RAJKUMAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both these writ petitions, common issues have been raised and therefore, both have been directed to be heard together and accordingly, heard together and being disposed of by this common order.

(2.) The order dated 11.09.2017 (Annexure-3), passed in Complaint Case No. 01/Lok (Social Welfare) 02/12 in both these writ petitions are under challenge, whereby and whereunder the Hon'ble Lokayukta has directed the Additional Director General, Anti Corruption Bureau, Jharkhand, Ranchi to institute an FIR against them, conduct thorough investigation and after collecting documents take appropriate legal action and to report the same within three months from the date of receipt of the order.

(3.) The sole ground taken by the learned counsel for the petitioners is that before passing such orders, the petitioners have not been provided an opportunity to offer their comments, as provided under Section 10 (1) (b) of the Jharkhand Lokayukta Act, 2001 and therefore, the orders impugned are not in consonance with the Statute, hence, not sustainable in the eyes of law.