- (1.) The present Public Interest Litigation has been filed seeking a direction upon the respondent to investigate the alleged embezzlement of the public amount in purchasing the Medical Instruments in the district Chatra during the financial year, 20.11.12 by the 6th respondent either by the C.B.I. or by the Department of Vigilance.
(2.) It is the case of the petitioner that the 6th respondent who was the incharge of purchase of the medical instruments in the district of Chatra, has committed irregularities/misappropriation of Rs. 2 crores during the financial year 20.11.12. It is further case of the petitioner that 6th respondent had purchased articles which are of inferior quality and regarding the alleged impropriety committed by the 6th respondent, it was widely reported in the newspaper on 10.09.2012. According to the petitioner, he has made representation to the Deputy Commissioner, Chatra and inspite of his representation, no action has been taken and therefore, the petitioner has come forward with this present Public Interest Litigation.
(3.) We have heard the learned counsel for the petitioner, for the Respondent State and for the 6th respondent.;