RANJAN KUMAR CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) IN the instant writ application the petitioner is aggrieved by the order passed by respondent no.7 contained in Letter No. 6421 dated 18.10.07 which followed with Memo No. 7390/c dated 21.11.2007 (Annexure -8) giving direction to respondent no.9 to lodged F.I.R. against one Jyotish Kumar Bhagat, who was appointed Executive agent for carrying out some of the schemes in Balrampur Anchal. It has further been prayed that the F.I.R. dated 14.11.2007 lodged by respondent no. 11 contained in Annexure -11 be declared to have been filed in hot haste.

(3.) THE petitioner who was B.D.O. for a short span at the relevant period, alleged that the F./.R. has been lodged at the instant of one Khurshid Alam and others, who are the former members of the District Board and others as counter blast to the case lodged against him by Jyotish Kumar Bhagat, executing agent on 11.9.2007 giving rise to Balrampur P.S. Case No, 58/06, dated 13.9.2006, under Sections 341, 342, 504, 353, 332, 384 and 386/34 of I.P.C. and 3(x) of SC/ST Act. Khurshid Alam in order to save his own skin sent a petition making allegation against the petitioner and his staff Jyotish Kumar Bhagat to the Hon ble Lokayukta, Bihar, on 20.9.2006 seeking an enquiry in the matter. It is alleged that, in fact, most of the schemes have been completed, but due measurement of the same have not been done. The Hon ble Lokayukt had directed the D.M., Katihar to get the matter enquired into. The D.M., Katihar directed the D.D.C., Katihar to conduct an enquiry into the matter.