SHILPI BAXI @ SHILPI BAKSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending her arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with R.C. Case No.04 (A)/2013-R registered under sections 120B/ 201, 420/468/471 of the Indian Penal Code and under Section 13 (2) read with Section 13 (1) (d) of Prevention of Corruption Act, 1988.

(3.) The Learned senior counsel for the petitioner submits that this case has been registered alleging that the petitioner along with co- accused persons entered into a criminal conspiracy and under the said criminal conspiracy the co-accused persons using their official position dishonestly and fraudulently manipulated the merit list, assessment charts to extend undue benefit to their preferred candidates including the petitioner and under the guidance and influence of Jharkhand Public Service Commission officials, the petitioner was dishonestly and fraudulently declared qualified even though she secured less marks then the candidates who even after securing more marks could not qualify for the post of lecturers and the recruitment test was conducted in complete violation of the provisions of the Jharkhand Public Service Commission Rules of Procedure, 2002. It is further alleged that the process of examination was found to be tainted with fraud and the petitioner being the influential candidate was recruited as a lecturer of Chemistry subject and consequent upon such recruitment joined at Doranda College, Ranchi and is continuing with the said post till date since year 2008.