SURESH RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant writ application for quashing the order contained in memo no. 620 dtd. 16/7/2019 issued under the signature of the District Magistrate, Gopalganj in exercise of powers under Rule 9 of the Bihar Government Servant (Classification, Control and Appeal) Rules, 2005 (hereinafter referred to as 'the Rules'), for commanding the respondents to immediately vacate the suspension order of the petitioner and to post him at an appropriate place and for other reliefs to which he is found entitled. By way of an amendment petition which was allowed on 29/9/2020, the petitioner has prayed for quashing the order as contained in memo no.541 dtd. 1/7/2020 issued under the signature of the Circle Officer, Barauli.

(3.) The case of the petitioner in brief is that while he was posted as a Revenue Karamchari in Circle Office at Manjha in the district of Gopalganj, on the basis of a viral video wherein the petitioner was seen taking illegal gratification for mutation of a land, by order contained in memo no.620 dtd. 16/7/2019 issued under the signature of the District Magistrate, Gopalganj, he was placed under suspension. The Circle Officer, Barauli was directed to frame charges under Prapatra 'ka' and to make the same available along with the evidence relied upon, to the District Revenue Branch, Gopalganj within three days. The petitioner was relieved by order dtd. 19/7/2019 by the Circle Officer, Manjha directing him to join the headquarter as fixed in the order dtd. 16/7/2019.