VIJAY KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BOTH the above writ petitions are filed by the petitioner Vijay Kumar Sharma against the orders of punishment of dismissal from service passed by the disciplinary authority in the inquiries arising out from the charge -sheets dated 23.2.2000 and 6.6.2000.

(2.) IN the SBCWP No. 760/2011 the petitioner has prayed that the entire process initiated and undertaken in furtherance to the charge -sheet dated 6.6.2000 (Annex.1) may kindly be declared illegal and punishment order dated 7.7.2001, so also, the order of rejection of appeal dated 19.1.2000 received by the petitioner on 24.1.2004 may kindly be quashed and set aside with all consequential benefits.

(3.) IN SBCWP No. 761/2011 the petitioner has prayed to declare the entire process initiated and undertaken in furtherance to charge -sheet dated 23.2.2000 (Annex.1) and further prayed that charge -sheet dated 23.2.2000 and order of punishment dated 21.9.2001, so also, rejection of appeal vide order dated 19.1.2004 received by the petitioner on 24.1.2004 may kindly be quashed and set aside while treating the petitioner in service.