- (1.)Petitioner is before this Court seeking to quash the First Information Report filed by the Lokayukta Police in Crime No.8/2013 on 25.9.2013 under S.13(1)(e) r/w S.13(2) of the Prevention of Corruption Act, 1988 before the District & Sessions Judge, Bijapur.
(2.)Heard the learned counsel for the petitioner and the counsel representing the Lokayukta.
(3.)It appears that petitioner has been serving as Project Manager of Nirmithi Kendra Bijapur, which is said to be a private society and unconnected with Government activities. The objects of Nirmithi Kendra are to develop skills in construction area may it be private or public as assigned by way of Civil contract. The Kendra is governed by its Governing Body duly constituted as per rules and regulations framed there under. The entire control, administration and management is solely governed by the Government body of the Nirmithi Kendra Association. The terms of appointment and service conditions are within the memorandum of Association. It is submitted that from the source of information, respondent has initiated a case against the petitioner.