SHANKAR KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition the petitioner has assailed the order dt. 8/8/2023 passed by the 3rd respondent imposing punishment of dismissal on the petitioner and also the decision taken on 3/12/2024 by the Standing Appeal Committee which was communicated to the petitioner on 20/12/2024, dismissing his appeal.

(2.) The petitioner was working in a Class-III post from 7/12/2005 in the Civil Court, Dhanbad in the Copying Department.

(3.) A complaint was lodged by one Goutam Kumar Tewary against the petitioner on 15/3/2022 before the Registrar of the Civil Court, Dhanbad alleging therein that the petitioner has realized Rs.4.50 Lakhs for providing employment as Fourth Grade employee at Civil Court, Dhanbad and that the said amount was given to the petitioner between 25/12/2014 to 7/1/2015. The complainant backed this allegation by an affidavit dt. 11/5/2022 stating therein that petitioner demanded Rs.8.00 Lakhs from him for providing employment in all.