SANDHYA BHARDWAJ Vs. DISTRICT JUDGE, KOTA & ANR

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) This special appeal is directed against order dated 1st December, 2011 passed by Single Bench, whereby writ petition filed by petitioner/appellant challenging her dismissal order as well as order dismissing her appeal, has been dismissed.

(3.) The petitioner was served with a charge-sheet under Rule 16 of the Rajasthan Civil Services (CCA) Rules, 1958. There were four charges. Charge No.2 was that when petitioner applied for the post, she was required to fill Column No.9 as to whether the applicant is already in service of State Government If yes, then to give the details of the same and as to whether she has already taken consent from the Head of Department and, in case, services has been left, then the reasons thereof. The petitioner filled the column as No Sir . It is written in Hindi as. While filling Column No.10, she was required to furnish the details, as to whether she filled any application earlier in ministerial institution of sub-ordinate court and, if yes, then what is the result She has submitted that she did not apply. In fact, petitioner was in employment and she was dismissed in the year 1995. She did not challenge her order of dismissal of 1995. The aforesaid required information was concealed by petitioner. The charge was found proved and she was removed from service. An appeal was preferred but the same was also dismissed. Both the orders were challenged before Single Bench by way of writ petition, which was dismissed vide order, impugned, in this intra-court appeal.