OM PRAKASH MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior counsel for the appellant and learned counsel for the respondents.

(2.) The appellant has preferred this appeal against the judgment dtd. 9/8/2024 whereby the learned Single Judge was pleased to dismiss the writ application and the order of dismissal from service of the appellant was upheld.

(3.) The relevant facts in brief are that while posted as the Superintending Engineer, Work Circle, Siwan, an FIR being Vigilance P.S. Case no.145 of 2016 was registered against the appellant under Sec. 13(1)(e) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 ('P.C. Act' in short) alleging the appellant to have acquired assets disproportionate to his known sources of income.