HEMRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the order of punishment of censure dtd. 26/7/2014, the order dtd. 5/6/2015 passed by the Appellate Authority rejecting Departmental Appeal of the petitioner and the order dtd. 27/9/2016 passed by the Reviewing Authority.

(2.) The facts, in the nutshell, as pleaded in the writ petition are that the petitioner was posted as Sub-Inspector at Police Chowki Shastri Nagar, Bhilwara in the year 2011.

(3.) The petitioner was in receipt of a charge-sheet/memo issued to him under Rule 17 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter read as 'the CCA Rules, 1958'), wherein three charges were levelled against him. The charges levelled against the petitioner are quoted hereunder:- <IMG>JUDGEMENT_224_LAWS(RAJ)1_2023_1.jpg</IMG> <IMG>JUDGEMENT_224_LAWS(RAJ)1_2023_2.jpg</IMG>