SHEIKH ABDUL HAFIZ Vs. STATE

JUDGEMENT

(1.) ORDER :- Vide its order No. 54-GAD (Vigilance) of 1998 dated 27-7-1998, the Government of J. and K. accorded sanction to the prosecution of as many as fifty four of its officials/officers for the offence punishable under Sections 120-B, 167-A and 201, R.P.C. and under Section 5(2), Prevention of Corruption Act. The petitioner Seikh Abdul Hafiz is one of them.

(2.) The order sanctioning the prosecution attributes various acts of commission and omission to the officials/officers as a result of which a specific loss of Rs. 239.63 lakhs is said to have been caused to the State exchequer.

(3.) Shorn of the details and the specifics of the allegations levelled against the said officials/officers, the case for the prosecution appears to be that while posted in the Power Development Department Kishan Ganga Hydel Project they in wilful disregard to the codal norms acting under a conspiracy, manipulated the records and withdrew different amounts an account of temporary advances etc. and misappropriated the public money without accounting therefor in the books. They are said to have suppressed the records so as to cover up their acts of omission and commission. Expenditure in the amount of Rs. 14.81 crores is the said to have been incurred by the officers/officials illegally and unauthorisedly.