- (1.) Heard learned coun-sel for the petitioner.
(2.) The petitioner is facing the prosecu-tion in pursuance of the FIR lodged against him under Sections 7 and 13(l)(d)(2) of the Prevention of Corruption Act, 1988 read with Section 120B IPC.
(3.) According to the petitioner, the ap-pointing authority considered all the facts and thereafter reached to the conclusion that it is not a fit case for grant of sanction for prosecution of the petitioner. However, the Deputy Secretary to the Government of Rajasthan, Department of Energy vide com-munication dated 24.12.2009 (Annex. 8) and the Secretary (Administration), Jodhpur Discom stated that the prosecution sanction be issued. According to learned counsel for the petitioner, once the appointing author-ity has decided that it is not a fit case for grant of prosecution sanction, then he can-not at the instance of the other authorities grant the prosecution sanction. .;