H.C.MISHRA, J. - (1.) BOTH the aforesaid cases arise out of the same case and they are being disposed of by this common order.
(2.) HEARD learned counsel for the petitioners and the learned Special P.P for the Vigilance. The petitioners have been made accused in Vigilance P.S case no.68 of 2010 corresponding to Special Case No.85 of 2010, for the offence under Sections 403, 406, 409, 120B, 467, 468, 471 and 109 of the Indian Penal Code and Sections 7/13(2) read with 13(1)(D)(C ) of Prevention of Corruption Act, 1988.
(3.) THE case relates to the bungling of huge government money in construction works of the school buildings in the district of Bokaro. Petitioners were posted as Secretary and the President of the Village Education Committee and they were entrusted with the work of construction of Upgraded Middle School, Jhumra Pahar.;