Orissa High Court
ABLAPL/12603/2019 on 24 September, 2019
Author: S. K. Sahoo
Bench: S. K. Sahoo
ABLAPL No.12603 of 2019
02. 24.09.2019 Heard learned counsel for the petitioner and Mr.
M.S. Rizvi, learned Addl. Standing Counsel appearing for
the Vigilance Department.
Learned counsel for the petitioner submits that
the petitioner is at present working as the Project Director,
DRDA, Koraput and at the relevant point of time, he was
the BDO of Kalyansinghpur Block. It is further submitted
that the accusation levelled against the petitioner that he in
connivance with other co-accused persons misappropriated
an amount of Rs.13,95,000/- which was meant for the
actual registered beneficiaries under PMAY in the IAY portal
without the knowledge of actual beneficiaries and thereby
caused loss of the like amount to the Govt. exchequer
under PMAY Scheme is not correct and if given permission,
the petitioner shall appear before the investigating officer
and can apprise him that the entire accusations are false. It
is further submitted that the petitioner is ready and willing
to cooperate with the investigation.
Mr. M.S. Rizvi, learned Addl. Standing Counsel
appearing for the Vigilance Department submits that the
interrogation of the petitioner is very much necessary.
In view of such submission made by the
learned counsel for the respective parties, let the petitioner
appear before the investigating officer on 30th September
2019 for the purpose of interrogation and shall continue to
appear before the investigating officer as and when
necessary but to that effect written notice shall be given to
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the petitioner in advance. The petitioner shall cooperate
with the interrogation.
List this matter on 15th October 2019. On the
next date, the learned counsel appearing for the Vigilance
Department shall produce the case records and also obtain
instruction from the investigating officer as to whether the
petitioner complied with the order or not and whether he
cooperated with the interrogation or not.
Till the next date, the petitioner shall not be
arrested in connection with Jeypore Vigilance P.S. Case
No.16 of 2019 corresponding to G.R. Case No.08 of
2019(V) pending in the Court of learned Special Judge
(Vigilance), Jeypore.
A free copy of the order be handed over the
learned counsel for the Vigilance Department.
sisir
Issue urgent certified copy as per rules.
.......................
S. K. Sahoo, J.
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