SANJAY KUMAR UPADHAYAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:

(3.) The petitioner is stated to have been appointed as Assistant Director, District Child Protection Unit and he was posted at Arrah. On 1/7/2015, the allegation levelled against him is that he had demanded and accepted a sum of Rs.50,000.00illegal gratification from one Sri Dashrath Prasad. In this regard, Vigilance Case No. 52/2015 dtd. 1/7/2015 was registered for the offences punishable under Ss. 07/2013(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988. Arising out of the aforesaid factual aspect, the petitioner was subjected to parallel proceedings. In the disciplinary proceedings, charges were framed on 8/12/2015 and it was concluded in imposition of penalty as dismissal from service on 10/10/2018.