LEELANAND JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the order dtd. 22/2/2018 by which the discharge petition has been rejected in connection with Sadar (Vigilance) P.S. Case No.50 of 2010 corresponding to Special (Vigilance) P.S. Case No.67 of 2010 and consequent order of framing of charge.

(2.) The petitioner has retired from the post of Executive Engineer and the prosecution case against him is that during the relevant time he was Executive Engineer when contract was awarded to one Pradeep Kumar Upadhyay for construction of 15.32 Km of road under Pradhan Mantri Gram Sadak Yojana for IVth phase 2006-07 from Fatehpur to Tiumu and Hesal-Kurse Road of 2.05 Km for an estimated cost of Rs.3,51,91,063.00. The F.I.R. was lodged against this petitioner and others on the ground that he had committed embezzlement in payment of bills to the tune of Rs.1,03,67,391.00.

(3.) The impugned order has been assailed on the ground that only 10% bill amount has been cleared by him and balance was cleared by other officials.