BIHAR STATE ELECTRICITY BOARD Vs. ASIT SARKAR

JUDGEMENT

(1.) THE petitioner has filed this revision challenging the order dated 3.3.1998, passed by the learned Special Judge (Vigilance), Ranchi, discharging the accused opposite party No. 1 Asit Sarkar.

(2.) VIDE order dated 5.5.1998, which is reproduced below, this Court had directed for issue of notice to opposite party No. 1 by registered as well as ordinary process : - - Issue notice to opposite party No. 1 as to why this revision application be not admitted and if possible, disposed of at the admission stage itself for which requisite etc. by registered cover as also ordinary process must be filed by Monday next, failing which this application shall stand rejected without further reference to a Bench. It has been stated that the notice pursuant to the above order has been served on opposite party No. 1 but none has appeared on his behalf.

(3.) IN view of the terms of the order dated 5.5.1998 this revision is, therefore, liable to be decided at the admission stage.