S. SANTOSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners have moved this Court with the following prayers:

(2.) The grievance is mainly with regard to the alleged instance of malpractice/financial irregularities stated as being pursued by one Smt. Madhulika Singh, the Chief Medical and Health Officer at Bilaspur.

(3.) According to the Petitioners, she has committed embezzlement of money, forged various public documents and has misused the power and authority for her personal gains. It is in the said circumstance, that a prayer is made to cause to register FIR against Smt. Madhulika Singh under the Prevention of Corruption Act and also seeking for a writ of mandamus to the Respondents to recover the amount which has been embezzled and misappropriated by the said CMHO, besides seeking for a direction to conduct enquiry as to the utilization of fund allotted after formation of the new State.