SANJAY KUMAR 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 while working as Sec. Officer, he had illegally demanded a sum of Rs.10,000.00 from one Anuj Kumar in respect of doing official favour. In this regard, Anuj Kumar filed a complaint before the Vigilance. A trap proceeding was drawn and led on 29/6/2015. While petitioner was accepting a sum of Rs.7,000.00, he was arrested in Vigilance P.S. Case No. 51/2015, which was registered for the offences punishable under Ss. 7, 13(2) read with 13(1) of Prevention of Corruption Act, 1988. Arising out of the aforesaid factual aspect, petitioner was subjected to parallel proceedings. Charges were framed and it was concluded in imposition of penalty as dismissal from service.