Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner, who is the Superintending Engineer in the respondent DVC, came before this Court with two folds prayer in the present writ application, inter alia: (i) to direct the Central Vigilance Commission to take appropriate steps on his representation dated 2.1.2013 and provide him protection in terms of paragraph 7 of the Government of India (whistle blower) Resolution dated 21.4.2004 and (ii) for a direction upon the concerned respondents particularly the respondent no.2 not to harass and victimise him and allow him to function in a peaceful manner without undue interference.
(3.) According to the learned counsel for the petitioner he has been involved in exposing irregularities in the Corporation inter alia relating to award and execution of capital overhauling of Turbine, Generator etc. as also other acts being done by the various hierarchy of officers in the Corporation. It has been submitted by relying upon a report of the Vigilance Department of the Corporation that the Manager Vigilance as a matter of fact recommended to the Central Vigilance Commission to issue appropriate direction to the concerned authorities as DVC management was transferring the petitioner in a punitive manner.;