Adarsh Kumar Goel, J. - (1.) THIS petition seeks initiation of contempt proceedings against the respondents under Section 2(c) (ii) and (iii) of the Contempt of Courts Act, 1971 (in short, 'the Act').
(2.) THE petitioner is a Stenographer in the Sports Authority of India. The it respondents are holding various positions in the Sports Authority of India. The averments in the petition are that the petitioner filed Criminal Misc. No. 69993 -M of 2006 and Criminal Misc. No. 9444 of 2007 with a grievance that no action was being taken on his complaint dated 19.6.2006. One of the petitions came after hearing on 9.11.2006 and following order was passed: "It is pleaded that the petitioner is an employee of Sports Authority of India, Northern Regional centre. Clause 3.2.1 of Volume 1 Chapter III of Vigilance Manual issued by the Central Vigilance Commission, provides for entertainment of complaints at the instance of employee of the organization or from public. The petitioner, being an employee, had made a complaint dated 19.6.2006, which has been placed on record as Annexure P.36, giving details of corruption prevalent. However, no action as required has been taken by respondent Nos. 1 and 3 by way of holding an inquiry under the Rules. Notice of motion to respondents No. 1 to 3 only, for 16.1.2007." Prayer in the above petition was for investigation of corruption in the Sports Authority of India by officers holding key posts. Case of the petitioner is that if enquiry was held by the CBI, a big scam may be unearthed. It is further stated that after issuance of notice by above order, the petitioner made representation dated 15.11.2006 along with a copy of order dated 9.11.2006 and made a request for grant of leave as he apprehended danger to his life and liberty on account of his having levelled allegations of corruption against officers. He also sought release of salary which was being wrongly with -held since July 2006. On account of the said representation, the petitioner has been harassed by calling for his explanation and giving him threats of false implication in criminal cases including under the NDPS Act. He was not being paid his salary since July 2006. Six letters/notices have been issued to him including letters/notices dated 3.1.2007 and 17.1.2007. Letter dated 3.1.2007 states that explanation of the petitioner for wilful absence from duty was without any reasons. Notice dated 17.1.2007 is to the effect that a person transferred from one station to the other could keep accommodation only upto two months on nominal licence and upto six months on market rate, while persons transferred from Chandigarh in June 2005 were still occupying government accommodation, though posted at Northern Centre Office, Sonipat.
(3.) ACCORDING to the petitioner, the said letters have been issued to create a ground for issuing charge sheet. The issuance of charge sheet amounts to adopting coercive methods on account of the petitioner having approached this Court for highlighting mass level corruption. The petitioner was being pressurised to withdrawn his petition or to face termination, implication in false cases and elimination.;