N. RAM Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Shri Shiv Kant Pandey, learned counsel for the petitioner and Shri Chandra Prakash Yadav, learned counsel for the respondent.

(2.) Petitioner's case is that he was duly selected and appointed in the year 1970 as Junior Technical Officer in the erstwhile Department of Telecommunication of Government of India and was promoted to the post of Sub-Divisional Engineer in the year 1986. The petitioner became eligible for promotion to the next higher post of Senior Sub-Divisional Engineer. There were four financial matters of the petitioner pending before the respondent No. 7, Accounts Officer (Cash), Department of Telecommunication office of Chief Manager Telecom, Banglore, who was not clearing the same and was sitting over the same with ulterior motives and for extraneous considerations:-

(3.) The petitioner approached the Chief Account Officer against the conduct of the respondent No. 7, who was only Accounts Officer and on his direction, the respondent No. 7 had to settle the aforesaid payments of the petitioner. However, the respondent No. 7 took it otherwise and became vindictive and inimical against the petitioner and was on the look out to fix the petitioner.