RAMAMOHAN RAO MYNAMPATI Vs. SPECIAL DIRECTOR, ADJUDICATING AUTHORITY, DIRECTORATE OF ENFORCEMENT, GOVERNMENT OF INDIA AND ORS.

JUDGEMENT

(1.) DURING the course of the investigation under The Foreign Exchange Management Act, 1999, certain information/documents have been called for from M/s. Satyam Computer Services Limited under Section 37 of the Act. Some of the officials of the said concern were also examined. Though the petitioner was one of the officials, he did not appear for enquiry.

(2.) ON a complaint given by the third respondent, a show cause notice was issued by the first respondent. The sum and substance of the complaint is extracted hereunder:

(3.) THUS , the petitioner did acknowledge the fact that he was working in Technical Operations in India from June, 1999 and thereafter, from August, 2001 working in New Jersey and in the year 2003, he was promoted to the post of President and then nominated to the Board in August, 2006. By the order dated 13.02.2015, the first respondent, on consideration of the reply given by the petitioner to the show cause notice, formed an opinion that the adjudication proceedings as contemplated in Rule 4 of the Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules, 2000 should be held by following the due procedure contemplated thereunder.