ANTHONY TIRKEY Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Mr. Rajeev Shrivastava, learned Senior counsel with Mr. Sourabh Sahu, Advocate appearing for the petitioner and Mr. H.S. Ahluwalia, learned Deputy Advocate General for the State-respondents and perused the record.

(2.) The present writ petition has been filed by the petitioners with the following relief(s):

(3.) The facts of the present case are that the petitioner is working on the post of Deputy Director (Industrial Health and Safety), which comes under the Department of Labour, State of Chhattisgarh. On 20/7/2015, respondent No.3 conducted raid at the residence of the petitioner and prepared the inventory about the articles seized from his house. On the basis of the said inventory, respondent No.3 sought permission from respondent No.1 to prosecute the petitioner under Ss. 13(1)(e) and 13(2) of the Prevention of Corruption Act, 1988 (in short 'PC Act ') and registered Crime No.42 of 2015.