HARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging charge-sheet dtd. 14/9/2007, punishment order dtd. 31/3/2008, appellate order dtd. 10/2/2009 rejecting the departmental appeal and order dtd. 25/5/2017 rejecting the review petition filed by the petitioner.

(2.) The brief facts, as pleaded in the writ petition, are that petitioner was appointed as Constable in the Rajasthan Armed Constabulary vide order dtd. 13/4/1995. The petitioner was posted at 'C' Company, 12th Battalion RAC (IR) Chankyapuri, New Delhi and he was served with a chargesheet dtd. 14/9/2007 issued under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter 'the Rules of 1958').

(3.) The petitioner has pleaded that memo along-with statement of allegations were based on an application submitted by father-in-law of the petitioner containing the false allegations that the petitioner had illicit relations with one Mukesh Kumari.