DIPAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) The legality, propriety and correctness of the order dtd. 24/8/2024 passed by the learned Special Judge (Vigilance), Cuttack in T.R. Case No.21 of 2009, as assailed in CRLREV No.625 of 2024, and the order dtd. 21/5/2024 passed by the learned Judge, Special Court, Cuttack in same T.R. Case No.21 of 2009, as assailed in CRLREV No.648 of 2024, having been called in question on the same set of facts and arising out of a common chargesheet, has been heard analogously and disposed of by this common order.

(2.) The background facts of the case are that the Project Director, DRDA, Cuttack, vide Letter No.4073/DRDA dtd. 3/12/1999, submitted a written report before the Deputy Superintendent of Police (Vigilance Cell), Cuttack, alleging irregularities committed by certain public servants in the execution of plantation work under the Employment Assurance Scheme in Nischintakoili Block during the year 1998-99, involving a total sum of Rs.6,81,000.00 sanctioned for miscellaneous tree plantation and avenue plantation, and further alleging misappropriation of the said amount.

(3.) In course of the investigation, the I.O. too found the allegations made against the Petitioners both in the FIRs and in course of the inquiry to have given rise to a prima facie case committing the offences aforementioned by the Petitioners and accordingly submitted the charge sheet.