SHIV SHANKAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Binod Kumar, learned counsel for the petitioner and Ms. Namrata Singh, learned AC to GA-12 for the State.

(2.) The present writ petition has been filed for following relief(s):-

(3.) The facts of the case, in brief, is that the petitioner was member of Bihar Subordinate Education Service and was posted as Block Education Officer, Dhanarua, DistrictPatna and while he was posted in the aforesaid Block, a complaint was filed against him for the allegation of demand of Rs.5000.00 as bribe for releasing salary of one Nand Kumar, Teacher of Middle School, Panditganj, District-Patna. Pursuant to the aforesaid complaint the Vigilance Team trapped the petitioner for demand of Rs.5000.00 on 26/10/2016 and registered Vigilance PS Case No. 113 of 2016 dtd. 26/10/2016.