ARVIND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner seeks following reliefs in the present writ application :

(2.) The brief facts of the case are that the petitioner was initially appointed as an Assistant Engineer in the then Public Works Department in the year 1980. While he was posted as Superintending Engineer in the Rural Works Department, Works Circle-Siwan, a raid was conducted on 208.2013 in the premises of the petitioner and pursuant thereto Vigilance P.S. Case No. 50 of 2013 dated 208.2013 was registered against him for the offence punishable under Sec. 13(2) read with Sec. 13(1)(e) of the Prevention of Corruption Act, 1988, which is pending before the Vigilance Court.

(3.) In view of the fact that the petitioner being a public servant was found in possession of property disproportionate to his known sources of income, he was put under suspension vide notification dated 18.02.2014 issued by the State Government in exercise of its power conferred under Rule 9(1)(c) of the Bihar Government Servants (Classification, Control & Appeal) Rules, 2005.