S.K. SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed with the following prayers:-

(2.) Keeping in view the fact that the vigilance inquiry takes a lot of time, especially in cases of corruption and disproportionate assets, punishable under Sec. 13(1)(e) of the Prevention of Corruption Act, 1988, a lot of material has to be collected, a mandamus should not be issued at this stage without having a clear picture in the shape of synopsis that was directed to be filed by the learned counsel for the petitioner by order dtd. 14/7/2021.

(3.) However, the writ petition is disposed of directing the respondent-State to conclude the vigilance inquiry against the private respondent, as expeditiously as possible.