HARBINDER SINGH BAIDWAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner by way of the present petition, filed under Articles 226/227 of the Constitution of India, seeks a mandamus for directing the Director, Vigilance Bureau, Punjab (respondent No. 3) to investigate and register FIR against respondent No. 4. A further direction has been sought against said respondent No. 3 to investigate the matter immediately to eradicate corruption on war footing.

(2.) According to the petitioner, respondent No. 4 was appointed as Registrar of Punjab Nurses Registration Council ('PNRC' - for short) (respondent No. 2). She served the said office from 27.5.2013 to 13.11.2014. During her tenure as Registrar, PNRC, she was charge sheeted for serious lapses wherein she had surpassed all departmental rules and made students of K.D. College of Nursing, Hoshiarpur appear in the examinations without admission forms and examination fee. Not only this, she bypassed the total Examination Branch of PNRC (respondent No. 2) including the Assistants and Superintendents. Further, she declared their results and the senior officers, who enquired into the matter, connived with her and found her to be only a little negligent and thereby, as a punishment only one yearly increment of pay was stopped. It is submitted that the allegations against respondent No. 4 are serious which need to be enquired into by the Director, Vigilance Bureau, Punjab (respondent No. 3).

(3.) We have given our thoughtful consideration to the matter.