M.N. Bhandari, J. - (1.) On request of petitioner, matters have been heard finally.
(2.) The petitioner filed writ petitions to challenge prosecution sanction against him pursuant to FIR lodged by Anti Corruption Bureau. In all, 15 similar cases were detected against the petitioner while he was working as Land Acquisition Officer, Beesalpur Project. In five cases, prosecution sanction was not granted, whereas, in other ten cases, prosecution sanction was granted though all the 15 cases are of similar nature. Petitioner was only a Land Acquisition Officer, thus any illegality or irregularity in the revenue record cannot be attributed to him, rather if anything was done therein, it is by Revenue Authorities. It is informed that the Tehsildar concerned was even dismissed from service on that count.
(3.) Petitioner present in person submits that his matter has already been taken up by the Government for withdrawal of prosecution sanction. The matter travelled not only to the office of Chief Secretary but even to the Chief Minister, however, final decision has not yet been taken. Petitioner is suffering on that count as he is not getting promotions though become due. This is specially when prosecution sanction granted was ordered to be withdrawn in the cases of other in few cases of different department that too even after filing of charge sheet. The name of few officers are given below: ...[VERNACULAR TEXT OMITTED]...;