RAMSUKH GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner questioning the validity of the communication dtd. 30/6/2023 (Annex.10) & order dtd. 13/7/2023 (Annex.12), whereby, the petitioner has been issued a charge sheet under Rule 16 of the Rajasthan Civil Service (Classification, Control & Appeal) Rules, 1958 ('the Rules, 1958') and the Additional District Collector (Administration), Chittorgarh has sent a communication to SDO, Gangrar, whereby, the memorandum of charges has been sent to the petitioner.

(2.) It is inter alia indicated in the petition that the petitioner was served with the charge sheet dtd. 27/8/2018 under Rule 17 of the Rules, 1958, which was responded to by the petitioner; the proceedings remained pending.

(3.) On 22/3/2022, the petitioner submitted a representation requesting the disciplinary authority to drop the pending charge sheet. While no order was passed, on 24/3/2023 (Annex.5) a notice was issued to the petitioner calling upon him to submit explanation with regard to the proposed inquiry under Rule 16 of the Rules, 1958 by the District Collector, Nagaur. The petitioner submitted his explanation on 3/5/2023 (Annex.6) denying all the charges. On 5/5/2023, a communication was received by the petitioner requiring him to respond to the notice (Annex.5), which he had already responded.