GOVT OF RAJASTHAN Vs. RATAN PRAKASH DARJI

JUDGEMENT

(1.) Vide this judgment, above-mentioned two appeals would be disposed of.

(2.) Respondent joined as Accountant with the appellant-State on 01.11.1977. After his confirmation, respondent was promoted as Assistant Accounts Officer vide order dated 08.10.1990. Order of compulsory retirement of the respondent was passed on 21.09.2000. Respondent challenged the said order before Rajasthan Civil Services Appellate Tribunal (for short 'the Tribunal'). Appeal filed by the respondent was dismissed by the Tribunal vide order dated 24.07.2009. Hence, respondent preferred S. B. Civil Writ Petition No. 3985/2012 challenging order of his compulsory retirement.

(3.) Another order dated 31.12.1999 was passed against the respondent, whereby his two annual grade increments without cumulative effect were stopped and salary for suspension period was forfeited. In appeal, the appellate authority upheld the punishment order vide order dated 18.12.2002. Hence, respondent preferred S. B. Civil Writ Petition No. 1180/2013.