S N CHATURVEDI Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE petitioner was working on the post of Patwari in the office of collector, Chhatarpur. On 2-5-2002 he was caught red-handed while accepting bribe of Rs. 1000/- in a trap laid by Special Police Establishment, Lokayukta, sagar. Achallan was filed under Section 173 of the Code of Criminal Procedure 1973 before the Special Court, Chhatarpur for offence under Sections 7,13 (1) (d) and 13 (2) of the Prevention of Corruption Act. The Special Court chhatarpur in Special Case No. 2/2002 by judgment dated 1-9-2005 (Annexure p-2) convicted the petitioner and sentenced him to undergo two years rigorous imprisonment and fine of Rs. 2000/- for offence under Section 7 of the prevention of Corruption Act and two years rigorous imprisonment and fine of rs. 2000/- for offence under Section 13 (1) (d) and 13 (2) of the Prevention of corruption Act.

(3.) ON the basis of his conviction on a criminal charge the petitioner was dismissed from service by the respondents by order dated 5-10-2005 (Annexure P-5 ).