KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the instant application for the following reliefs :-

(3.) The case of the petitioner in brief is that on the allegations of having been caught taking bribe of Rs.8500.00 by the Special Investigation Team of the Vigilance Department, an F.I.R. being Vigilance P.S. Case no.43 of 2007 was registered on 30/3/2007 and the petitioner was also proceeded against in a departmental proceeding under the Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 (herein after referred to as 'the CCA Rules') which ended in the order of punishment dtd. 3/10/2008 being passed against the petitioner dismissing him from service.