OMKAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) IT is proposed to dispose of these three writ petitions by this judgment as common questions of law and fact are involved in all these petitions.

(2.) FACTS as they emerge out of the pleadings of the parties are, that on the basis of the investigation in FIR No. 1 of 1989 of Police Station, Anti Corruption Zone, Solan, another FIR No. 16 of 90 was registered on 21-11-1990 at Police Station, Anti Corruption Zone, Shimla, Copy of this FIR is attached as Annexure P1 with the writ petition.

(3.) SINCE all the three petitioners in these cases are the employees of Respondent No. 2 Board, the matter was taken up with the said Board by the Commissioner-cum-Secretary (Vigilance) to the Government of H. P. who had forwarded the two challans A and B along with relevant documents.