VIVEK SRIVASTAVA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The petitioner has filed the present petition before us seeking the following reliefs:-

(2.) The petitioner joined the Central Reserve Police Force on 1st July, 2003 in the rank of Assistant Commandant (GDMO). He was posted at Balaghat, Madhya Pradesh in April, 2004. In May, 2005, respondent no.5, C.T. Venkatesh took over the charge of the Battalion as Commandant. It is the case of the petitioner that from the very beginning itself, there was discord between him and the 5th respondent.

(3.) The petitioner claims that for reasons attributable to respondent no. 5, even his confirmation, after completion of probation period, was delayed. The petitioner draws our attention to a written complaint filed by him against the 5th respondent on 22nd October, 2007 on which an enquiry was ordered by the IGP Central Sector in the month of February, 2008 and resulted in an order dated 18th June, 2009 passed by the Director General, CRPF expressing his 'displeasure' to both the 5th respondent and the petitioner.