RAVINDRA KUMAR PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This revision application is directed against the order dated 5.9.2012 passed in Vigilance (Sadar) P.S. Case No. 68 of 2010 (Special Case No. 85 of 2010), whereby and whereunder prayer for discharge of the petitioner was rejected.

(2.) It is the case of the prosecution that a decision was taken by the Director, Secondary Education, Jharkhand, Ranchi to raise infrastructure of the buildings of 8 newly upgraded high schools situated at Bokaro for which the State Government was to finance and the work was to be done departmentally through the District Engineer, Zila Parishad, Bokaro.

(3.) Further case is that the District Engineer entrusted one Ashok Kumar Bharti to do construction work of the buildings of 5 high schools. He did the work and took payment of a sum of INR 99,41,652.00 through cheque, issued by the D.D.C.-cum-C.E.O., Zila Parishad, Bokaro and the said cheque has been prepared by this petitioner. Subsequently, on physical verification when it was found that the work worth INR 62,79,970.00 has been done, rest of the amount of INR 40,19,677.00 was recovered and was deposited with the Treasury, Bokaro. Subsequently, it came to know that one Ashok Kumar Bharti along with other teachers were imparted training for taking job of civil engineer. Having received training, Ashok Kumar Bharti was entrusted to do job of construction work of the buildings of several high schools situated in different blocks of Bokaro District and thereby he misappropriated huge money and, therefore, a case bearing Vigilance P.S. Case No. 68 of 2010 (Special Case No. 85 of 2010) was registered.