ASHOK KUMAR ASWAL Vs. UOI

JUDGEMENT

(1.) The present petition has been directed against the order dated 21.10.2009, whereby the respondent No. 1 has accorded sanction under Section 19(1) (a) of the Prevention of Corruption Act, 1988 for the prosecution of the petitioner for the offences punishable under Section 120-B IPC and Section 7/13 (2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) It is very pertinent to mention here that while dictating the judgment, this Court noticed that as per the Memo of Parties filed by the petitioner, inadvertently, the respondent Nos. 2 and 3 have been shown/arraigned as under:-

(3.) Vide the instant petition, the petitioner has challenged the aforesaid impugned order passed without application of mind for the reasons that the respondent No. 1 has arbitrarily revised its decision repeatedly. The earlier recommendations/decisions of the same read as under:-