NAND KISHORE KANDWAL Vs. STATE OF UTTARAKHAND.

JUDGEMENT

(1.) Heard Sri Dinesh Gahtori, learned counsel for the petitioner, and Sri Anil Bisht, learned Standing Counsel for the State Government and, with their consent, the Writ Petition is finally disposed of.

(2.) This writ petition is filed in public interest seeking a writ of mandamus directing an independent inquiry to be caused for the corruption indulged in by the 7th and 8th respondents, and to direct the appropriate authority to take appropriate legal action against the culprits, otherwise the public at large would suffer irreparable loss and injury.

(3.) As the Senior Superintendent of Police, Dehradun is not arrayed as a party to this writ petition, and criminal proceedings have already been initiated on an FIR being registered for misappropriation of public funds, we consider it appropriate to suo motu implead the Senior Superintendent of Police, Dehradun as the 10th respondent in the writ petition.