GAJRAJ SINGH TOMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner who belongs to Jatav community recognized as a Scheduled caste community in Delhi had been working as a Mortuary attendant in Malviya nagar Colony Hospital at the relevant time when the fourth respondent was posted as a Medical Superintendent. On the basis of a note of the fourth respondent to take disciplinary action against the petitioner, he was placed under suspension by the Dr. K. K. Siam, Joint Director (Admn.) of the said hospital in terms of the order issued on 1. 6. 2005.

(2.) ACCORDING to the petitioner, the order of suspension was passed against him on account of wrong information furnished by the fourth respondent, Dr. Rajiv kumar, who is senior officer who wanted to put the petitioner in trouble and had been threatening him of dire consequences. It is submitted that since the aforesaid information was a wrong information, the said respondent is guilty of committing an offence under Section 3 (1) (ix) of the Scheduled Castes and scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the SC/st Act"), which reads as under:

(3.) THE petitioner wanted registration of a case under the aforesaid provisions of the SC/st Act against the said respondent and for that purpose he filed various representations before the Management and complaints with the police authorities but without any success.