MUSHAFIR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is aggrieved with the order as contained Memo No. 820 dtd. 4/4/2014 passed by the District Magistrate cum-Collectorate, Nalanda, whereby the petitioner has been inflicted with the punishment of withholding of permanent pension till his life.

(3.) Short facts as culled out from the materials available on record are that, the petitioner was initially appointed as an Amin on 20/10/1973. While he was working as a Revenue Karamchari under Harnaut Circle, Nalanda, he was apprehended by a trap team of the Vigilance Department on 8/3/2007 on the charge of accepting bribe of Rs.1300.00. The petitioner was taken to judicial custody and subsequently he was placed under suspension vide Letter no. 915 dtd. 4/4/2007. Consequently upon approval of the District Magistrate, the petitioner was served with a memo of charge as contained in Letter no. 1044 dtd. 30/8/2007; the Sub Divisional Officer, Bihar Sharif, was appointed as Conducting Officer whereas the Circle Officer, Harnaut as the Presenting Officer.