- (1.) This is a petition under Section 482 Cr.P.C. wherein a prayer has been made for issuance of appropriate directions to the respondents for registration of FIR. For the purposes of reference the prayer as made in the petition is extracted hereunder :- "It is, therefore, most respectfully prayed that this Hon'ble High Court may kindly issue direction to the public respondents especially to respondent No.1 to 7 to register an FIR under various provisions of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, Prevention of Corruption Act, Indian Penal Code etc. against private respondents No.8 to 14 and hand over investigation to any independent agency which may be CBI for proper and fair investigation of the case in which the petitioner has been deprived of his fundamental and constitutional rights which lead to physical, social, mental and financial injury, irreparable loss and agony in the hands of private respondents as they have misused their legitimate public authority by committing breach of trust, forgery, fraud etc., in the interest of justice; AND It is further prayed for issuance of direction to the respondents No.3 and 4 to provide adequate protection to the petitioner and his family as they are apprehending their life and liberty against the act of private respondents, in the interest of justice; AND/OR It is further prayed to issue any other appropriate order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case."
(2.) The petitioner proclaims that he is a highly educated officer with numerous professional degrees to his credit, the details of which have been given in para 3 of the petition. The petitioner is working as a civil engineer in irrigation department even though he claims that he ought to have been given an assignment in mechanical engineering considering his qualification and credentials. It is further his case that he was appointed as a Class-I Officer after successfully clearing the competitive exam and was made to work against general category even though he belongs to the reserve category.
(3.) The petitioner goes on to elaborate in his petition that he is governed by the Haryana Service of Engineers, Class-I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) Respectively Act, 1995. According to him, this Act is an umbrella act governing the service conditions of all the three branches of PWDs i.e. Building and Roads, Public Health and Irrigation Branch.;