K.L.J.A. KIRAN BABU Vs. THE MANAGEMENT OF THE HEWLETT-PACKARD GLOBALSOFT PRIVATE LIMITED, HP AVENUE, 39/40, ELECTRONICS CITY, HOSUR ROAD, BANGALORE

JUDGEMENT

(1.) IN this writ, petition, petitioner - party -in -person is seeking a direction to take suo -motu cognizance of the alleged offence committed by the respondent - Management of the Hewlett -Packard Global Soft Private Limited and proceed against them in accordance with law. In the alternative, a direction is sought to entrust the matter to the Central Bureau of Investigation to secure justice in accordance with law to the petitioner.

(2.) THE entire grievance of the petitioner stems out of the alleged illegal termination of the petitioner by the respondent Petitioner has referred to serious prejudice, loss and inconvenience that he was subjected to on account of the alleged illegal termination. He has also referred to different provisions of law in the writ petition.

(3.) PARTY -in -person further submits that another case in P.C.R. No. 188/2011 is filed by him before the learned Chief Judicial Magistrate, Bangalore Rural District. Bangalore and the said matter is being delayed and no progress is made in the case.