LEELAVATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Special Appeal has been filed to challenge the order dtd. 20/4/2024 passed in S.B. Civil Writ Petition No. 16516/2021.

(2.) By the aforementioned order dtd. 20/4/2024, the challenge laid by the appellant to the charge-sheet dtd. 7/9/2021 has been dismissed.

(3.) The Writ Court referred to the allegations against the appellant in the criminal case vide FIR No. 0125/2021 which was registered at Kotwali Churu PS and the allegations made against the appellant in the departmental proceeding vide charge-sheet dtd. 7/9/2021 and arrived at a conclusion that in exercise of powers under Article 226 of the Constitution of India, no interference with the charge-sheet dtd. 7/9/2021 is warranted. The Writ Court has considered the rival submissions in paragraphs Nos. 11-13 of the order dtd. 5/4/2024 and finally held as under: