M L MEENA Vs. STATE

JUDGEMENT

(1.) I have examined the report/order sheet of the vigilance section relied upon by the counsel for the petitioner. The report/order sheet was probably prepared in the year 1996. The report states that a complaint was received from one Mr. R.K. Singh of Noida, making allegations that the complainant-petitioner herein, while working as ADG, G.M.S.D., Delhi, had favoured one Mr. Hans Raj and his company/associates and had made purchases at higher costs without issuing tender inquiries.

(2.) The report/order sheet records the allegations in the complaint as under :-

(3.) The said Mr. R.K. Singh it later on transpired was a fictitious person. Comments of the petitioner were called for. The brief of comments of Sh. Meena vis- '-vis allegation were recorded in the report/order sheet as under :-