NEK RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This revision has been directed against the order dated 16.11.2011 passed by learned Special Judge, Bilaspur in Corruption Case No. 3 of 2009 titled State of H.P. vs. Meena Kumari and others.

(2.) The brief facts of the case are that FIR No. 3 of 2002 was registered on 24.9.2002 at Police Station Anti-Corruption Bureau, Bilaspur under Sections 419, 420, 467, 468, 471, 120B IPC and Sections 13(1) (b) (d) and 13 (2) of the Prevention of Corruption Act, 1988. The petitioners No.1 to 3 at the time of alleged commission of offence were serving in Himachal Pradesh School Education Board, Dharamshala (for short Board ).

(3.) One Trilok Chand resident of house No. 208, Diara Sector, Bilaspur died in harness while serving in the H.P.State Electricity Board (for short Electricity Board ). As per the policy of the Electricity Board, some eligible dependent of deceased employee could get job as a immediate succor to the bereaved family. Meena Kumari accused was claimant for the job in Electricity Board being the wife of deceased Trilok Chand. According to prosecution, Meena Kumari was not even 8 th pass, she was not eligible to the job of Clerk in Electricity Board. Meena Kumari used the duplicate certificate of Higher Secondary Part-I bearing Roll No.40051 issued by the Board pertaining to one deceased Meena Soni resident of Kosrian, District Bilaspur on 28.4.1994 and obtained the job of Clerk in Electricity Board on 28.3.1996.