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Judgment
Goutam Bhaduri, J
Heard.
The present petition is to constitute a Special Investigation Team to investigate the matter regarding embezzlement of diesel as mentioned in the
petition.
Learned counsel for the petitioners submits that petitioner No.1 was terminated from the services of Bharat Petroleum Corporation Limited in the
year 2011 on the ground that the diesel which was carried out from the tanker was containing 1400 liter excess diesel. He further submits that the
excess diesel was unloaded into tank No.6 which was having depth from 88cm to 95 cm, however, subsequently on the information received under the
RTI, the Bharat Petroleum Corporation Limited contended that the depth of the tanker was 129 cm, therefore, if the calculations are made it will find
that 7000 liter of embezzlement of diesel has taken place, therefore, the enquiry is required for.
Perusal of the documents would show that neither any report has been made nor any complaint subsequently was made, directly this petition has
been filed before this Court under Article 226 of the Constitution of India. If such petitions are entertained then the entire provisions and the procedure
of a cognizable offence and the investigation would be rendered infructuous and the High Court would be left as an enquiry officer, therefore, this
Court in exercise of powers under Article 226 of the Constitution of India is not inclined to entertain this petition.
The petition being devoid of merits is dismissed.