- (1.) Heard the learned Counsel for the Petitioner and the learned Counsel for the State.
(2.) Petitioner has filed the instant application for quashing the entire criminal proceeding including the F.I.R. of Vigilance Case No. 29 of 2010 corresponding to Special Case No. 29 of 2010 under Sections 420/ 406/ 409/ 201/120B/ 467/ 468/ 471/109 of the I.P.C read with 13(1)(c)(d) of the P.C. Act, 1988 against the Petitioner which is pending before the Special Judge (Vigilance) at Ranchi.
(3.) Mr. R.S. Mazumdar, learned senior counsel appearing for the Petitioner has submitted that there is no direct allegation against the Petitioner in the F.I.R which can constitute any offence against her. He has further submitted that it is alleged in the F.I.R against the Petitioner that while she was functioning as D.S.E, Deoghar, issued a number of transfer orders of the teachers without taking approval of the establishment committee and it is also alleged that she has committed irregularities in regularization, suspension, promotion and in fixation of pay scale of teachers of the primary schools and middle schools.;