SEEMA SAPRA Vs. GENERAL ELECTRIC CO

JUDGEMENT

(1.) THIS writ petition, which is essentially in two parts qua the causes of action and reliefs claimed, can be in one way disposed of by a very short judgment, because, the first part/aspect and the reliefs claimed with respect thereto of challenge to the 2010 tender process of Railways for setting up manufacturing units for diesel and electric locomotive tenders has become infructuous because the tender process has been cancelled by the Ministry over one and a half years back, and the second part/aspect of the related reliefs of petitioner's claim as a whistle blower for grant of security to her by the State is without any basis whatsoever and hence cannot be granted. The judgment however will have to be a bit prolix in view of the aspect given below, including the aspect that petitioner has caused 28 judges of this Court to recuse from hearing the matter and that there have been over 90 hearings in the writ petition and the interim applications mostly filed by the petitioner.

(2.) LET us at this stage turn to the relief clauses of the writ petition: - "1. Summon the records of Respondent Nos. 2,4 and 5 on whistleblower complaints made by the Petitioner and after examining the records and hearing the Respondents, issue a writ of mandamus to Respondent 4 directing that Respondent 7 be disqualified and Respondent Nos. 1,6 and 7 be black -listed from the Diesel and Electric Locomotive Tenders (Global RFQ No.2010/ME (Proj)/4/Marhoura/RFQ and RFQ No. 2010/Elect. (Dev0 440/1(1). 2. Issue writs of mandamus to Respondent Nos. 2,4 and 5 directing them to respond to and act upon the said whistle -blower complaints in accordance with law.

(3.) DIRECT that Respondent No.2 inquire into commission of criminal offences (including forgery, bribery and public corruption) arising out of the Petitioner's whistle -blower complaints and direct prosecution of GE employees and government officials and public servants found involved and complicit.