DILEEP KUMAR SINGH BISHT Vs. UNION OF INDIA

JUDGEMENT

(1.) BY the present public interest litigation, the petitioner seeks a writ of mandamus for directions to respondent No.2 CBI to hold time-bound inquiry against respondent No.3 Sh. Subhash Kumar under the direct supervision of this Court and to investigate the allegations against him.

(2.) THE petitioner claims to be a citizen of India and a domicile of Uttarakhand. He is also an Ex-Corporator of the Lucknow Nagar Nigam. He states that the present writ has been filed on the basis of information received by him from various documents and press cuttings from which it is prima facie established that Sh. Subhash Kumar/respondent No.3 is a Tibetan refugee who had migrated into India and hence is not a citizen of India and was barred from being appointed to Indian Administrative Service. It is stated that the appointment of Sh. Subhash Kumar in July 1977 in the Indian Administrative Service is illegal.

(3.) THE present matter came up for hearing on 15.05.2013 when notice was issued to the respondent as a submission was made that the earlier order of this Court had not been complied with.