JASWANT SINGH SRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant intra court appeal has been filed by the appellant Jaswant Singh Sra being aggrieved of the order dtd. 8/8/2019 passed by the learned Single Bench of this Court in S.B. Civil Writ Petition No. 4392/2002 dismissing the writ petition preferred by the petitioner for assailing the order dtd. 10/9/2002 whereby, the petitioner, being a retired public servant, was handed down with a penalty of withholding of 10% pension for a period of 3 years.

(2.) We have heard and considered the submissions advanced at bar and, have gone through the material available on record.

(3.) The petitioner was working as Dy. Conservator of Forest and superannuated from that post on 31/7/1997. Prior to his retirement, a charge-sheet was served to the petitioner on 28/4/1997 alleging that while working as Dy. Conservator of Forest, Churu from 3/3/1986 to 21/5/1987, the petitioner sanctioned nurseries to six individuals even though they were not eligible for the same. This sanction was granted by the petitioner under the Policy of the Forest Department of Rajasthan to provide employment and source of income to those individuals who were essentially living below poverty line. In addition thereto, the Policy required as a condition of eligibility that individual who could be sanctioned the nurseries had to own land. Three allegations were primarily set out in the charge-sheet.