- (1.) Leave granted.
(2.) This appeal is directed against a judgment and order dated 12.09.2005 passed by a learned Single Judge of the Nagpur Bench of the High Court of Judicature at Bombay High Court in Criminal Writ Petition No.558 of 2005 whereby and whereunder the writ petition filed by Appellant herein was dismissed.
(3.) Appellant claims himself to be a vigilant employee He made an anonymous complaint to the Central Bureau of Investigation alleging corrupt practices and financial irregularities on the part of some officers of his department. First respondent No.1 stated that on the basis of a source information, a preliminary inquiry was conducted in which the statements of various officers were recorded. However, the investigating officer was of the opinion that it was not necessary to register a First Information Report. It recommended for holding of departmental proceedings against the concerned officers. The said recommendation found favour with the higher officers. The opinion of the Central Vigilance Commission was also obtained.;