Madhya Pradesh High Court
Ramesh Rajpal vs The State Of Madhya Pradesh on 12 July, 2017
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W.P. No.9147 of 2017
12/7/2017
Dr. Anuvad Shrivastava, Advocate for the petitioner.
Shri A.P. Singh, G.A., for the respondents/State.
The present petition in public interest has been filed alleging cheating, forgery and embezzlement of huge public money by respondent No.6. It is pointed out that an inquiry was conducted and First Information Report was recommended against him by the Collector, but, no action was taken against said respondent in terms of the order of the Collector.
Earlier a writ petition was filed where the Collector was directed to take proper action, but, without taking any action, the proceedings have been closed.
We find that the petitioner is a busy body has no concerned in the field of Health in which the respondent No.6 is said to have provided services. The present petition seems to be a proxy litigation to settle scores with the respondent No.6 which is a Private Society.
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We are of the opinion that the process of Public Interest Litigation cannot be allowed to be used for collateral purpose. The same is, thus, dismissed.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
Khan*