ARVIND KUMAR JHA Vs. STATE OF JHARKHAND THROUGH SUPERINTENDENT OF POLICE, VIGILANCE BUREAU, GOVERNMENT OF JHARKHAND, RANCHI

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and the learned counsel appearing for the Vigilance.

(2.) This revision application is directed against the order dated 20.02.2013 passed by the then Special Judge, Vigilance, Ranchi in Special Case No.85 of 2010 (Vigilance P.S. Case No.68 of 2010) registered under Sections 120B, 406, 409, 467, 468, 471 of the Indian Penal Code read with Sec. 13(1)(d)(c) of the Prevention of Corruption Act whereby and whereunder the prayer made by the petitioner for his discharge from the case was rejected.

(3.) It appears that in compliance of the order passed by this Court in W.P. (PIL) No.1530 of 2009, a preliminary enquiry was conducted by the Vigilance Department wherein it was found that in spite of Junior Engineers of Building Division being available, Assistant Teachers, who were having diploma/degree were deputed to supervise and to construct building of primary schools and other schools situated in different blocks of Bokaro district under the sponsored programme of the Government. They, in course of constructing/supervising of construction work of the building of the schools, indulged themselves in corrupt practices and thereby, they put the Government to heavy loss.