JAGDEESH SINGH BHADAURIA Vs. STATE OF U. P.

JUDGEMENT

(1.) Petitioner who is an ex-lekhpal of the revenue department of the State is aggrieved by the order dtd. 15/3/2005, which is in the nature of major penalty of dismissal from service for alleged charges of taking bribe of Rs.500.00 from one Pooran Lal S/o Chokhe Lal, resident of village and chak holder no. 315 and 316 as well as order dtd. 22/6/2017, whereby his departmental appeal against the order of dismissal from service has also come to be rejected.

(2.) The main plank of arguments advanced by learned counsel for the petitioner is that the findings returned by the enquiry officer indicting the petitioner of the charge of bribery was on the basis that petitioner himself admitted the charge, is absolutely perverse and hence untenable.

(3.) According to learned counsel for the petitioner , petitioner denied the charge of taking any bribe of Rs.500.00 from Pooran Lal a chak holder and resident of village concerned, inasmuch as he denied to have been paid any bribe of Rs.500.00 as claimed in the first information report lodged against the petitioner under the Prevention of Corruption Act, 1988, in which petitioner finally stood acquitted from the charge by the Additional Sessions Judge, Special Act vide judgment dtd. 9/11/2016 passed in criminal case no. 24 of 2003 arising out of case crime no. 676 of 2002 under Sec. 7 13(1)(D) read with Sec. 13 (2) of Prevention of Corruption Act, 1988.