DINESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) The petitioner while working as Assistant in the Secretariat, he was alleged to have demanded and accepted illegal gratification, a sum of Rs.1600.00 (Rupees Sixteen Hundred), on 31/7/2008 from the complainant-Radha Mohan Singh. Based on the complaint of Radha Mohan Singh authorized officer of the vigilance department apprehended the petitioner while accepting illegal gratification, a sum of Rs.1600.00 (Rupees Sixteen Hundred), on 31/7/2008. Arising out of the aforesaid incident, department proceeded with parallel proceedings. Criminal proceedings is still pending consideration before the jurisdictional forum. Insofar as departmental proceedings is concerned, it was initiated on 20/4/2009 in framing article of charges and it was concluded in imposition of penalty of dismissal from service on 24/5/2016. Feeling aggrieved by the order of dismissal, petitioner preferred appeal on 30/6/2016 and it was rejected on 9/5/2017. Hence, the present petition.