STATE OF JHARKHAND Vs. RAVI KUMAR KUJUR

JUDGEMENT

(1.) These appeals have been preferred against the order dated 08.07.2011 passed by the learned Single Judge in W.P.(S) Nos. 5885, 4332, 6167 and 6672 of 2010 as those writ petitions preferred by the four writ petitioners have been allowed by the impugned order.

(2.) Learned counsel for the appellant-State submitted that on receipt of the complaint, Annexure-A submitted with the counter affidavit filed by the State in the writ petition, an enquiry was conducted wherein large number of illegalities and irregularities were found. Copy of the enquiry report has been placed on record along with Annexure-A, which is dated 26.5.2010, wherein it has been opined that in the process of selection and appointment, that too, for the post of Officers in the State, namely, Jharkhand State Police Service, Jharkhand State Finance Service, Jharkhand State Cooperative Service, Jharkhand State Administrative Service, large number of illegalities and irregularities as well as, in mark sheets etc., several interpolation and manipulation were made. Several candidates' number were reduced, and several candidates' numbers increased.

(3.) We perused the enquiry report and found the facts mentioned in the enquiry report to be a very glaring. The enquiry officer opined that it was a clear case of cheating, forgery, well planned criminal conspiracy and misuse of power and there was large scale corruption in the entire selection process. Not only this, but there is clear finding that it may be because of some illegal monetary benefits. Then, it was opined that a case under Sections 420, 423, 427, 467, 468, 469, 471, 477-A, 120-B, 109/201 I.P.C. read with Section 13(2) with Section 13(1)(d)(e) of Prevention of Corruption Act, 1988 is made out and permission may be granted for lodging the F.I.R. against the accused named in the report. Learned counsel for the State submits that thereafter F.I.R. has already been lodged.