DHARM NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the present writ application challenging the order contained in Annexure 11, whereby the 100% pension of the petitioner has been stopped and the appellate order dismissing the appeal preferred by the petitioner as contained in Annexure 12.

(3.) Learned counsel for the petitioner submits that the petitioner was given additional charge of teacher appointment committee at Block level on 13.09.2006, in addition to the charge of five panchayat. His duty was to verify the documents of the candidates who has applied for the post of Teachers. On 15.11.2018, Vigilance Department conducted raid and found cash of Rs. 7,24,300/- (Seven Lakh Twenty Four Thousand and Three Hundred only) from the possession of petitioner. Certain papers was also seized by the Vigilance Department.