RAJMANGAL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been filed for quashing the sanction order as contained in Memo No.4201 dated 11.11.2006 by which sanction against the petitioner has been accorded by the Law Department to the Vigilance Department to proceed with criminal case lodged as Vigilance Case No. 52 of 2006 dated 13.09.2006.

(2.) It appears that on 13.09.2006, the said Vigilance Case No. 52/2006 came to be instituted against the petitioner who was the District Transport Officer (D.T.O.) Motihari at the relevant time, at the instance of one Harendra Singh, for alleged favours shown in the matter of release of Truck bearing No. UP78N2699 detained for overloading and for moving without road permit, against payment of bribe of Rs.21,000/- to the petitioner.

(3.) It further transpires that the petitioner was arrested by the Vigilance Department and thereafter suspended on 11.11.2006 in terms of Rule 9 (i)(C) of the Bihar Government Servant (Classification Control an Appeal) Rules, 2005.