NARESH PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has put to challenge an office order No. 11 dtd. 24/2/2014, issued under the signature of the Additional Secretary, Rural Works Department, Government of Bihar, whereby punishment of dismissal from service has been imposed upon him. His appeal against the order of dismissal has been rejected, as communicated to him through letter dtd. 27/6/2014, issued under the signature of the Special Secretary of the Department, which is also under challenge in the present application.

(2.) At the relevant point of time, the petitioner was functioning as Junior Engineer under National Rural Employment Project Division, Muzaffarpur, under the said Department.

(3.) The substratum of the impugned disciplinary action is the petitioner's arrest by Vigilance Investigation Bureau on the allegation of corruption in the nature of demanding bribe from a beneficiary and receiving the same from the complainant. Allegedly, he was apprehended red-handed by a raiding team constituted by the Vigilance Investigation Bureau while accepting bribe, leading to registration of FIR bearing Vigilance P.S. Case No. 085/2006 dtd. 29/11/2006 for the offences punishable under Sec. 7/13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act.