POKAR RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A reply to the writ petition has been filed by all the respondents, service is, therefore, complete.

(2.) At the request of learned counsel for the parties, the matter is taken up for final disposal. The petitioner has challenged the order dated 23.02.2008 to the extent it does not provide any outer limit of continuing the order of punishment.

(3.) Mr. Jagga, learned counsel for the petitioner, narrating the basic facts, submitted that pursuant to disciplinary inquiry, initiated against the petitioner for absence from duty, an order dated 23.02.2008 came to be passed whereby petitioner has been reverted to minimum of pay-scale. Operative portion the impugned order runs as under:-