Sita Ram Gupta vs Union Of India & Others

L. Narasimha Reddy, J

The applicant filed this O.A. with a prayer to direct the respondent No.1 to resolve his grievance through a speaking order. He has also enclosed a copy of the representation made on e-poster. It does not contain any date and this appears to be one of the representations on which the applicant wants action by the respondents. He contends that several irregularities are taking place in the Ministry of Textiles and though he pointed the same in the representation, no action thereon has been taken by the respondents.

We heard Mr. Shivendra Singh, learned counsel for applicant and Mr. Gyanendra Singh, learned counsel for respondents, at the stage of admission, through video conferencing.

The applicant joined the service of respondent-organization as Accountant. Thereafter, he was promoted to the posts of Accounts Officer and Chief Accounts Officer. One can certainly, understand the concern of a Chief Accounts Officer if he notices the irregularities pertaining to this department and he makes suggestions. Here again, the entire issue is governed by certain set of Rules, and the officials are required to act according to the norms stipulated for the same. One cannot run a parallel administration, nor can he feel a freedom to allege and accuse anything whatever he chooses.

The tone and tenor of the representations made by the applicant discloses that he is in the habit of making allegations against the highly placed officials or the persons working in administration and creating disturbances in the entire setup. Unfortunately, there is no dearth of people, like the applicant. They do not hesitate to damn the organization, in which they work, for the sole objective of adding something to their personality. Such people can pose themselves as heroes even while in service or after retirement. In a way, they lay foundation for their future activities.

We take serious exception to the manner in which the applicant has addressed the communications to the administration and we hope that he will desist from such activities in future, lest he is exposed to disciplinary action.

We do not find any merit in this O.A. It is accordingly dismissed. There shall be no order as to costs.