BHINYA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the orders dtd. 1/3/2021 passed by Superintendent of Police, Pali, District - Pali, whereby, exercising power under Rule 19 (ii) of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 ('the Rules, 1958') while dispensing with the procedure prescribed under Rules 16, 17 & 18 of the Rules,1958, petitioners have been dismissed from service. Further, the appeal filed by the petitioner Amloo Ram under Rule 23 of the Rules, 1958 has also been rejected by the Inspector General of Police, Jodhpur Range, Jodhpur by order dtd. 12/10/2021.

(2.) The petitioners, who were working on the post of Constable, were issued notices for preliminary inquiry indicating that they were having contact with Jagdish @ Jambaram Devasi through Whatsapp calling & chat and the said contact is against the discipline of police force and on the basis of said allegation, explanation were sought from the petitioners. The petitioners responded to the same.

(3.) The additional Superintendent of Police, Bali submitted a preliminary inquiry report to the Superintendent of Police, Pali on 1/3/2021 and the Superintendent of Police, Pali, without initiating any inquiry against the petitioners, while exercising powers under Rule 19(ii) of the Rules, 1958 dismissed the petitioners from service by orders dtd. 1/3/2021. Feeling aggrieved, the petitioner Amloo Ram filed appeal under Rule 23 of the Rules, 1958 before the Inspector General of Police, Jodhpur Range, Jodhpur, which was dismissed on 12/10/2021.