(1.) THROUGH this writ petition the petitioner seeks quashing of First Information Report No. 11/79 pending before the Special Judge (Forests), Shimla for offences under Sections 409/420/467/468/477, Indian Penal Code read with Section 5(2) of the Prevention of Corruption Act.
(2.) THE petitioner has stated that he applied for Leave Travel Concession ('LTC') while he was posted as Extension Officer in the Department of Industries. Permission was granted and advance amount of Rs. 1,900/- was paid to him for journey from Shimla to Madras and back. Accordingly, he and his family members including his father and mother visited Madras by Bus as well as by Taxi. He was entitled to First Class Railway fare under the Service Rules, however, he hired a private Taxi from Delhi for Madras since he wanted to stay at Nagpur with his sister and his aged parents could not undertake long journey. The petitioner completed his journey during the month of January/February, 1979 and submitted LTC bill for Rs. 2,710/- out of which he had already received Rs. 1,900/- by way of advance. Thus, balance amount of Rs. 810/- was receivable by him against which he was paid lesser amount.
(3.) THE petitioner was promoted as Industry Promotion Officer and continued to occupy this post for a number of years to the satisfaction of his superiors and thereafter he became entitled to the post of Block Development Officer in accordance with his seniority in the Department. The petitioner was shocked to receive summons from the Court of Special Judge (Forests), Shimla in respect of the First Information Report No. 11/79 directing him to appear before the Court on May 3, 1995. The petitioner has serious grievance against this action, hence this writ petition.