LAXMAN SINGH RANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - Out of these four writ petitions, petitioners Laxman Singh Rana and Hari Singh Yadav, who were both working as Upper Division Clerk (for short 'UDC') with Zila Parishad, Jhunjhunu, have each filed two petitions. They are aggrieved by common order passed by Chief Executive Officer, Zila Parishad, Jhunjhunu, dated 06.05.1998 by which they have been compulsorily retired from services. Petitioner Laxman Singh Rana has challenged validity of order in Writ Petition No. 2526/1998 and petitioner Hari Singh Yadav in Writ Petition No. 2674/1998.

(2.) Basic foundation of aforesaid order of compulsory retirement in the case of petitioner Laxman Singh Rana is order dated 29.04.1998 by which disciplinary proceedings under Rule 17 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (for short, 'CCA Rules') was imposed upon him, which he has separately challenged in Writ Petition No. 2574/1998.

(3.) Writ Petition No. 2675/ 1998 has been filed by petitioner Hari Singh challenging validity of order dated 30.04.1998 vide which Chief Executive Officer, Zila Parishad, Jhunjhunu, reopened an already closed matter and held that regularisation of period of his suspension from 17.10.1977 to 20.10.1981 by Block Development Officer, Panchayat Samiti, Buhana, was illegal and that petitioner Hari Singh Yadav could not be held entitled to receive entire salary for the afore-mentioned period and, therefore, in future he shall not be entitled to any increment and pay fixation etc. till sanction for regularisation of aforesaid period of suspension is not granted by the State Government.