DHANI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD at the admission stage. The office has reported the Special Appeal as barred by 75 days. Misc. Application seeking condonation of delay was heard and was allowed for the reasons mentioned therein.

(2.) THIS intra Court appeal has been filed challenging the legality of the order dt 10.04.2012 passed by learned Single Judge in Writ Petition No. 6359/2009 whereby the order of punishment dt. 08.10.2004 as also the order passed in appeal on 29.09.2007 against the appellant in departmental enquiry, were upheld and writ petition was dismissed.

(3.) BEFORE the learned Single Judge the appellant had raised two issues. Firstly, that the documents required by him were not supplied to him during the enquiry and thus there was non observance of principles of natural justice; and secondly, the orders passed by the Enquiry Officer and upheld by the appellate authority, were discriminatory because other two Officers i.e. Tehsildar and Inspector, who were equally responsible for the said act, had been completely exonerated of the charges whereas he was punished by way of stoppage of two grade increments with cumulative effect. His job was to only maintain the record and 'girdawaris' are prepared in February, May and June. The crop was taken by the agriculturists in such a manner which could not have been seen.