RANDHIRMAL LODHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner -Randhirmal, died during the pendency of the writ petition on 24 -3 -1991 and an application has been moved on behalf of his heirs and legal representatives whose names have been mentioned in the application dated 9 -5 -1991, that the effect that name of the petitioner Shri Randhirmal may be deleted and names of all the 6 applicants -Legal Representatives may be substituted as petitioner. Learned Counsel for the respondents has no objection to the application being allowed. The application is allowed. Smt. Sushila widow of late Randhirmal, Sarvashri Praveen, Pradeep, Pramod and Prakash Lodha, sons of late Randhirmal and Smt. Madhu daughter of late Randhimal are impleaded in place of petitioner late Shri Randhirmal.

(2.) LEARNED Counsel for the petitioners states that he has already filed the amended cause -title.

(3.) WHILE the petitioner was serving as Depot Manager, Jodhpur between February, 1982 to October, 1982, vide a charge - sheet served in June, 1983, the following three charges were levelled against him: