RAM LAL Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this writ petition, the petitioner has prayed for quashing of charge- sheet dated 17/22.10.1996 Annexure-21 and prayed that the proceedings initiated against him by the District Collector, Churu in pursuance of the aforesaid charge-sheet may be quashed and set aside.

(3.) Brief facts of the case are that the petitioner was substantively appointed as LDC in the Office of District Collector, Churu on 08.09.1980. While in service, the petitioner appeared in the competitive examination conducted by Raj. Public Service Commission for appointment on the post of Stenographer Grade- II in the year 1980. The petitioner was selected and after his selection, his name was forwarded for appointment to the Irrigation Department by the Department of Personnel, Government of Rajasthan, Jaipur. The Collector, Churu vide letter dated 29.11.1980 requested the Deputy Secretary, Department of Personnel for appointment of the petitioner in the Collectorate, Churu itself. In the meanwhile, the petitioner came to be appointed in the Irrigation Department by the order of the Chief Engineer, Irrigation, Jaipur dated 30.1.1981 and in pursuance of the said order, an order was issued by the Superintending Engineer and Water Controller for Rajasthan on 13.2.1981 whereby the petitioner was given posting at Chandigarh. The order dated 13.2.1981 is on record as Annexure-3.