VIDYA DHAR Vs. MULTI SCREEN MEDIA PVT. LTD

JUDGEMENT

(1.) The three petitioners before us are now detained in judicial custody in the Tihar Jail on being convicted under Section 120B of Indian Penal Code read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) The petitioner no. 3 was the Chief Minister of the State of Haryana from 1999 to 2005 and during his tenure 3206 Junior Basic Trained Teachers were recruited in the year 2000. During that time, one Shri Sanjiv Kumar, IAS, was the Director, Primary Education, Government of Haryana.

(3.) From 2000 onwards, upon certain facts being brought to the knowledge of the Government of Haryana, several disciplinary and vigilance inquiries were initiated against the said Shri Sanjiv Kumar. An FIR was registered against him under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.