KAPIL MUNI RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The Petitioner has been suspended by order dated 2.11.2009 and charges have been framed on 6.11.2009.

(3.) The order of suspension under Rule 9(1)(c) read with Rule 9(3)(ii) states that he has been charged under Section 7/13(2) read with Section 13(1)(d)(ii) of the P.C. Act which was serious in nature. The memo of two charges states: (1) The Police Vigilance Bureau has found evidence of movable and immovable property valued at approximately Rs. 2,00,000/- for which Vigilance Case No. 85/09 under the aforesaid provisions has been registered against him as an accused; (2) The Enquiry Officer had informed of the details of the movable and immovable property in excess of the source of income. Both were indicative of his being a person with an undesirable character.