DAIDAN SINGH Vs. STATE

JUDGEMENT

(1.) On the request of the learned counsel for the parties, the writ petition has taken up for final disposal.

(2.) Heard learned counsel for the parties. The Departmental Enquiry under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter referred to as "the CCA Rules") was initiated against the petitioner with respect to certain allegations while he was working as Patrolling Officer at Jalore in the year 1999. A memorandum allegation contending 3 charges was served upon him on 10.7.1991. The Enquiry Officer exonerated the petitioner of first charge and held him guilty of charges No. 2 and 3.

(3.) It is alleged that the petitioner while working as a Patrolling Officer instead of a using Government vehicle, hired a private Jeep for the purpose of raid. The Enquiry Officer also found that the petitioner entered into quarrel with his subordinate staff namely Sarva Shri Vijay Singh, Deep Singh and Sagat Singh. Both the charges being charge No. 2 and 3 were found to be proved by the Enquiry Officer. The Disciplinary Officer inflicted a punishment of withholding of 3 annual increment with cumulative effect by order dated 25.2.1993. The petitioner preferred an appeal which has also been dismissed by order dated 31.1.1994.