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Judgment
This writ petition has been filed by the petitioner with the following prayers:
"a) by an appropriate writ, order or direction the respondents No.1 to 3 be directed to issue necessary orders/instructions to respondents No.4 & 5 for making payment of Rs. 4 lacs to petitioner;
b) by an appropriate writ, order or direction the act of Respondent No.3 in issuing direction to respondent No.4 for stopping payment of Rs.4 lacs under Cheque No.456016 to petitioner be declared illegal & the Respondents No.4 and 5 be directed to release amount of Rs.4 lacs and to make payment to petitioner;
c) any other appropriate writ, order or direction they may be deemed expedient for the end of justice, may be issued; and
d) Costs be awarded to the petitioner."
Counsel for the petitioner submitted that the respondents have sanctioned ₹ 10,00,000/- in favour of the petitioner-Institute for construction of a hostel. The said amount was sanctioned vide order dated 04.01.2006. Counsel further submits that the respondents without showing any reason seized the bank account of the petitioner-Institute vide order dated 19.02.2007 and stopped the payment of ₹ 4,00,000/- in favour of the petitioner-Institute without issuing any reasons.
None present on behalf of the respondents despite service. According to reply submitted on behalf of the respondents Nos. 1 to 3 that an amount of ₹ 10,00,000/- was got sanctioned in the name of hostel of the petitioner-Institute and the said amount of ₹ 10,00,000/- was received by Shri. Virendra Singh Charan while he was the working Secretary of the petitioner-Institute. It has been further stated that the respondents have sanctioned an amount for construction of hostel and later on it came to know that the said sanction has been granted on the basis of forged documents submitted by the petitioner-Institute and the respondents have also lodged an FIR in this regard bearing No.326/2006 dated 03.07.2006 against the Secretary of the petitioner Institute.
Heard counsel for the petitioner and perused the record.
The present writ petition filed by the petitioner deserves to be dismissed for the reasons:
(a) Firstly, according to reply submitted by the respondents, the petitioner-Institute has received the amount of grant from the State Government by submitting the forged documents and the respondents have lodged an FIR in this regard against the Secretary of the petitioner-Institute.
(b) Secondly, in the facts and circumstances of the present case, I am not inclined to exercise the extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India in such a matter.
In that view of the matter, the writ petition filed by the petitioner stands dismissed.