NARENDRA SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Brief facts of the case are that the petitioner was appointed on daily wages basis on 16/9/1981. After being made permanent, the petitioner was promoted on the post of Forest Conservator on 2/6/1997.

(2.) It is the case of the petitioner that on 2/11/2008, his uncle suddenly fell ill and in the emergent circumstances, he sought an immediate leave and left from his place of service. Thereafter, by telephonic communication, he requested the respondent authorities to extend his leave. Petitioner thereafter resumed his duties on 21/11/2008 and on that date, he conducted the regular site inspection and found illegal cutting of trees.

(3.) Petitioner averred that he sent an information of the said fact to the concerned authorities. On 8/6/2009, he was served with the charge-sheet under Rule 17 of Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958. Vide charge-sheet, two charges were framed, firstly, the unauthorised leave of about 18 days and secondly, negligence in discharging of duties as there was illegal cutting of 25 trees from the site under the control of petitioner during the period of 3/11/2008 to 20/11/2008 which caused the loss of Rs.27,325.00 to the State Government.