SATISH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) These two review applications have been preferred seeking review of our order dated 30-1-2020 passed in WP PIL No.53 of 2018 (Kundan Singh Thakur v Union of India & Others) directing the Central Bureau of Investigation (for short 'the CBI') to register an FIR (First Information Report) within one week; seize the relevant original records from the concerned department, organization and offices throughout the State within 15 days; and thereafter complete fair and independent investigation at the earliest.

(2.) The issue raised in the Writ Petition (Cr.), later converted into a Public Interest Litigation (for short 'PIL') under the orders of the Court, concerns misappropriation of funds at the State Disabled Resource Center (xxx xxx), referred as 'SRC' in the main order.

(3.) In the Writ Petition (PIL) allegations were levelled that whopping amount towards payment of salary was withdrawn by showing them to be working at the Physical Referral Rehabilitation Centre (for short 'the PRRC'). It was alleged that the PRRC is running only on papers without there being any visible tangible activity. Employees were shown to be working, but no recruitment process through advertisement or otherwise was ever drawn nor any hospital for disabled is established, nor any employees were ever appointed.