PRADEEP KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant case has been taken up for consideration through the mode of Video conferencing in view of the prevailing situation on account of COVID 19 Pandemic, requiring social distancing.

(2.) The present writ petition has been filed for quashing the order dtd. 3/3/2015 passed by the respondent no. 6 i.e. the Senior Superintendent of Police, Muzaffarpur and the order dtd. 13/3/2015 passed by the Senior Superintendent of Police, Patna whereby and where-under, the petitioner has been dismissed from service w.e.f. 3/3/2015. The petitioner has also challenged the appellate order dtd. 18/8/2015, by which the Deputy Inspector General of Police, Tirhut Range, Muzaffarpur has rejected the appeal filed by the petitioner herein as well as the order passed by the Director General of Police, Patna, dtd. 25/10/2017 whereby and where-under the memorial submitted by the petitioner has been rejected.

(3.) The brief facts of the case are that the petitioner was appointed as a constable and was discharging his duty to the satisfaction of all concerned. In the year 2011, the petitioner was deputed as bodyguard of MLA, Baruraj namely Shri Brij Kishore Singh. While the petitioner was deputed as the Bodyguard of the aforesaid M.L.A. in the year 2011, one FIR bearing Ahiyapur PS. Case No. 323 of 2011 dtd. 11/9/2011 was filed by one Jitendra Kumar Singh, alleging therein that the petitioner had received a sum of Rs.1,42,000.00 from the candidates participating in the selection process being conducted by the police in order to help them to pass the medical test. The petitioner was arrested and it is alleged that a sum of Rs.40,000.00 was recovered from the petitioner.