RAJESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vivek Raj Singh, learned Senior Advocate assisted by Sri Rajendra Kumar, learned counsel for the petitioner and Sri Vivek Kumar Shukla, learned Additional Chief Standing Counsel for the State-respondents.

(2.) The order under challenge is an order dated 02.06.2020 passed by the Under Secretary, Department of Vigilance, Anubhag-3, Government of U.P., Civil Secretariat, Lucknow, which is contained as Annexure No.1 to the writ petition, initiating an open vigilance enquiry against the petitioner on the allegation of corruption having disproportionate assets beyond known source of income.

(3.) The petitioner has however not assailed the Annexure No.2, which is a letter dated 13.04.2018 preferred by the Joint Secretary, Department of Appointment, Anubhag-7, Government of U.P. addressing to the Under Secretary, Vigilance, Anubhag-3, Government of U.P., whereby the permission/ consent was granted for conducting vigilance enquiry against the petitioner.