ABHAY MANOHAR SAPRE, J - (1.) This writ petition is filed by one Mr. Ramesh Sanka under Article 32 of the Constitution of India seeking for the issuance of Writ of Mandamus or any other Writ or directions directing Respondent No.23 (CBI) to investigate the entire matter and examine all the allegations made by the writ petitioner against other reliefs claimed in clause (b) to (d) of the writ petition are consequential to the main relief.
(2.) Stated concisely, the petitioner seeks the aforementioned reliefs on following facts.
(3.) The petitioner is a former employee of Respondent No.12 ­ a Limited Company. He worked as CEO of the said company from June 2014 till 31 st December 2016.;