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The chairman of CAT, Justice Narasima Reddy has abstained from hearing the petitions brought by the whistleblower IFS, Sanjiv Chaturvedi. The chairman justified his actions by saying that it is a rare case consisting of all the unfortunate actions. The reputation of the office of the chairman is put to test.
Justice Reddy is the fourth judge who rescued himself from hearing the matters pertaining to Chaturvedi. Earlier, Justice Rajan Gogoi, Justice UU Lalit and the magistrate in Shimla have abstained from hearing any matter concerning Chaturvedi.
Justice Reddy refused to hear on the matter, which sought relief for inter-cadre deputation and quashing of displeasure memo.
Chaturvedi is currently posted as Conservator of Forest at Hakdwani in Nainital district of Uttrakhand. Chatruvedi has initiated the transfer of an application from Delhi to Nainital bench where he had already challenged the ‘zero’ grading in 2015-16 reports, the time when he unearthed massive corruption.
The high court earlier has dismissed the application and in spite of doing so, Chaturvedi is applying on the Nainital Bench. Therefore, the HC showed the cause notice for contempt of court against Chaturvedi for not obeying the court orders. Despite quashing the stay, he insisted on hearing the transfer petition by AIIMS.
Earlier, his case was herd extensively bt the Nainital Bench, which passes an interim ordered that the corruption report must not be considered till the pendency of this suit.
Meanwhile, the matter was partially heard, an application of stay was moved by AIIMS, which intern led to the grant of the stay order by CAT Chairman.
Later on, the stay order was challenged in the Uttrakhand HC which said that the attitude CAT chairman was vindictive and is not suppose to pass the stay order and impose the cost of Rs. 25,000.
Despite all this discussion, Justice Reddy kept himself aloof to all this and kept the transfer petition pending and recorded adverse remark against the HC’s order.
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