RAMCHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against order of the learned Single Judge dated 04.04.2008 whereby the writ petition preferred by the appellant challenging order of his dismissal from service has been dismissed.

(2.) The appellant-petitioner had been appointed as Constable with the Rajasthan Police in the year 1976. In the year 1986 while he was posted at Fatehpur in District Sikar, he is stated to have absented himself without leave. He was charge-sheeted and a regular inquiry was held against him by the Deputy Superintendent of Police, Fatehpur for the following charges:

(3.) The Superintendent of Police, Fatehpur who was the Disciplinary Authority held the charges No.1 and 3 to be proved against the appellant/petitioner and dismissed him from service vide order dated 02.04.1988. Appeal filed by the appellant-petitioner filed against order of dismissal was dismissed but on his Review Petition, the Governor remanded the matter with direction to provide copy of inquiry report to the appellant. Though copy of the inquiry report is stated to have been supplied to him but appellant-petitioner did not file any representation thereagainst. However, he preferred writ petition before this Court wherein vide order dated 27.02.1998 the respondents were directed to furnish him a copy of the inquiry report and the appellant herein was permitted to file representation. The disciplinary authority after considering the representation filed by appellant-petitioner vide order dated 15.05.1998 maintained dismissal order dated 02.04.1988.