ANIS KHAN Vs. T L V AIYAR

JUDGEMENT

(1.) The application has been filed by the petitioner under Articles 226 and 227 of the Constitution of India, praying that a direction, order or writ in the nature of a writ of certiorari may issue quashing order No. 69, dated the 16th December, 1968, passed by Sri T. L. Venkatarama Aiyar, constituting a Commission of Inquiry appointed under the Commissions of Inquiry Act, 1952 (Act 60 of 1952) by the State Government. The impugned order arose under the following circumstances: On the 1st October, 1967, the State Government had issued a notification appointing a commission of Inquiry for inquiring into various matters and reporting about them. The first four paragraphs of the notification are relevant and they are quoted below. 1. Whereas allegations have been made that each of the following persons namely: 1. Shri Krishna Ballabha Sahay. who held the office of Minister during the periods from the 16th April, 1946 to the 5th May, 1957, and the 29th June, 1962 to the 2nd October, 1963 (afternoon) and the office of Chief Minister during the period from 2nd October, 1963 (afternoon) to the 5th March, 1967 (afternoon).

(2.) Shri Mahesh Prasad Sinha, who held the office of Minister during the periods from the 29th April, 1952 to the 5th May, 1957 and the 18th March, 1962 to the 5th March, 1967 (forenoon),

(3.) Sri Satyendra Narain Sinha, who held the office of Minister during the period from the 18th February, 1961 to the 5th March, 1967 (forenoon).