- (1.) ALL the three writ petitions came to be posted on being specially ordered by the Hon'ble Chief Justice vide order dated 21.06.2011.
(2.) THE petitioner is one and the same in all the writ petitions. In the first writ petition (W.P.No.29495/2010), the petitioner seeks for a direction to the Deputy Superintendent of Police, Economic Offence Wing-2, Chennai to transfer the investigation pending in FIR Nos.4 and 5 of 2009 to the Central Bureau of Investigation, represented by its Superintendent of Police, Economic Offence Wing, Chennai shown as 6th respondent and to appoint officers in whose integrity, independence and competence this Court may have confidence for supervising the said investigation. In the second writ petition (W.P.No.29496/2010), the petitioner seeks for a direction to the Reserve Bank of India, Chennai to conduct the investigation and further report on the letter dated 19th December 2008 issued by it under the RTI Act, 2005 against all the persons concerned. In the third writ petition (W.P.No.29497/2010), the petitioner seeks for a direction to respondents 4 to 7 to take steps to recover the amounts siphoned off from the company Data Access India Ltd (for short DAIL) by initiating appropriate action against all the persons so found involved in the siphoning of the funds. Though the petitioner initially described 5th respondent, the Union of India being represented by Ministry of Defence, subsequently, he filed an application to amend the cause title to make it as Union of India represented by Ministry of Finance and that application was ordered on 24.06.2011.
(3.) HEARD the arguments of Mr.H.Karthik Seshadri for M/s.Iyer and Thomas, counsel for the petitioner, Mr.RM.Muthukumar, learned Government Advocate takes notice for respondents 1 to 3, Mr.Philip Aravindan Jesudoss, learned counsel for respondents 4 and 5, Mr.N.Chandrasekaran, learned Special Public Prosecutor for 6th respondent and Mr.Vijay Narayan, learned Senior counsel appearing for Mr.A.R.Karunakaran, counsel for the intervener in W.P.No.29497 of 2010. When these writ petitions came up for admission on 23.12.2010, notice was directed to be served on the respondents and private notice was also permitted. Respondents were also served privately and proof of service was filed along with affidavit of service.;