RAMESH CHANDRA Vs. C B I

JUDGEMENT

(1.) THE challenge in this petition under Section 482 of the Code of Criminal Procedure (Crpc)1973 is for quashing of fir/r. C. No. DAI-23 (A)/2000/cbi/acb/new Delhi dated 3rd May 2000 and all proceedings consequent thereto.

(2.) THE aforementioned RC was registered by the Central Bureau of Investigation (CBI) on 3rd May 2000 against the petitioner Prof. Ramesh Chandra. It was stated therein that the reliable information had been received by the CBI to the effect that R. K. Goel, IFS who was Member Secretary, Delhi Pollution Control committee (DPCC) Delhi, Prof. Ramesh chandra, the then Head of the Department of Applied Chemistry, Delhi College of engineering (DCE) and posted as Vice chancellor, Chaudhary Charan Singh university (CCSU), Meerut, I. K. Kapila, Senior environmental Engineer, DPCC, Smt. Seema, daughter of Prof. Ramesh Chandra and Asst. Environmental Engineer (AEE), DPCC and ashish Goel, son of R. K. Goel and other unknown persons had during years 1997-99 entered into a criminal conspiracy with the object of dishonesty and fraudulently securing appointment/ selection to the post of AEE for smt. Seema in the DPCC as well as the admission of Ashish Goel in the DCE in B. E. (Civil) by abusing their respective official positions as public servants.

(3.) THE DPCC by an advertisement dated 31st July 1997 invited applications for five posts of AEE. One post each was reserved for scheduled Castes (SC), Scheduled Tribes (ST)and Other Backward Classes (OBC) and two for General Category candidates. The requisite qualification was either M. E. (Environmental engineering) with one year's experience or 2nd Class B. E. in any discipline of Engineering with three years experience out of which one year's experience had to be in pollution control activity.