MANOJ KUMAR SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) Since, the matter is pending consideration, therefore, we will not delve into the facts in detail, save and except, to observe that the petitioner is working as Assistant Professor (Grade-II) in the Department of Mechanical Engineering in respondent No.2-Institute. On 11/6/2021, the Institute conducted interviews for the post of Registrar, however, on the very next day i.e. 12/6/2021, some person in the name of A.K.Sharma wrote a communication to the Hon'ble Prime Minister regarding illegal activity and financial fraud in the selection and allegations of bribe were also levelled.

(3.) On 25/8/2021, the Chairman sent a mail to the Director of the Institute calling upon him to lodge an FIR against the person, who sent the mail. It was thereafter that on 6/9/2021 the petitioner was served with a memorandum and according to the petitioner, he has been referred as the creator of the mail.