CENTER FOR PUBLIC INTEREST LITIGATION & ORS. Vs. UNION OF INDIA DEPARTMENT OF TELECOMMUNICATIONS & ORS.

JUDGEMENT

(1.) The petition styled as a Public Interest Litigation has been filed under Article 32 of the Constitution of India seeking directions from this Court against the first respondent - Union of India and second respondent - Revenue Secretary for investigation into the allegations and the materials placed on record in the petition against the third respondent - Dr. Rajeshwar Singh, Joint director, Directorate of enforcement.

(2.) It is the case of the petitioner that the third respondent has accumulated vast wealth by foul means and has used the current posting for the said purpose.

(3.) The petition was originally listed on 5.6.2018 when an order was passed for this matter to be placed along with connected matter Civil Appeal No.10660 of 2010 on 7.2018 before the appropriate Bench. Intervening factor has been the filing of two applications - one application and one contempt petition.