JUDGEMENT
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(1.) Heard Sri Arvind Srivastava, learned counsel for the petitioner and Dr. Rajeshwar Tripathi, Chief Standing Counsel- 2 for the State of U.P.
(2.) The petitioner is a retired Principal of a Government Degree College. He was appointed as member of Higher Education Council from 09.07.2007 to 02.07.2009. During his aforesaid tenure he amassed huge wealth disapportionate to his disclosed sources of income. Accordingly, an Open Vigilance Inquiry was ordered against him.
(3.) The petitioner has filed this writ petition challenging the notice dated 20.11.2007 and the entire proceedings initiated in pursuance thereof as well as the demi official letter dated 17.08.2015.;
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