PRAKASH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant LPA has been preferred under Clause X of the Letters Patent Act, 1865 read with Sec. 151 CPC seeking setting aside of the Order dtd. 2/6/2022 passed by the Ld. Single Judge in W.P.(C) 9134/2022 whereby the writ petition filed by the Appellant herein was dismissed.

(2.) The facts, in brief, leading to the instant appeal are that the Respondent No. 2/Agence France Press is a news agency (hereinafter referred to as "news agency') having its headquarters at Paris, France and its branch at Janpath, New Delhi. It is stated that the Appellant joined the Respondent No. 2/Agence France Press (AFP) in the year 2001. It is stated that in the year 2011, the Appellant applied for the post of Chief Photographer South-Asia in Agence France Press. It is stated that, thereafter, the Appellant applied for the post of Chief Photographer for India Region and on 20/11/2017, the Appellant was appointed as Chief Photographer for India Region. It is alleged by the Appellant that he was being racially discriminated and harassed at the Respondent No. 2/Agence France Press.

(3.) The Appellant approached this Court by filing W.P.(C) 9134/2022 with the following prayers: