K. DHANANJAY Vs. CABINET SECRETARY

JUDGEMENT

(1.) The petitioner appearing as party-in-person has filed this writ petition under Articles 226 and 227 of the Constitution of India read with Sec. 482 of Cr.P.C. praying to grant the following reliefs:

(2.) The case of the petitioner, party-in-person, is that he was an upright and meritorious Central Government Servant served for 15 years and he was the only whistle blower in the whole of the Indian Institute of Astrophysics (Autonomous Institute under Department of Science and Technology, Government of India) to file cases on Rs.2,000/- crore cheating and misappropriation of the public funds jointly by the Management and staff of the said Institute. The list of civil and criminal cases are as follows;

(3.) The petitioner further contended that grave defamatory remarks, contents, observations and findings passed by Dr. P.Sreekumar in order to dismiss petitioner from his Government service has barred petitioner from his chances for re-employment in at-least Private sectors also. Thus, due to unemployment, petitioner's dependents are also thrown on streets starving for their lives, liberties and fraternities and embattling for access to justice. Thus, for discharging a fundamental duty as a citizen of India for protecting the public property (public funds), petitioner's entire family has been targeted, victimized and irreparably injured. The petitioner is already a victim suffering irreparable injuries at their hands. Further by implicating him in false cases to lock him in jail to evade their crimes, they are jeopardizing the life of petitioner. Further contended that to prevent investigation on his involvement, Dr. K.B.Suresh has been recklessly abusing his vested powers and authorities and machineries and his henchmen staff of CAT to mislead and to successfully influence, prejudice and pressurize various Judges of various Courts to pass their orders to conceal his crimes, the Judges of the High Court of Karnataka in WP No.51917/2016 (S-CAT) and RP No.54/2017, the Judges of Hon'ble Supreme Court of India in SLP (C) No.9362- 9363/2019 and RP(C) No.1036-1037/2019 and Chairman of the Central Administrative Tribunal in the Transfer Petitions vide P.T.Nos.241/2017 and 242/2017. He has been recklessly making his best criminal efforts to influence the Police Authorities and every Magistrates of IV ACMM Court and X ACMM Court for dismissing the cases without investigation and trial on accused while he recklessly made his best criminal efforts to influence the Advocate General to grant sanction to initiate criminal contempt on him for filing complaint to Hon'ble President of India on CASE_FIXING_DEAL_CRIME and for this purpose he used M/s. Sundaraswamy and Ramdas Advocates as his private lawyers at the expense of Indian Institute of Astrophysics to file two criminal contempt cases. Further, recklessly influencing the Police Authorities and Magistrates of X ACMM Court, Mayohall Unit for successfully charge sheeting, convicting and sentencing the petitioner in CC No.50750/2020. The petitioner further alleges that Dr. K.B. Suresh through his henchmen (CAT staff and Ms. C.R. Sangeetha) has been secretly poaching concerned Court's Bench Clerks/Court Officers, Scrutiny staff for the sake of espionage/informers on petitioner's each and every freshly filed cases for compelling them to some how create unwarranted scrutiny objections etc. to dismiss the cases at scrutiny stage itself. If scrutiny is cleared and passed, then they prey on peititoner's advocates by secretly poaching, prejudicing and controlling more than 17 numbers of Fee paid Lawyers of petitioners who were on case records for petitioner's cases to use them as their spies/informers for ascertaining complete case documents for successfully motivating them to be absent themselves for courts for their arguments so that Judges dismiss the cases and to breach petitioner's interest by creating unwarranted conflicts with him to obliterate with him. Under such critical situation and circumstance only without any other remedy, petitioner has been compellingly contesting all of his still pending cases as party-in-person. He further alleges that more seriously they are preying on Judges to get their goals fulfilled. Dr. K.B. suresh is such a predator to prey on all upright Judges, Police, Court Staff, Advocate General, Government Functionaries, petitioner's advocates, presently respondent No.3 to entrap them to his enticement to successfully fulfill his criminal goals. The Honey Trap woman is the root cause who transformed Dr.K.B.Suresh to such a notorious offender. He further alleges that respondent No.3 has joined Dr. K.B. Suresh to abet his committed crimes on petitioner. Despite perpetrating all these hard core crimes, he is enjoying his life to his best without even a trivial inquiry or investigation or action. He also contended that the Court shall take suo motu cognizance of the crimes for ordering SIT to probe on Dr. K.B. Suresh's offences.