Pankaj Kumar Jaiswal, Rajesh Singh Chauhan - (1.) When the matter was taken up today through Video Conferencing, Mrs. (Dr.) Nutan Thakur, learned Counsel for the petitioner, Sri Amitabh Roy, learned Additional Chief Standing Counsel for the respondents no. 1 to 4/State and Sri Abhinav Narain Trivedi, learned counsel for the respondent no.5 appeared.
(2.) The present writ petition under Article 226 of the Constitution of India has been filed by the petitioner, who is claiming to be General Secretary of the Provincial Medical Service Officers (R) Welfare Association, U.P., Lucknow.
(3.) Learned counsel for the petitioner has submitted that the respondent no.5 has made huge corruption and irregularities in supplying the medical equipments such as PPE kits etc. but no action has been taken by the Government of Uttar Pradesh and, therefore, appropriate direction as prayed in this writ petition be issued and a Committee be constituted to inquire into the matter and submit a report and, thereafter, on the basis of the report, the State Government may take appropriate action against the erring official(s).;