RUSHIKESH C PANDYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has filed this petition under Article 226 of the Constitution of India praying for a direction to the Respondents to bring all original records (i.e. show-cause notices, adjudication orders thereof etc.) of given informations including whatsoever rules of granting award / reward to this Court and true copies thereof to the petitioner. The petitioner has also prayed for a direction to the respondents to declare and to grant appropriate award / reward as promised, whatsoever it may be at this stage, to the petitioner within stipulated time as this Hon'ble Court may think just and proper.

(2.) The petition was admitted and Rule was issued by this Court on 23.8.1991. Affidavit in reply is filed on behalf of the Respondent on 8.9.2009, copy whereof is served to the learned counsel appearing for the petitioner.

(3.) The short point involved in this petition is that despite certain information furnished by the petitioner, on the basis of which inquiry and investigation was made by the Respondent authorities and actions were taken under the relevant provisions of the Act and still the award / reward has not been given to the petitioner as per the policy of the Central Government.