Punjab-Haryana High Court
Farukh Son Of Ishak vs State Of Haryana And Others on 2 February, 2011
Bench: Ranjan Gogoi, Augustine George Masih
CWP No. 22991 of 2010 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 22991 of 2010 (O&M)
Date of decision:- 02.02.2011
Farukh son of Ishak, resident of village Kairaka, P.O.
Sudaka, Tehsil Nuh, District Mewat (President, District
Youth Congress, Mewat).
......Petitioner
Vs
State of Haryana and others.
......Respondents
CORAM:-HON'BLE MR. JUSTICE RANJAN GOGOI, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Sarfraj Hussain, Advocate,
for the petitioner.
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RANJAN GOGOI, A.C.J. (ORAL)
C.M. No. 1627 of 2011 Civil Miscellaneous application is allowed. Documents (Annexures P5 and P6) are taken on record. CWP No. 22991 of 2010 This PIL has been filed seeking a direction for the disposal of the petitioner's representation dated 09.09.2010 submitted to the Director General of Police, Haryana. The said representation was filed for taking of necessary legal action against the respondents No. 6 to 9 who are alleged to have forged the signatures of the respondent No. 5 (Deputy Commissioner, Panchkula) to regularize many employees after CWP No. 22991 of 2010 (O&M) 2 exchange of illegal gratification.
By order dated 22.12.2010 passed in the present PIL this Court had required the petitioner to place on record a copy of the letter dated 30.11.2010 written by the Sub Divisional Magistrate, Nuh to the Superintendent of Police, Mewat. The said order was passed having regard to the claim of the petitioner that by the said letter the Sub Divisional Magistrate, Nuh had requested for registration of a case in respect of the instant allegations.
The miscellaneous application filed by the petitioner i.e. C.M. No. 1627 of 2011 and the enclosures thereto indicate that on the basis of the aforesaid letter dated 30.11.2010 the Deputy Commissioner, Mewat by his letter dated 01.12.2010 had advised for holding of a detailed inquiry on the basis of the original record. The said fact is evident from the reply received by the petitioner under the provisions of the Right to Information Act, 2005. Alongwith the miscellaneous application the letter dated 01.12.2010 of the Deputy Commissioner, Mewat is also enclosed.
The above facts would go to show that presently an investigation/inquiry in respect of the allegations made in the PIL is going on which is being conducted by the Superintendent of Police, Mewat. As an investigation/inquiry into the allegations made are presently going on, we do not think that it will be proper for us to pass any orders in the matter except that the investigation/inquiry will be brought to its logical conclusion at the earliest and thereafter necessary CWP No. 22991 of 2010 (O&M) 3 action in accordance with law may be initiated against such persons/authorities who may be found responsible for any illegalities.
The petitioner may place a copy of this order before the Deputy Commissioner, Mewat and Superintendent of Police, Mewat for necessary action in the light thereof. With the aforesaid observations and directions this PIL stands disposed of.
(RANJAN GOGOI) ACTING CHIEF JUSTICE (AUGUSTINE GEORGE MASIH) JUDGE 02.02.2011 Amodh