RAM KRIT SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the State.

(2.) Counter affidavit has been filed on behalf of the State.

(3.) Allegations were made against the petitioner for demand of illegal gratification of Rs. 1,000.00 for recommending names from the Employment Exchange for appointment in the Hindustan Fertilizer Corporation at Barauni, while he held the post of Director of Employment Exchange, Begusarai and was the person competent to recommend names of unemployed youths. The two youths in question were Md. Aminuddin Ashraf and Md. Ibrar.