KAMLESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri A.K. Sand, learned AGA.

(2.) In pursuance of our order dated 22.3.2007 the DGP as appointed a State level officer viz. Sri Atul, ADGP(Law and Order), U.P. Lucknow as officer for monitoring matters in compliance of our orders dated 5.10.2006, 22.32007 and DGP's circular dated 21.10.2006. However, as an application dated 21.4.2007 has been moved on his behalf that since today is fixed for the fourth phase of the polling, his attendance in this Court may be exempted today and some date may be fixed after 14.5.2007. We accept this prayer and fix this case on 16.5.2007, on which date the aforesaid ADGP may appear before this Court and submit a further progress report in respect of this order as well as the earlier orders passed by this Court, and the DGP's circular dated 21.10.06.

(3.) An affidavit dated 20.4.2007 of the ADGP has also been filed which mentions that so far as the list of 116 writ petitions relating to different scams which was furnished by the Registry on 1.12.2006 to the DGP, in 69 cases charge-sheets have been submitted, in 12 cases final reports have been submitted and 35 cases are under investigation. The said investigations are pending in different districts and the investigations are being continued by different investigating agencies, namely, Cooperative Cell, Agra, CBI, Dehradun, EOW (Anti-corruption Bureau), CBCID, Agra, districts Bareilly, Moradabad, Rampur, Ghaziabad, Saharanpur, Kanpur Nagar, Firozabad and Etah. Out of the aforesaid 35 cases, 9 cases are under investigation by the CBI relating to the post-office and scholarship scams and the CBI has sought six months further time for concluding the investigations in the said cases. We however think that three months' time should be sufficient for the CBI to conclude the investigations as we think that the additional time of six months sought appears to be excessive.