WPPIL/65/2020
2022 Latest Caselaw 2667 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE R.C. KHULBE

                         25TH AUGUST, 2022
          WRIT PETITION (PIL) No. 65 OF 2020

Between:

Alok Ghildiyal.
                                                           ...Petitioner

and

State of Uttarakhand and others.
                                                       ...Respondents

Counsel for the petitioner.     :   None appears for the petitioners.

Counsel for the respondents.    :   Mr. J.C. Pande, the learned Standing
                                    Counsel for the State of Uttarakhand.

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

              None appears for the petitioner when the

matter is called out.


2.            This Writ Petition was preferred in May, 2020,

when the COVID-19 pandemic was gaining ground. The

prayer sought in the Writ Petition is for a direction to

order a CBI inquiry against the officers, who allegedly

violated the conditions of guidelines about lockdown

during the COVID-19 pandemic issued by the Central

Government.
 3.         We are not inclined to issue the direction, as

sought for by the petitioner.


4.         The Writ Petition is, accordingly, dismissed.


5.         In sequel thereto, all pending applications

stand disposed of.


                                    ________________
                                     VIPIN SANGHI, C.J.


                                        _____________
                                         R.C. KHULBE, J.

Dt: 25th August, 2022 Rahul