DEO SIDH SINGH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned Counsel for the Appellant as well as learned Counsel appearing for Bihar State Electricity Board, the Respondent.

(2.) This appeal is under Clause-10 of the Letters Patent of this Court and is directed against the judgment and order dated August 29, 1995 passed by a learned Single Judge whereby a writ petition preferred by the Appellant bearing C.W.J.C. No. 6133/1994 was dismissed.

(3.) The prayer made in the writ petition was for quashing of an order of dismissal dated January 15, 1994 appended as Annexure-10 to the writ petition. The dismissal order was passed after a detailed disciplinary proceeding and full-fledged enquiry wherein the Appellant had participated by filing his show-cause, cross-examining the witnesses produced by the Respondent and by adducing his own evidence. The copy of charges annexed as Annexure-7 to the writ petition shows that the charges were specific containing necessary details as to how demand of a bribe of Rs. 2,000/- for an official work from a consumer of the Bihar State Electricity Board was made pursuant to which the bribe money was offered, accepted and then recovered from the pocket of the Appellant.