SURINDER SINGH AHLUWALIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Main parties to this petition are both IAS Officers. Petitioner was inducted into IAS and allocated to the State of Nagaland in the year 1968. Respondent No.3 Shri K.S. Puri is also an IAS Officer and allocated to the State of Nagaland.

(2.) Other respondents are Union of India in the Ministry of Personnel, Public Grievances and Pension as respondent No. 1 and Government of Nagaland as respondent No.2 Director of Enforcement is respondnet No. 4.

(3.) In short the prayer in the writ petition by the petitioner is for issuance of a writ of mandamus to Union of India to institute a CBI inquiry against respondent No. 3 and other relief in the nature of directing respondent No. 4 to inquire, investigate and proceed in accordnace with law regarding allegations of violation of the provisions of Foreign Exchange Regulation Act by respondent No.3. The petitioner has further sought a mandamus for instituting similar proceedings as has been done against him and further declaration against respondent No. 3 not to act as Adviser to the Governor to the State of Nagaland.