SHILENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court challenging the penalty order dated 03.01.2012 and the appellate order dated 30.08.2012.

(2.) The brief facts of the case as disclosed in the writ petition are that, the petitioner was appointed on 01.06.1984 on the post of Stenographer. On 09.10.2007, an F.I.R. being Patna (Vigilance) Case No. 112 of 2007 was registered as the petitioner was caught redhanded while taking bribe of Rs. 2,000/. A departmental proceeding was also initiated in which charges were framed against the petitioner vide memo no. 11176 dated 17.10.2008, on the allegation that he was caught redhanded while taking bribe of Rs. 2,000/ on 09.10.2007. On conclusion of the enquiry, the enquiry report was submitted holding the charges levelled against the petitioner found proved. The petitioner filed his reply to the second showcause notice on 13.07.2011 and the order of penalty dated 03.01.2012 was passed by the Respondent No. 3 the disciplinary authority. Against the order of penalty, the petitioner preferred an appeal which was rejected by order dated 30.08.2012. Aggrieved, the petitioner has approached this Court by filing the present writ petition.

(3.) Heard the learned counsel appearing for the parties and perused the documents on record.