RAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for quashing of the charge memo dtd. 16/1/2018 annexed as Annexure- 2/B, enquiry report dtd. 3/12/2018 annexed as Annexure-5/B, punishment order contained in Memo no. 2320 dtd. 16/8/2019 annexed as Annexure-8 and the appellate order contained in Memo no. 3556 dtd. 3/12/2019 annexed as Annexure-11.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed as Junior Engineer and during his posting at Hilsa in the Engineering Organization, Works Division-2 at block office Hilsa, a Vigilance P.S. case No. 103/2017 was lodged on 23/11/2017 in which he was arrested with money and subsequently, a memo of charge has been framed against the petitioner by the Engineer-in-Chief on 16/1/2018. Upon releasing the petitioner from custody on 28/2/2018, a departmental proceeding was initiated against him and the petitioner has contested, but in the enquiry report, he was held responsible and the charge was proved against him vide letter No. 3665 dtd. 3/12/2018. Second show cause has been demanded from the petitioner which subsequently, resulted into punishment order vide memo no. 2320 dtd. 16/8/2019 which was challenged in appeal, but the said appeal was rejected vide order dtd. 25/11/2019.