SURENDRA SINGH CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY the writ petition a challenge is made to the order of punishment Dt. 31.05.2001 whereby petitioner was punished with stoppage of two grade increments with cumulative effect. Learned counsel submits that a charge sheet was served on the petitioner containing 23 charges. After enquiry 22 charges were found proved. The Disciplinary Authority accordingly passed order of punishment on 31.05.2001.

(2.) IT is stated that all the 22 charges were in respect of order passed by the petitioner as Additional Collector -cum -Executive Magistrate and was under the provisions of Revenue Laws. It was while he was discharging judicial duties. The order passed by the petitioner could have been further challenged but should not have been made subject matter of departmental action. The issue aforesaid has already been decided by the Hon'ble Apex Court in the case of Ramesh Chander Singh v. High Court of Allahabad & Ors., reported in : (2007) 4 SCC 247 and also in the case of Zunjarrao Bhikaji Nagarkar v. Union of India & Ors., reported in : JT 1999 (5) SC 366.

(3.) I have considered the submissions made by learned counsel and perused the record so as the judgment cited at bar.