SATYAPAL TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the indulgence of this Court commanding the respondent no.4 i.e. Chief Education Officer, Haridwar to lodge a First Information Report under the provisions of Prevention of Corruption Act and Indian Penal Code against respondent no.8, in view of the letter dtd. 5/12/2022, annexure-12 to the writ petition and letter dtd. 6/12/2022, annexure-13 to the writ petition, respectively and other consequential reliefs.

(2.) Heard learned counsel for the parties.

(3.) Petitioner is an Ex-President of the Committee of Management, C.M.D. Inter College Chudiyala, Tehsil Bhagwanpur, District Haridwar, who has been removed from the post of President in the year 2012.