- (1.) HEARD learned Counsel for the applicant and learned APP for the State.
(2.) THE complaint has been filed against the present applicant under the provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. Ad-interim relief was granted and APP was given time to take instructions. Brief facts are that sometime in January 2005, Mumbai Metropolitan Region Development Authority (MMRDA) had assigned the project of Comprehensive Transportation Study for the purpose of preparing transportation master plan for the next 25 years which is a project funded by the World Bank and which is given to one LEA International, Canada with LEA Associates South Asia Limited which in turn had sub-consulted one ORG Nelson MARG India Limited (hereinafter referred to as "ORG"). The said ORG was to carry out household survey and had appointed 500 persons for that purpose. The complainant was one of those 500 persons who was supposed to survey at household level and give his report to ORG. The complainant was appointed in May 2005 as Data Collector.
(3.) ON 10th November, 2005, he was caught in the commission of malpractices and memo was issued to him by the said ORG which is a separate body not concerned with the applicant's company. The complainant tendered his apology in writing. Thereafter, it was again noticed that the complainant had committed malpractices and therefore, his job was terminated by ORG. The complainant initially lodged the complaint against the senior officers of ORG under the Atrocities Act. They were granted anticipatory bail by this Court.;