Sudhir Agarwal, J. - (1.) Heard Sri K.S. Chauhan, learned Counsel for the Petitioner, Sri Triloki Singh, holding brief of Sri Ajay Bhanot, for the Respondents and perused the record.
(2.) The orders impugned in this writ petition are dated 14.9.2005 and dated 28.12.2005. The first order has been passed by the Respondent No. 3 dismissing the Petitioner from service and the later one is the appellate order rejecting his appeal passed by Respondent No. 2. The allegations levelled against the Petitioner are that while posted as Constable at the historical monument Taz Mahal, Agra, he threatened two Bangladeshi visitors despite of having purchased the tickets of Rs. 20/ - and demanded a bribe of Rs. 500/ - and on their showing inability to pay so much amount, ultimately realised Rs. 50/ -. This complaint was made by those foreign visitors to control room whereat In -charge, Himanshu Pandey was present and he called the Petitioner who was identified by two complainants that he has obtained a bribe of Rs. 50/ - under threat.
(3.) It is contended that the complainants were not examined by the authorities concerned and secondly that there are some contradictions in the statement of PW -1 and PW -2.;