BASHIR AHMAD SHEIKH Vs. STATE & ORS

JUDGEMENT

(1.) Petitioner, by the medium of present petition, seeks relief in the nature of writ of certiorari for quashing the sanction granted for prosecuting the petitioner under and in terms of Section 5(1) (e) read with 5(2) of J&K Prevention of Corruption Act, Svt. 2006, vide Govt. Order No. 74-GAD(vig) of 2010 dated 15th December, 2010. Quashment of FIR No. 36/2007 of Police Station Vigilance Organization Kashmir, for short, VOK, charge sheet/police report prepared by VOK consequent to said FIR is also sought for.

(2.) Petitioner has also sought writ of mandamus to the extent mat respondents be restrained from exercising power under Rule 31 of Civil Service (Classification Control and Appeal) Rules, for short CCA Rules.

(3.) Little narration of the events would be appropriate, thus: