GURCHARAN SINGH THIND Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C. by a retired NDMC doctor, who claims to be a 'whistle blower'. Petitioner states that he has filed the present petition to expose rampant corruption and criminal misconduct prevailing in NDMC.

(2.) IT is stated that in 2008, petitioner read newspaper reports regarding raids conducted by the Central Bureau of Investigation (CBI) wherein six to seven Health Inspectors were caught red handed holding illegal appointment as Medical Officer Health. It is further stated that upon making certain enquiries, petitioner found that the M.D. degree of respondent no. 3 was not recognized by Medical Council of India (MCI).

(3.) IN this connection, she has drawn this Court's attention to the Recruitment Rules as then prevailing as well as to certain observations made by the Supreme Court in Promod Kumar Vs. U.P. Secondary Education Services Commission and Ors., (2008) 7 SCC 153. In the said judgment, the Supreme Court has quoted with approval its previous judgment in Mohd. Sartaj Vs. State of U.P., (2006) 2 SCC 315 wherein it has been held as under:-