SANDEEP KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Accused applicant has preferred this Criminal Miscellaneous Application, under Sec. 482 CrPC, seeking to quash the chargesheet dtd. 6/2/2023, summoning order dtd. 22/2/2023 and the entire proceedings of Criminal Case No. 204 of 2023, under Ss. 409 and 477-A IPC, pending in the Court of Chief Judicial Magistrate, Pauri Garhwal.

(2.) Factual matrix giving rise to present petition is that the accused applicant was appointed as Training and Placement Officer (TPO) in Govind Ballabh Pant Institute of Engineering and Technology, Pauri Garhwal on 7/1/2006. Pursuant to an advertisement dtd. 3/1/2017 for the post of Registrar, applicant applied and he was ultimately selected and appointed as Registrar of the said Institute on 2/12/2019. Vide order dtd. 19/8/2021, passed by Additional Chief Secretary, Technical Education, applicant was attached with Nanhi Pari Simant Engineering College, Pithoragarh, and charge of Registrar of Govind Ballabh Pant Institute of Engineering and Technology was given to one Dr. Y. Singh on 24/8/2021. Feeling aggrieved, applicant filed WPSB No. 373 of 2021, which was allowed by this Court vide judgment dtd. 21/9/2021 and relieving/attachment order dtd. 19/8/2021 was set aside.

(3.) Meanwhile, on 20/9/2021, Dr. Y. Singh wrote a note to Vice Chancellor that applicant's selection as Registrar has not been done as per rules and norms and, pursuant to his attachment with Nanhi Pari Simant Engineering College, Pithoragarh, applicant is not handing over documents/records related to recruitment process of the year 2018 and 2019. On 20/9/2021 itself, applicant was placed under suspension and, ultimately, on 19/5/2022, appointment of applicant as Registrar was terminated.