LAWS(APH)-2024-10-90

S.NAGARAJA RAO Vs. STATE OF A.P.

Decided On October 04, 2024
S.Nagaraja Rao Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 of Criminal Procedure Code (for short "Cr.P.C.") to quash the proceedings in C.C.No.189 of 2018 on the file of the Judicial Magistrate of First Class, Guntakal, registered for the offence punishable under Ss. 463, 420, 506, 120B, 500 read with 34 of Indian Penal Code (for short "I.P.C.").

(2.) Petitioners herein are accused Nos.1 to 9. Respondent No.2 is the complainant. Respondent No.2 herein filed private complaint under Sec. 200 Cr.P.C. alleging that while he was working in the Office of the Senior Divisional Personnel Officer, Guntakal, during the year 2011, he was entrusted with the job of verification of the 9th Standard certificate of S.A.Vali, S/o. Abdul Rahiman, who is a candidate to be appointed on compassionate grounds. After verification of the School Leaving Transfer Certificate issued by Royal English Medium High School, Old Guntakal, respondent No.2 submitted a report stating that the said S.A.Vali possessed educational qualification 9th Standard and the said Transfer Certificate is genuine and the said report was submitted by respondent No.2 only with an intention to benefit the Compassionate Appointment of the candidate. Later, department conducted second inquiry with regard to the genuineness of the said Transfer Certificate.

(3.) Petitioner No.1 is the Retired Chief Vigilance Inspector who conducted the second inquiry with regard to the genuineness of the Certificate, which is initially verified by respondent No.2 herein. Petitioner No.2 is the retired Deputy Chief Personnel officer (Welfare and Reservations), who issued the Memorandum of Charge Sheet dtd. 17/10/2012. Petitioner No.3 is the Assistant Inquiry Officer, who conducted the Inquiry. Petitioner No.4 acted as Disciplinary Authority on retirement of petitioner No.2 herein. Petitioner No.5 is the Appellate Authority and Petitioner No.6 is the Revisional Authority. Petitioner No.7 is the Deputy Chief Vigilance Officer (General), and petitioner No.8 is the Ex.Chief Vigilance Inspector (Personnel) and Petitioner No.9 is the Vigilance Inspector.