Lalit Kumar Rawal vs Registrar General High Court Of Delhi And Anr

Vipin Sanghi, J

The petitioner has preferred the present writ petition to seek the quashing of the DO letter dated 26.4.2019 issued to the petitioner by the

respondents. The said letter reads as follows:-

“Dear Mr. Rawal,

With reference to your representation dated 04.12.2018, I am desired to inform you that the same has been recommended to be rejected.

I am further desired to advise you that wherever you are posted, you must work in co-ordination with your superiors as well as with your junior

officers/officials in the best interest of the Institution rather than playing your own buggle.â€​

The background in which the aforesaid letter was issued was that the petitioner had made a complaint against another officer working in the

establishment of the Delhi High Court, namely, Ms. Mithlesh Kumari. The said complaint related to the alleged subletting of the government

accommodation allotted to Ms. Mithlesh Kumari, which she had surrendered in August 2010. The complaint itself was made only on 4.12.2018.

The said complaint was put to Ms. Mithlesh Kumari. It appears that she denied the allegations. The matter was examined by the committee of

three senior officers of this Court namely Registrar (Genl. Admn.), Registrar (B & A, Cash) and Registrar (Appellate) who, in their report dated

26.2.2019, did not find any merit in the complaint made by the petitioner against Ms. Mithlesh Kumari. It was observed in the said report that the

complaint was vague and without any particulars, and was also highly belated considering that the same related to the year 2010. The said committee

of the officers observed that the complaint was apparently made on account of differences between the petitioner and Ms. Mithlesh Kumari. The

committee, inter alia, observed as follows in the said report:-

“We are also informed that the complainant regularly makes RTI queries and also makes favourable personal assertions to the exclusion of all

other colleagues, based on which, we are told, that he has also written letters to the office of the Prime Minister. Such conduct is not a healthy

conduct. The complainant officer must be apprised that wherever he is posted, he must work in coordination with his superiors as well as his junior

officers/officials in the best interest of the institution rather than playing his own buggle.â€​

The matter was eventually placed before Hon’ble the Chief Justice who approved the report, which led to issuance of the communication dated

26.4.2019 to the petitioner.

Learned counsel for the petitioner started his submissions by submitting that he would be satisfied if the second paragraph of the communication

dated 26.4.2019 were to be expunged. Learned counsel for the respondents-who appears on advance notice, submits that the said observation would

not be treated as an adverse remark against the petitioner and that the same would have no bearing on the petitioner’s service record.

He submits that the said remark was only made to advise the petitioner.

The petitioner, however, is not satisfied and he advanced submissions on his own. He referred to the replies received by him under the Right to

Information Act to the queries made by him in relation to the allotment of accommodation to Ms. Mithlesh Kumari, and about its cancellation.

We have perused the said replies and we do not find anything emerging therefrom to support the petitioner’s contention in relation to misuse or

subletting of the government accommodation by Ms. Mithlesh Kumari. In any event, the said aspect raised by the petitioner is highly belated ie after

nearly 9 years of, even the surrender of the government accommodation by Ms. Mithlesh Kumari. Merely because the deciding authority had

apparently cancelled the accommodation on 2.8.2010, it does not follow that the cancellation was on account of subletting. In any event, the issue is

highly stale and the motives of the petitioner do not appear to be bonafide qua Ms. Mithlesh Kumari.

We are, therefore, not inclined to interfere with the impugned order.

Dismissed.