MAJOR VIKALP PUROHIT Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of present petition, the petitioner seeks to protect his fundamental rights under Article 14, 16, 21 of the Constitution of India and for that purpose, inter alia, prays mainly the following reliefs:

(2.) The petitioner herein is a Major in the Army. He was posted at Koksar in the area of Lauhal Spiti, performing the duties at 397 Road Maintenance Platoon.

(3.) The case of the petitioner is that the CBI's zeal to prosecute the petitioner was clearly motivated by reasons other than professional, which was allegedly, evident from the hurried, stagemanaged operation that has omitted all other investigations which could have indicated the extent and depth of the alleged mal-practice of diverting Government diesel for personal gain by the Government servants, as revealed by the CBI source.