
In view of the judgment of this Court in Democratic Lawyers Forum's case (supra), we do not find any merit in the writ petition.
Dismissed.