JAGDISH PRASAD BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought the following relief:

(3.) Petitioner is a Government Servant, who is serving as Assistant Accounts Officer in Audit and Accounts Department of Uttarakhand State. He is presently posted in Fisheries Department. According to him, he made a complaint on 4/1/2020 to number of State authorities, wherein he has requested to take action on his earlier complaint dtd. 16/12/2019 and to lodge F.I.R. against three officers of State Secretariat, namely, Shri Chauhan, Shri Rawat and Shri Mishra under relevant Sec. of Code of Criminal Procedure. The persons, against whom petitioner wants F.I.R to be registered, are not party in this writ petition.