Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has been dismissed from service by the impugned order dated 8th March 2013 passed by the Respondent No. 2 - Chairman-cum-Managing Director, Central Coalfields Limited, Ranchi (Annexure-6) on his conviction in a criminal case prosecuted by the Central Bureau of Investigation, Ranchi Branch being RC-11-(A)/2000 (R) by the Special Judge, CBI, Dhanbad on 20th August 2001 under sections 7 and 13(2) read with section 13(1)(d) of the Prevention of Corruption Act, 1988.
(3.) The petitioner was charged with demanding and accepting illegal gratification to the tune of Rs. 1,000/- from the complainant Md. Lal Mohd. Ansari allegedly abusing his official position as a public servant to recommend for acceptance of his transfer from Topa Colliery, Kuju Area to Rajrappa Washery Project of the respondent CCL. By the judgment of conviction and sentence dated 20th September 2012, the petitioner has been sentenced to undergo rigorous imprisonment of one year with fine of Rs. 5,000/- under section 7 of the P.C. Act and further sentenced to undergo rigorous imprisonment for two years with fine of Rs. 10,000/- under sections 13(2) read with 13(1) of the P.C. Act. In default of payment of such fine, a further simple imprisonment for eleven months in aggregate has also been ordered.;