BHARAT RAM MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) :- The petitioner, a member of the Rajasthan Judicial Service, has filed the present writ petition under Article 226 of the Constitution of India against the order dated 23.12.2000 issued by the order of the Governor under the signatures of the Deputy Secretary to the Government, Personnel (Ka-3) Department, Government of Rajasthan, whereby the penalty of removal from service was imposed against the petitioner on the basis of the recommendations made by the Full Court of the Rajasthan High Court in its meeting dated 8.11.2000.

(2.) The petitioner has come with the case that he had joined the Rajasthan Judicial Service (RJS) on 27.7.1985. On the basis of his selection by the Rajasthan Public Service Commissioner (R.P.S.C.) to the Rajasthan Judicial Service, the petitioner was appointed as a Judicial Officer in Rajasthan Judicial Service. The petitioner was confirmed on successful completion of two years' period of probation vide order dated 21.11.1987. The petitioner has given details about his posting uptill 31.5.1994 and has stated that he was promoted as Civil Judge-cum-Additional Chief Judicial Magistrate by order dated 24.5.1994. He has also given the details of his posting as Civil Judge-cum-Additional Chief Judicial Magistrate by order dated 24.5.1994. He has also given the details of his posting as Civil Judge-cum-Additional Chief Judicial Magistrate. He has submitted that he was granted the selection scale of RJS with effect from 4.4.198 on the basis of the merit vide order dated 25.6.1999. In para No. 1.5 of the petition, the petitioner has given the yearwise disposal of the cases from 1985 till the year 2000 as under : <FRM>JUDGEMENT_189_LAWS(RAJ)1_20021.html</FRM>

(3.) Through these details, he has sought to convey that the rate of the output of the work to his credit has throughout been good or very good. It has also been stated that he had organised Lok Adalats regularly whereby good number of cases were decided and he also organised 24 to 28 Legal Literacy Camps in a year. He has also submitted that his service record has been very good and outstanding and no adverse entry whatsoever had been conveyed to him, except for the adverse entry based on the subject matter of the charge and allegations. It is the submission of the petitioner that all along his work has been appreciated by his superiors, and in the Annual Inspection Report dated 19.1.1990, the District Judge has appreciated his work, integrity, devotion and disposal of cases. A part of the Inspection Report relied upon by the petitioner is as under :