PREM CHAND GUPTA Vs. UOI

JUDGEMENT

(1.) THE writ petitioner seeks directions to the respondents, particularly, the Central Bureau of investigation (CBI), to take action, after considering the relevant files prepared in 1992, based on his complaints dated 13. 05. 1992 and 28. 07. 1992 regarding raids planned against "mahavir metals", (a family concern of certain individuals, whom he terms as "jain Brothers ). " apparently, the petitioner had worked with the said "jain Brothers" as their Accountant; he alleges that they were indulging in illegal activities and were involved in smuggling and transacting in precious metals without disclosing them in their books of accounts. It is submitted that the petitioner's complaints motivated the authorities to conduct a search and also plan a raid, which was later abandoned.

(2.) LEARNED counsel for the petitioner relies upon the order made by the Secretary, Legal services Authority, on 09. 02. 2009, pursuant to directions of the Central Information commission (CIC) regarding the question why legal aid was not given to him.

(3.) IT is submitted that this Court, in exercise of its judicial review powers is clothed with sufficient jurisdiction to direct the respondent authorities as well as the CBI to look into the files and ascertain why the raid was not conducted; and in the event it finds any irregularity or illegality, appropriate directions to remedy the situation would be warranted.