ALICE USHA RANI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) Petitioner has been made accused for the offence under Sections 420/423/424/467/468/469/471/477A/120B/109/201 of the Indian Penal Code, 13(2) read with 13(1)(d) of Prevention of Corruption Act, in connection with Vigilance P.S. Case no.23 of 2010, Special Case No.23 of 2010. Petitioner, at the relevant time, was posted as the Controller of Examinations in Jharkhand Public Service Commission (JPSC) and there is allegation of large scale bunglings in conducting the Second JPSC examination in order to benefit the near and dear ones of the Chairman and Members of the JPSC and other important persons of the State. There is allegation that the experts and examiners were appointed as per choice and large scale interpolations in the marks of the candidates were made to accommodate the wanted candidates by increasing their marks, depriving the deserving ones, even by lowering down their marks. It is also alleged that in order to get such candidates selected, much more candidates than required were declared qualified in the Preliminary examination, which was against the Rules. It is further alleged that this petitioner in collusion with the Chairman and Members of the JPSC, being the Controller of Examinations had appointed 66 persons as examiner from one collage and about 111 examiners were appointed from Varanasi and appointment letters were issued by this petitioner without following the Rules therefor. It has further been pointed out that even the son of this petitioner was an examinee in the said examination and from the FIR it appears that in the concerned reserved category, the son of this petitioner had bagged the highest marks, even though for some reasons, he could not be appointed.

(3.) Learned counsel for the petitioner submitted that petitioner has been falsely implicated in this case. She is a lady and is in custody since 9.11.2010. It has further been submitted that, whatever action is alleged against the petitioner, it was under the direction of the Chairman and the Members of the JPSC, which the petitioner being the Controller of Examinations was duty bound to follow. Learned counsel accordingly prays for bail.