NAWAB KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has challenged the order dated 16. 1. 1985 by which stoppage of two annual grade increments with cumulative effect has been imposed on him. This order was initially challenged before the District Collector, Sawaimadhopur who pleased to dismiss it against which an appeal was preferred before the Divisional Commissioner, Kota who upheld the order of the Collector. This writ petition has been filed challenging the aforesaid orders of the District Collector and the Divisional Commissioner, Kota who had confirmed the order imposing the penalty.

(2.) THE circumstances under which the aforesaid orders were passed arises out of an incident of theft of official record which was in the custody of the petitioner at his residential house at Hindaun since he was posted as a Patwari under Tehsildar of Hindaun. A Charge sheet was therefore issued against the petitioner stating that he was negligent in maintaining the official record of Sampat 2030 by retaining them in his rented house at Hindaun. A false case was also alleged to have been registered by the Tehsildar at the instance of the petitioner that the official record had been lost although the said record was found sold in the form of paper packets. THE police had investigated the matter and submitted the final report that the case lodged by the petitioner and the Tehsildar was a false report as the record was deliberately misplaced by the petitioner himself.