Allahabad High Court
Yash Pal Singh vs State Of U.P. And Others on 20 July, 2010
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- WRIT - C No. - 41836 of 2010 Petitioner :- Yash Pal Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- L.S. Yadav Respondent Counsel :- C.S.C. Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
By means of this writ petition, petitioner has prayed for a writ in the nature of mandamus commanding the respondents to prosecute the persons involved in the embezzlement of scholarship named in the final enquiry dated 2.6.2010 conducted by the respondent no. 4.
Learned counsel for the petitioner submits that the Gram Pradhan of Village Agwanpur, Vikas Khand and District Moradabad and other officials in connivance with each others have misappropriated the funds of scholarship payable to the students. This fact has been noticed by the District Panchayat Raj Officer who conducted the enquiry and passed an order for prosecution but the same is not being given effect to by the District Magistrate.
Having heard the learned counsel for the parties, but without prejudice to the merits of the case, we direct the Collector, Moradabad to look into the report of the D.P.R.O., respondent no. 4 and if the report of the D.P.R.O. is found to be correct by the Collector, Moradabad he shall take steps in accordance with law within a period of 15 days from the date of production of certified copy of this order.
With aforesaid observation, the writ petition is finally disposed of.
Order Date :- 20.7.2010 RKS/