SHANTANU MANDAL Vs. ARUN KUMAR AGARWAL

JUDGEMENT

(1.) The petitioner has filed the present writ petition praying inter alia for directions to initiate appropriate action against the respondents under the provisions of Schedule Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989 (in short 'the Act') as also for issuance of a writ of prohibition prohibiting the respondents from taking any action against the petitioner amounting to harassment. Lastly, the petitioner had prayed for directions to respondents to produce the records to determine the accountability of the respondents in harassing the petitioner.

(2.) The prayers made in the amended writ petition read as under:-

(3.) The main grievance of the petitioner is against respondents No.1 and 2. He submits that respondents No. 4 to 6 have been impleaded in the present writ petition as the Government of India is the cadre controlling authority of the petitioner and as the petitioner is posted with the hospitals of NCT of Delhi, respondent No. 3, the latter has also been impleaded.