LALAN PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Purushottam Kumar Jha, learned counsel appearing for the petitioner, Mr. Rakesh Kumar Shrivastava, learned Assisting Counsel to Government Pleader No.15 for the State and Mr. Amresh Kumar, learned Assisting Counsel to Mr. Ramakant Sharma, learned senior counsel appearing for the Vigilance Department.

(2.) The petitioner by way of this writ petition has prayed for the following reliefs:

(3.) In the nature of the order which this Court proposes to pass it would not require to enter into the relative merit of the case. Suffice it to say that the petitioner was allegedly caught red-handed while accepting bribe money leading to the institution of a vigilance case which is yet pending for disposal and in the meanwhile the disciplinary proceeding so initiated, has culminated into an order of dismissal which stands affirmed and put to question before this Court.