AJIT SINGH Vs. STATE

JUDGEMENT

(1.) The present petition has been preferred against the punishment order dtd. 22/4/1999 (Annex.28) passed in pursuance to the inquiry report dtd. 9/7/1997 (Annex.26) whereby the petitioner has been dismissed from services.

(2.) The petitioner who was working as a Junior Engineer with the respondent-Irrigation Department was preliminary found responsible for some shortage in stock of coal as well as for change in the grade of coal. On basis of preliminary inquiry, he was suspended vide order dtd. 19/6/1985 and subsequently, charge-sheet dtd. 19/5/1987 under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter referred to as, 'Rules of 1958') was served on him on 30/7/1987.

(3.) Three charges were framed against him. Pending enquiry, vide order dtd. 6/3/1988, pending inquiry the petitioner was reinstated in the services w.e.f. the same date. Meanwhile, the Inquiry Officer was appointed in the matter and after completion of inquiry he submitted the inquiry report dtd. 9/7/1997 (Annex.26) to the Disciplinary Authority. Vide order dtd. 22/4/1999, the Disciplinary Authority, after the service of the inquiry report on the petitioner, submission of reply by him and after affording opportunity of hearing to him, proceeded on to impose the punishment of dismissal from services upon the petitioner. It is against the said order dtd. 22/4/1999 that the present writ petition has been preferred.