VIJAYDHARI KUMAR Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) The petitioner seeks quashing of the order dated 1st of December, 2008 passed in Complaint Case No. 988C of 2000 whereby cognizance has been tken under Sections 500, 501, 502 of the Indian Penal Code.

(2.) The petitioner, at the relevant time was an Assistant, working in the Bihar State Road Transport Corporation. He also worked as office bearer of the workers union in the Corporation. On 5th of June, 2000, a news item was published in a Hindi daily News- paper, namely, ' HINDUSTAN' under the sub-title ' Rajya Pariwahan Mein Loot Machi Hai' . The aforementioned news item mentioned that the Corporation had given the work of body building of the buses to black listed firms, which had no experience or resources to undertake such work. The news item further disclosed that the authorities of the Corporation have been demanding items like Cooler, Refrigerator, Telephone etc. from such firms, over and above the kickback commission which had already been taken by them.

(3.) The news item further revealed that the petitioner, who happened to be an office bearer of the union, discloses that since October, 1999, about 200 employees have been suspended and when this was protested, the petitioner was also suspended.