SUKH RAM SHARMA SON OF LATE SHRI CHHAJU RAM SHARMA, H.P. Vs. THE MANAGING DIRECTOR HIMACHAL PRADESH STATE FOREST CORPORATION

JUDGEMENT

(1.) Petitioner, inter alia, prayed for the following reliefs:

(2.) Facts are not much in dispute. Petitioner Sukh Ram Sharma was posted as a Senior Assistant in the office of Divisional Manager Forest Working Division, Solan. Criminal prosecution against him and other officials, including private persons was initiated by the State. The charge was that certain forest officials, including the petitioner, entered into a criminal conspiracy with one Rajesh Kumar and with an endeavour to cause unjust enrichment to him changed the rates of timber and also economics for the purpose of fixation of rates for the price of the timber, which resulted into excess payments being made to him.

(3.) With the completion of investigation in the criminal case, petitioner amongst others was charged for having committed offences punishable under Sections 471, 476A, 466 read with Sec. 120-B, Indian Penal Code and Sec. 13(2) of Prevention of Corruption Act. Petitioner stands acquitted by the Court trying the criminal case and such findings stand upheld even by this Court.