BHOOP SINGH YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel of the petitioner, are that the petitioner was appointed as Junior Engineer (Mechanical) on 5/1/1990, whereafter, the petitioner was promoted on the post of Assistant Engineer (Mechanical) on 31/8/2010 and posted at Field Mechanical Division-II, IGNP, Bikaner. Prior thereto, in the year 1999, an agreement was executed between the respondent-department and a contractor for certain works and the work order was issued in favour of the contractor on 29/10/1999.

(3.) Learned counsel for the petitioner submits that the inquiry was initiated on the direction passed by the Empowered Standing Committee under Clause 23 of the Agreement, but the said Committee was not having competent jurisdiction to direct initiation of the disciplinary proceedings against the petitioner.