MANOJ KUMAR Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) The present Revision petition has been preferred against the order dated 3.1.2007 of the learned Additional Sessions Judge (hereafter "the trial court"). The Petitioners were charged under section 420/468/471/120B/201 of Indian Penal Code and under section 13(1)(d) of the Prevention of Corruption Act

(2.) The brief facts necessary to decide this petition are as follows. The accused persons i.e. Ghanshyam Das was the Zonal Employment officer, Nangloi, Delhi. Praveen Kumar Gupta was a Lower Division Clerk. Pradeep kumar and Kartar singh were the peons working in the employment exchange. The 17 petitioners were allegedly referred by accused Ghanshyam Das for employment after obtaining illegal gratification. The names of the Petitioners were allegedly forwarded to the personal officer of the Ordnance Depot, Shakur Basti for being appointed as "Mazdoors".

(3.) It was alleged, in the charge sheet filed by the prosecution that an X- 1 card of every candidate is prepared at the Employment Exchange at the time of registration of a person for the purpose of employment assistance; the entries are made in the main register, X-63. The X-1 card is matched with the candidate against the notified vacancies according to seniority and eligibility. This card plays an important role in matching and sponsoring of the candidate.