WE THE PEOPLE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, filed in the nature of Public Interest Litigation, the petitioner has prayed for issuance of a writ, order direction in the nature of mandamus directing the Union of India to entrust the investigation of crime case no. 322 of 2010 under Section 302/120-B IPC of P.S.Vikas Nagar, Lucknow and case crime no. 269 of 2011 under Section 302/120-B IPC of P.S. Gomti Nagar, Lucknow, relating to murders of two Chief Medical Officers, Dr. Vinod Arya and Dr. B.P.Singh respectively, to the Central Bureau of Investigation (CBI).

(3.) The writ petition was filed praying for the aforesaid relief alongwith two other reliefs, claiming investigation by the CBI about the misappropriation of funds and bungling done in the implementation of National Rural Health Mission (hereinafter referred to as NRHM) programme within the State of U.P., but the said prayers were not pressed by the petitioner, they having already been made in various other writ petitions, which are engaging the attention of this Court.