CONST MUKESH CHAND Vs. LT GOVERNOR OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner seeks to challenge punishment order dated 23rd June, 1997 passed by the Commandant, 8th Battalion, Rajasthan, respondent No.3 herein, the appellate order dated 20th November, 1997 passed by the Deputy Inspector General of Police, respondent No.2 herein and order dated 6th May, 1998 passed by the Governor of Rajasthan, respondent No.1 herein.

(2.) THE petitioner was working as a constable with the Rajasthan Armed Constabulary at the relevant point of time in July, 1996 he was posted in Delhi for duty at the Delhi High Court building.

(3.) THE petitioner on 8th October, 1996 filed an application under Rule 16(5) of the Rajasthan Civil Services (Classification, Control and Appeal) Rules for appointment of Sh.Fateh Singh, Inspector (retired), Delhi Police, as his defence assistant. The said prayer of the petitioner was rejected by letter dated 21 st October, 1996 informing the petitioner that Sh.Fateh Singh, retired Inspector, Delhi Police, cannot be appointed defence assistant in the departmental enquiry being conducted against him.