ANAND KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 10/8/2021 (Annex.21), whereby in pending proceedings under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 ( 'the Rules of 1958 '), exercising powers under Rule 19(i) based on conviction of the petitioner in a criminal case, he has been dismissed from service.

(2.) The petitioner, who was serving as Senior Teacher (English) at Government Senior Secondary School, Damodra, Block Sam, District Jaisalmer came to be convicted by the Court of Judicial Magistrate, Hanumangarh under Sec. 498A IPC by judgment dtd. 4/2/2021 with punishment of simple imprisonment for one year and Rs.500.00 as penalty.

(3.) The petitioner filed appeal against the judgment dtd. 4/2/2021, the Sessions Judge, Hanumangarh by its order dtd. 10/2/2021, suspended the sentence passed by the trial court on 4/2/2021.