SHRIRAM BEARINGS LTD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this writ application, the petitioner has prayed for quashing the supplementary bill dated 9.3.1990, as contained in Annexure -7, to the tune of Rs. 11,05,650.69 for the period from February, 1982, to September, 1989, which was raised on the basis of the Vigilance Report dated 25.10.1989.

(3.) LEARNED counsel appearing on behalf of the petitioner submitted that in view of the settled law, no supplementary bill could have been raised on the basis of the vigilance report. In this connection reference has been made in the case of M.P.E.B. and others vs. Smt. Basantibai, reported in AIR 1988 Supreme Court 71.