ARUN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition in the form of Public Interest Litigation has been preferred with following prayers: -

(2.) The learned counsel for the petitioner submits that the petitioner is a social activist and he has no personal interest, either directly or, indirectly. It is submitted that respondent no.13 who at the time of filing of the present writ petition was holding the post of Director General, (CID) is involved in number of cases, but surprisingly all the cases never attended their logical end due to his influence. It is further submitted that respondent no.13 managed to get degree of M.A. in 'History' from Magadh University, Bihar for his wife namely Sikha Gupta without her appearing in the examination and to that effect an F.I.R being Magadh University P.S. Case No. 64/2000 was registered on 17/10/2000. In the said case, various persons faced criminal prosecution except respondent no.13 and his wife- Sikha Gupta as respondent no.13, being a influential person managed the case and no sanction for prosecution was given against them. Respondent no.13 opted Jharkhand Cadre at the time of reorganization of the erstwhile State of Bihar and he kept the said matter lingering due to his management skills.

(3.) It is pleaded in the writ petition that in the year 2016, respondent no.13 was found managing the election process in Rajya Sabha Election of 2016 and as per the direction of the Election Commission of India, an FIR was Lodged against him in Jagarnnathpur Police Station which is also pending investigation. Hence, the State of Bihar, State of Jharkhand and the Ministry of Home, Govt. of India must initiate appropriate legal action against Respondent no.13, so as to impart justice to the residents of the State of Jharkhand.