RAMA KISHAN SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:-

(2.) The bone of contention in the present petition is that although the petitioner has been acquitted of the corruption charges against him by a competent Court, would the fact that the acquittal was granted to him, while extending him the benefit of doubt, dis-entitle him from claiming the prayers, as made in the present petition.

(3.) Brief facts of the case as placed before this Court by learned counsel for the petitioner, are that the petitioner was appointed as Nayab Tehsildar in the Rajasthan Tehsil Services on 21/2/1980 and joined the service on 5/3/1980; he was promoted from time to time and vide order dtd. 14/5/2004, he was promoted to R.A.S.