DINESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition lays challenge to the order dtd. 26/7/2024, whereby the petitioner has been dismissed from services by the District Education Officer (Headquaters), Secondary Education, Jalore.

(2.) Mr. Lokesh Mathur, learned counsel for the petitioner submitted that the petitioner was a Junior Assistant (Clerk Grade- II) with the respondents and he was placed under suspension on 15/5/2019. A charge-sheet came to be served upon him by way of memorandum of charges dtd. 28/5/2020.

(3.) The Inquiry Officer in turn concluded the inquiry and submitted inquiry report dtd. 17/5/2022 (Annexure-11).