YAMUNA PRASAD YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shashi Nandan, learned Senior Counsel assisted by Shri Babu Ram Yadav, learned counsel for the petitioner, learned Standing Counsel for respondents and perused the record.

(2.) The petitioner has retired from the post of Gram Panchayat Adhikari, Block Bahadurpur, District Prayagraj on 30.06.2019. On 03.07.2019, a news was published in the Hindi news paper "Dainik Jagran" with heading "Rishwat Lete ADO Ka Video Viral, Afsaro me Hadkamp". In the newspaper, it was mentioned that the petitioner before his retirement had demanded and accepted bribe of Rs.20,000/- from a Pradhan and his act was recorded by a mobile phone and the said video was circulated on the social media.

(3.) It has been alleged by the petitioner that subsequent to this news, payment of retiral benefits of the petitioner has also been stopped without any prior information.