RAVINDRANATH SHRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) ORIGINALLY , in the writ petition filed under Article 226/227 of the Constitution of India, petitioner has inter alia prayed for the following reliefs -

(2.) THE matter came up for consideration before this Court on 17.06.1993 and this Court directed for issuance of notice on the main petition as well as the stay application. Respondents No.3 and 4 appeared and filed their return on 23.3.1994. In paragraph 14 of the return, respondents 3 and 4 have stated as follows: -

(3.) M .P. No. 1527/91 was filed challenging the charge -sheet dated 27.03.1991 interalia on the ground that the allegations made in charge -sheet do not constitute misconduct. In the said case, the stand of the petitioner was that he is governed by the Standard Standing Order. This Court by order dated 06.05.1991 found that the petitioner's conduct of making unfounded aspersions against the officers of the Company with malicious attempt to slander their reputation and malign the Image of the Company, amount to misconduct as defined In the Standard Standing Order, Accordingly, this Court dismissed the writ petition in limine. Undaunted by dismissal of the aforesaid writ petition, petitioner again filed M.P. No, 1972/91 praying various reliefs including the relief for quashing of the charge -sheet dated 27.03.1991. In the writ petition, he suppressed the fact that earlier he has filed M.P. No. 1527/91 which was dismissed in limine, by order dated 06.05.1991. When this writ petition (M.P. No. 1972/91) came up for consideration before this Court on 26.6.91, rule nisi was issued to the respondents. When the matter came up before this Court on 02.08.1991, it was pointed out that similar petition filed by the petitioner i.e., M.P. No. 1527/91 has been dismissed by this Court by order dtd. 6.05.1991. This Court, then passed the following order on 02.08.1991 in M.P. No. 1972/91: