SANJIV KUMAR Vs. OM PRAKASH CHAUTALA

JUDGEMENT

(1.) WRIT Petition (Criminal) No.93 of 2003 was filed by Sanjiv Kumar, an IAS officer of the year 1985 complaining of large scale corruption and tampering of records in filling up of about 4000 vacancies of JBT teachers in the State of Haryana. Disposing of the writ petition, vide its order dated 25th November, 2003, this Court directed the complaint to be investigated by the CBI.

(2.) DURING the course of hearing of the writ petition, it was urged on behalf of the petitioner, Sanjiv Kumar that in order to build pressure on him, certain offences were registered and departmental proceedings ini- tiated against him wherein he did not expect a fair investigation or inquiry so long as the matter was'dealt with by the local officials. He reposed faith in CBI and submitted that whatever proceedings/investigation of criminal nature are pending against him could also be transferred to CBI. Accordingly, this Court directed not only the investigation into the offence, the commission whereof was complained by the petitioner, but also the investigations/ proceedings pending against him to be transferred to CBI. The following five investigations/proceedings against the petitioner, Sanjiv Kumar were entrusted to CBI:

(3.) ON 23.8.2004, during the course of hearing and consequently in its order, the Court noted that there were in all 8 complaints pending with the State against the petitioner. Of these, 5 complaints were subject matter of inquiry/investigation by the CBI, the details whereof are mentioned in the order of this Court dated 25.11.2003 and there were 3 departmental inquiry proceedings, the details whereof are mentioned in the order of this Court dated 6.8.2004 and which had stood transferred to CVC in terms of the orders of this Court. There were no other departmental inquiries or criminal complaints pending against the petitioner.