SACHIN RANA Vs. STATE OF U P

JUDGEMENT

(1.) This order is being passed in continuation of our earlier order dated 18.1.2012. Sri Ved Byas Mishra, learned counsel for Sampurnanand Sanskrit University, Varanasi is present. He has filed an affidavit of compliance of the order dated 18.1.2012. It may be taken on record. We find' that Sampurnanand Sanskrit University is formally not impleaded. Therefore, we direct that it may be impleaded in this writ petition. We have also heard Sri Rishi Chaddha, learned A.G.A.

(2.) Three affidavits of compliance by the Secretary Higher Education. Secretary (Basic Education) and D.G.P. C.B.C.I.D. have already been filed in this case on 16.1.2012. No affidavit has however been filed by the Secretary (Secondary Education), U.P.

(3.) It is pointed out by the learned A.G.A. that the civil police was earlier investigating the case against 126 persons. In a large number of these cases, charge-sheets have been submitted. However. 77 of the said cases have been transferred to the C.B.C.I.D. pursuant to the order dated 15.11.2011. We have already made it clear in our order dated 15.11.2011 that if we are not satisfied by the investigation conducted by the C.B.C.I.D. we may be constrained to transfer these cases to the C.B.I. or some other agency.