ARVIND KUMAR SHARMA Vs. CHIEF VIGILANCE COMMISSIONER

JUDGEMENT

(1.) The petitioner, who claims to be a Medical Practitioner, having served on a short service commission for a period of five years with the Armed Forced Medical Corps in the Indian Navy as a Surgeon Lt. Commander and now residing with his family at the Kakrapur Atomic Power Station where his wife is serving in a hospital, has filed the present writ petition under Article 226 of the Constitution of India with the following prayers :

(2.) The above prayers have been made by the petitioner on the premises that his wife is posted at the Kakrapur Atomic Power Station hospital and residing in that complex. Respondent No. 3 is the Medical Superintendent of the Kakrapur Atomic Power Station hospital at Anumala, Vyara, Surat. It is averred by the petitioner that he came to know about certain irregularities, omissions and commissions of respondent No. 3 particularly, in relation to functioning of the hospital including bulk purchase of medicines on the verge of expiry as per the dates notified on the medicines from local medical stores and harassing the officers and officials residing in the locality. Respondent No. 3. who is a person of high contact with the officials of Kakrapur Atomic Power Station, declined to co-operate. Finally, the petitioner made a complaint to the Central Vigilance Commission. The Commission, through its Director, forwarded the complaint to the Chief Vigilance Officer of Nuclear Power Corporation of India Limited for investigation.

(3.) A detailed reply has been filed on behalf of the respondents. The allegations made therein have been denied and it has been stated that the departmental enquiry had been conducted and it was nowhere found that respondent No. 3 is liable to be proceeded with and punished him against the service rules. According to the respondents, the matter in question has been looked into by the Competent Authority from various angles and it has decided not to take any action against the said respondent No. 3.