GANESH KUMAR VIJAYWARGIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, who was working as an Inspector Land Records was served with a charge-sheet dtd. 17/9/2018 under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter as "CCA Rules, 1958") by the Disciplinary Authority i.e. Respondent No. 3 (hereinafter referred to as Disciplinary Authority). The charge sheet has been reproduced hereinbelow: <IMG>JUDGEMENT_103_LAWS(RAJ)12_2023_1.jpg</IMG>

(2.) On receipt of the aforestated charge-sheet the petitioner denied the allegations vide his reply dtd. 12/11/2018 and he also explained the reasons for his absence. The petitioner in his reply also stated that time and again he had applied for leave and extension thereof. The petitioner requested that since he remained on leave for reasons beyond his control, the leave may be sanctioned in his favour and disciplinary proceedings initiated by charge-sheet dtd. 17/9/2018 may be dropped.

(3.) The Disciplinary Authority after receiving reply from the petitioner decided to conduct an enquiry against him and the SDO, Jhadol was appointed as an enquiry officer to conduct enquiry against the petitioner.