USHA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed against the order dtd. 3/11/2008 whereby the penalty of withholding of two grade increments with cumulative effect was imposed upon the petitioner. The reliefs as prayed for in the present petition are as under :

(2.) Brief facts of the case as averred in the writ petition are as under:

(3.) While working with the respondent-Department, an order dtd. 8/8/2003 was issued by respondent no.1 whereby the petitioner was suspended from service in contemplation of a Departmental Inquiry under Rule 13 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (hereinafter referred to as 'the CCA Rules'). She was directed to report at Headquarter at Jaipur during her suspension period. While under suspension, the petitioner was reverted back to her parent Department vide order dtd. 23/8/2003.