RAM PRATAP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition is filed with the following prayers:-

(2.) Learned counsel for the petitioner has submitted that the petitioner was rendering services on the post of Inspector, and on account of pending criminal case the petitioner was suspended from the services and departmental inquiry was initiated against the petitioner.

(3.) It is further submitted that respondents concluded the inquiry proceedings and passed an impugned order dtd. 30/10/2019 against the petitioner, whereby, 25 percent of the pension of the petitioner was stopped and remaining allowances were forfeited during the suspension period. Further, it is submitted that the said order should be quashed for the reason that the same is a non-speaking and an ex-parte order and is passed without application of mind sans taking into consideration the material aspect placed on record before the respondent authorities.