PRITHVI RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 17/3/2020 (Annex.9) passed by the Superintendent of Police (Admn.), Anti Corruption Bureau, Rajasthan, Jaipur, whereby, the penalty of removal from service was imposed upon the petitioner and recovery of salary and allowances which were paid to him after the actual date of superannuation.

(3.) Briefly noted the facts in the present writ petition are that the petitioner was appointed as Constable in the respondent department on 22/10/1982. While the petitioner was working in the respondent department, he was served with a charge-sheet on 11/9/2013 (Annex.5). In pursuance of the charge-sheet, a Departmental Inquiry was conducted under the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958. After completion of the Inquiry, vide order dtd. 17/3/2020, the disciplinary authority imposed a punishment of removal from service and recovery of salary and other allowances from the petitioner after the date of his actual superannuation to be deposited in the State treasury. An appeal was preferred by the petitioner and the same was also dismissed vide order dtd. 15/9/2022. Hence, the present writ petition has been filed.