LAWS(TRIP)-2022-3-13

NISHAN TRIPURA Vs. SECRETARY, DEPARTMENT OF HEALTH

Decided On March 21, 2022
Nishan Tripura Appellant
V/S
SECRETARY, DEPARTMENT OF HEALTH Respondents

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner making allegations of misuse and defalcation of public funds during implementation of various health schemes by the State officials and others which has been registered as a Public Interest Litigation (PIL).