JUDGEMENT
Dinesh Kumar Singh, J. -
(1.) The present petition has been filed seeking a writ of mandamus for a fair and proper investigation in Case Crime number 512 of 2010, under Sections 409, 467, 468, 420, 120B I.P.C. and Section 13(1)(d) and 13(2) Prevention of Corruption Act, Police Station Krishnanagar, District Lucknow.
(2.) At the relevant time, the petitioner was posted as Assistant Engineer (Revenue) in the office of Power Corporation Limited (Madhyanchal Vidyut Nigam Limited), Krishna Nagar, Lucknow. A complaint was received in the office of the Managing Director that the bills of certain customers of electricity were reduced illegally. A committee was constituted to enquire into the matter by the Managing Director of the Uttar Pradesh Power Corporation Limited.
(3.) It is alleged in the petition that Mr. Jitendra Nath Shukla, Office Assistant-III who used to prepare the bill job summary was asked by the enquiry committee to provide certain documents which he did not provide and he remained absent from the office.;
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