SHIVENDER Vs. THE STATE OF JHARKHAND THROUGH VIGILANCE

JUDGEMENT

(1.) ANTICIPATORY bail application filed by Petitioner Shivender in connection with Vigilance P.S. Case No. 23 of 2010 ( Special Case No. 23 of 2010) pending in the court of Special Judge, Vigilance, Ranchi is moved by Sri. R.S. Mazumdar, Sr. Advocate and opposed by Sri. T.N. Verma learned Counsel appearing for the Vigilance Department.

(2.) IT is alleged in the FIR that the Chairman and members of Jharkhand Public Service Commission in connivance with expert of Interview Board and other candidates committed large scale bungling, manipulation, irregularities in the 2nd Civil Service Examination conducted by Jharkhand Public Service Commission and thereby recommended the name of Petitioner and other candidates for appointment in government service.

(3.) ON the other hand, learned Counsel appearing for the Vigilance Department submits that during the investigation interpolation was found on various pages of the answer book of Petitioner relating to subjects General Studies part 1st , Public Administration 2nd part and General Hindi. The said answer books were sent to Directorate of Forensic Science Laboratory, Gandhi Nagar, Gujrat for examination. It is further submitted that the report of Director of Forensic Science Laboratory reveals that 58 marks raised and 10 marks have been deducted by making aforesaid interpolation. It is submitted that Petitioner is also one of the beneficiaries of the criminal conspiracy. Having heard the submission, I have gone through the record of the case and the various documents produced by the learned Counsel for the Vigilance Department. From perusal of the papers produced by the Vigilance Department, I find that there is interpolation in the answer sheets of Petitioner relating to subjects General Studies 1st part, Public Administration 2nd part and General Hindi. Para 615 of the diary No. 72 reveals that the Director of Forensic Science Laboratory, Gandhi Nagar, Gujrat confirms that there was interpolation in the aforesaid answer sheets.