(1.) This Writ Petition is filed by the petitioners/A-1 and A-2, under Article 226 of the Constitug to quash the F.I.R.No. RC MA1 2017 A 0021 of SPE, CBI, ACB Chennai, dated 20.09.2017 registered against them by the 2nd respondent herein under Section 13 (2) read with Section 13 (1) (e) of the Prevention of Corruption Act, 1988.
(2.) Brief facts of the case of the petitioners are that the 1st petitioner is the Civil Servant of I.R.S. 1992 batch and she is presently working as a Commissioner of Income Tax (Audit) at Hyderabad. She had built up her career in the Income Tax Department since 11th October, 1992 when she joined as Asst. Commissioner of Income Tax and she had worked in different places as Joint Commissioner, Additional Commissioner and the Commissioner of Income Tax and she had an unblemished career; her service record has always been excellent, outstanding and she never faced any departmental or disciplinary enquiry in her entire career of more than two and half decades.
(3.) The 2nd petitioner is the husband of the 1st petitioner. He was also a Civil Servant in Indian Railways Accounts Service. He held high positions as Deputy Financial Advisor and Chief Accounts Officer in the Indian Railways. He took voluntary retirement in the year 2009. At present he is a sitting Member of Legislative Assembly of Andhra Pradesh having been elected from Santhanutalapadu Constituency and representing the political party, YSRCP. He was a Member of Committee of Assurances, Member of Committee on Scheduled Caste and Scheduled Tribe Welfare and is also a member of Committee on Public Accounts.
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