SHIV DAYAL VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the order dated 30.08.2013 passed by the Additional Secretary, Health Department, Govt. of Bihar, Patna, whereby he has been dismissed from service as also the letter No. 504 (De. Chi.) dated 21.06.2012 issued by the Joint Secretary, Health Department, Govt. of Bihar, Patna, whereby a note of disagreement from the finding of the enquiry officer has been given to the petitioner without assigning any reason for such disagreement as well as for the quashing of letter No. 1003 dated 04.09.2017 issued under the signature of the Under Secretary, Health Department, Govt. of Bihar, Patna, whereby the review application of the petitioner has been rejected in a mechanical manner.

(2.) The petitioner, while posted as Incharge Principal, Rajkiya Maharani Rameshwari Bhartiya Chikitsa Vigyan Sansthan, Mohanpur, Darbhanga, was made accused in a Vigilance case, viz., Vigilance P.S. Case No. 13 of 2008, which was lodged under Sections 7/13 (2) read with 13 (1) (d) of the Prevention of Corruption Act, 1988.

(3.) A trap was laid and the petitioner was caught having accepted bribe money for Rs. 5,900/- from the complainant for making available to him the benefits of A.C.P. Thereafter, the petitioner was suspended by the Health Department, Govt. of Bihar, Patna, which suspension was revoked and, thereafter, he was again suspended on 19.12.2008 in contemplation of a departmental enquiry.