JANARDAN PRASAD RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the C.B.I.

(2.) The instant revision application has been filed against the order dated 09.08.2017 in R.C. Case No. 19(A) 2008-R passed by Special Judge, C.B.I., Ranchi by which the prayer for discharge of the petitioner has been rejected.

(3.) The short fact of the case is that the C.B.I. got information about the award of a tender for repair and painting of building of Shyamli Township and by changing the terms of the tender by the officers of MECON Ltd. for the purpose of showing undue favour to the contractors namely M/s. J.P. Rai and M/s. P.K. Mishra who were awarded the work during the year 2007. The further allegation is that CMD, MECON Ltd. had given administrative and financial approval for the repair of damaged buildings of MECON Township by inviting an open tender but limited tenders were called from the contractors who had little/no experience. By making the correction / change, the word from 'open' to 'limited' tender the officials with dishonest intention had approved the Tender Committee's recommendation without taking any approval from the competent authority for making changes in the method of tender from 'open' to 'limited'.