SACHCHIDANAND Vs. STATE OF U P

JUDGEMENT

(1.) These writ petitions in the nature of public interest litigation with common facts and similar prayer raise common questions of law and therefore are being decided finally by this Order. The third writ petition, namely, W.P. No. 2647 (MB) of 2011 is however specific to district Pilibhit with slightly different prayer.

(2.) The matter concerns the implementation of the National Rural Health Mission (NRHM) in the State of Uttar Pradesh. Gross abuse and misappropriation of NRHM funds by the State functionaries in a planned and concerted manner is alleged. Inquiry by the Central Bureau of Investigation (CBI) has been prayed for in the affairs of the Department of Health & Family Welfare, Government of Uttar Pradesh. During the course of hearing it was urged that CBI be directed to conduct preliminary enquiry into the matter from the financial year 2005-06.

(3.) The Central Government has also specifically pleaded and pressed for CBI enquiry.