PRAVEEN KUMAR MEGHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition calls in question an order of approval granted as required under Section 17A of the Prevention of Added by Amendment as per order dated 18.02.2021 Corruption Act, 1988 (for short the Act ) dated 03.02.2021 for conduct of proceedings against the petitioners.

(2.) Sans unnecessary details, facts germane for consideration of the lis are as follows:- The first petitioner at the relevant point in time was working as Assistant Director in the Department of Agriculture and has now retired on attaining the age of superannuation. The second petitioner was working as Joint Director in the Department of Agriculture.

(3.) One Smt. M.H.Vijayalakshmi registered complaint before the Principal Secretary of the Department of Agriculture on 09.05.2019 alleging various irregularities by the incumbents of office in the Krishi Bhagya Scheme for the period between 2016 and 2019. During the Pendency of initiation of any proceedings in terms of the complaint, the complainant files second complaint before Anti Corruption Bureau on 30.05.2019 and again third complaint before the Lokayukta on 01.06.2019, all on the same set of facts. Thus there were three complaints to three different authorities on the same set of facts, almost at the same time.