G.S.CHAHAL,J - (1.) JAGMOHAN Singh-petitioner, by means of this petition under Article 227 of the Constitution of India, seeks a direction from this court for proceeding against the respondents for offences under Sections 197 and 199 IPC and for issuance of such other direction as the Court may deem fit.
(2.) THE petitioner is working as a Technical Assistant-I (TA-I) with the Food Corporation of India. He was posted to Kharar w.e.f. Nov. 5, 1990. He was transferred from Kharar to Sangrur vide order dated May 16, 1991. He challenged that order by filing a suit and the District Judge, Chandigarh who entertained the suit issued temporary injunction on June 24, 1991 in the following terms : "............In the meanwhile till further order, operation of the order dated 16.5.1991 is stayed." In spite of this interim stay, the petitioner was transferred to Kurali and then again to Chandigarh. Petitioner then moved a misc. application and the order dated Dec. 15, 1992 was stayed by the learned Sub Judge vide his order dated February 11, 1993.
(3.) THE petitioner claims that the respondents, with a view to create evidence for being under during the course of judicial process passed orders dated Feb. 15, 1993 Annexures P1 and Feb. 16, 1993 Annexure P2. Petitioner had then filed a petition under Order 39 Rule 2-A, but he now wanted that this Court should proceed against the respondent under Section 340 Cr.P.C. for commission of offences under Sections 197 and 199 IPC. He claims that Annexures P1 and P2 had been created falsely in order to circumvent the interim order passed by the Courts below.;