MITHLESH VERMA Vs. TARESEM LAL VERMA

JUDGEMENT

(1.) VIDE these petitions; the petitioners seek quashing of FIR /RC No. DST/2007/S/004 registered by P.S. CBI/STF/New Delhi under Section 120-B r/w. Sections 420/468/471 IPC and the proceedings emanating therefrom.

(2.) VIDE Order on Charge dated 13.07.2011, the learned Special Judge (PC Act), CBI-8, Central District, after considering the submission of the parties, held as under:-

(3.) THE case of the prosecution is that Scheduled Tribe (ST) Certificate dated 06.12.1979 in the name of the petitioner Smt. Mithlesh Verma w/o Sh. Tarsem Lal Verma declaring her to be a resident of Pilani, District-Jhunjhunu, Rajasthan and belonging to the community of 'Sonkatkari', notified as a Scheduled Tribe community in the State of Rajasthan was submitted by her for appointment to the Post of Post Graduate Teacher (Hindi) in the Directorate of Education, Govt. of NCT, Delhi which was reserved for SC/ST category candidates only. It is further alleged that the petitioner, Sh. Tarsem Lal verma (husband of the petitioner, Smt. Mithlesh Verma) fraudulently obtained a Scheduled Tribe Certificate purportedly issued by the SDM, Juhunjhunu for which a separate case has been registered against him. The certificate procured by Sh. Tarsem Lal Verma, was also stated to have been issued by him for procuring recruitment in 1984 as Photographic Officer in Armed Forces Films and Photography Division, Ministry of Defence, New Delhi as Scheduled Tribe candidate. It is also alleged that the petitioner Sh. Tarsem Lal Verma also fraudulently arranged a domicile certificate dated 26.09.2009 in favour of his wife Smt. Mithlesh Verma purportedly issued by Sh. RPS Chauhan, the then Officer, Jhunjhunu (Rajasthan).