B KISHORE Vs. UNION GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for the following relief:

(2.) According to him, on 27.12.1996, he was attached with respondents 5 and 6 to 8 who are against the action of the petitioner.The matter was brought to the notice of Respondents 1 to 4 and some action was taken against the 5th respondent and the administrative action was taken and that was not sufficient and the respondents 1 to 4 had not followed the provisions of law and therefore, justice has been denied to the petitioner. According to the petitioner provisions of Section 4 of Cr.P.C. had not been kept in mind. Section 4 Cr.P.C. reads as under:

(3.) Learned counsel for the petitioner refers to Section 475 of the Cr.P.C. which deals with the powers of various officer and the Section has to be extracted and reads as under: