(1.) The petition has been heard by way of video conferencing.
(2.) Present writ petition has been filed seeking directions to the Respondent not to restrict the Petitioner at workplace after duty hours and to treat the Petitioner at par with other similarly situated employees.
(3.) Learned counsel for the Petitioner states that the Petitioner is employed as a cook of the Respondent i.e. the Commandant, HQ/103, CRPF, Delhi. He states that based on a false allegation levelled by the Petitioner's wife, the Petitioner is not being allowed to move around freely. He states that the Petitioner had filed a representation dtd. 16/8/2021 to the Respondent department seeking equal treatment with other employees and cooks, but the same has not been decided till date.