S.M. MATLOOB Vs. THE DIRECTOR GENERAL

JUDGEMENT

(1.) THE instant OA has been filed under Section 19 of the Administrative Tribunals Act, 1985 by the applicant, who is working in the respondent organization and is currently posted in the Regional Office at Patna.

(2.) THE contention of the applicant is that he is a Whistle Blower, who has been instrumental in exposure of many acts of corruption, favouritism, nepotism and other irregularities being practised in the respondent organization on large scale. It was on this account that he had been compulsorily retired against all rules and norms of justice vide order dated 19.08.2005. The applicant challenged the said order before this Tribunal by way of OA No. 4473/2013 which came to be decided on 09.05.2014 whereby the order of compulsory retirement was quashed.

(3.) THE applicant further submits that in the past, he had made complaints against Rakesh Kumar [former Director General] and Madhup Mohta [former Director], who have since been charge -sheeted on the basis of complaints.