ASIT BARAN SAHA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present revision has been preferred against order no.78 dtd. 20/12/2019 passed by the learned Judge, Special (CBI) Court No.1, Bichar Bhawan, Calcutta in Special (CBI) Case No.01/2014 (State (CBI/ED) -vsAsit Baran Saha & Ors.) by which the discharge application filed by the petitioner has been rejected and on 3/2/2020 was fixed for framing the charge.

(2.) The petitioner's case is that the petitioner is a retired employee under Bharat Sanchar Nigam Limited, Kolkata who has retired from service on superannuation with effect from 31/8/2010 as DGM/Finance, BSNL.

(3.) The Tender notice published by the Bharat Sanchar Nigam Limited, a Government of India Enterprise on July 2009 in the office of CAO, IFA, Krishnagar, BSNL, was finalized on 17/11/2009, when the petitioner was not in the office of GMT, Krishnagar, BSNL. When the petitioner took over the charge as Chief Accounts Officer, CAO, IFA, Krishnagar, BSNL, work Orders were already being issued under the supervision of other officers of the BSNL at that point of time. There was no involvement of the petitioner in the so-called tender process.