KAPIL KUMAR GOYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A vague and bald affidavit is filed alleging seeking a high level enquiry to be conducted to ascertain involvement of officers in the misuse/misappropriation of public money in various schemes implemented by the Central/State Government.

(2.) When we asked Mr. S.P. Singh, learned counsel for the petitioner, whether details have been furnished regarding the schemes in which funds have been misused/misappropriated, learned counsel would seek time to file a supplementary affidavit.

(3.) While serious allegations of misuse/misappropriation of public fund, in the implementation of schemes of the Central Government and the State Government, must undoubtedly be examined, this Court would exercise its jurisdiction, under Article 226 of the Constitution of India, in this regard only if sufficient particulars, regarding such misuse/misappropriation of public fund, are furnished. The jurisdiction of this Court cannot be invoked to seek a roving inquiry to be caused even without basic particulars, for directing such an exercise to be undertaken in the matter, being furnished.