MAGH RAJ SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner herein, inter alia, has twofold grievance i.e. (i) the impugned order dtd. 14/12/2001 (Annexure-P/18), proposing to cause recovery from him, ostensibly for causing loss to the department, was issued by an official not competent in law, and in any case, it is in violation of the applicable service Rules;

(2.) Relevant facts of the case are as follows:

(3.) The stand taken in the reply on merits is that if the petitioner had any grievances regarding the inquiry, he should have raised objections upon receiving the letter dtd. 1/9/1997 for a personal hearing. However, no such objections were raised.