MD NASIMUDDIN ANSARI, S/O LATE M B ANSARI Vs. UNION OF INDIA, THROUGH SECRETARY TO GOVERNMENT OF INDIA, MINISTRY OF SURFACE TRANSPORT AND HIGHWAYS

JUDGEMENT

(1.) The present petition has been filed by the petitioner, Md. Nasimuddin Ansari seeking writ in nature of mandamus/certiorari by claiming inter-alia, the following reliefs:-

(2.) Briefly, the facts as culled out from the petition are that the petitioner was appointed as Assistant Executive Engineer under the Border Roads Development Board vide an order dated 20th June, 1990 in the Electrical and Mechanical Cadre after being selected by the Union Public Service Commission (UPSC).

(3.) The petitioner was thereafter promoted to the post of Executive Engineer in the month of June, 2005 and since then working in that capacity. It is stated that the petitioner was posted at Eastern Base Workshop (EBW), Tezpur, Assam w.e.f. May 1994 to April, 1998 and at that point of time an enquiry was ordered vide order No. 15431/AO/EIB, dated 6th January, 1997 by the Chief Engineer, Project Vartak for finding out the irregularities committed in the Eastern Base Workshop at Tezpur regarding purchase of Category "A" Spares. It is further stated some minor irregularities were found and the Chief Engineer left all the officers exonerated by giving warning.