GOPAL RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A challenge has been made to the impugned order dtd. 27/7/2007 passed by the Development Officer, Panchayat Samiti, Bayana, by which a penalty of stoppage of two annual grade increments with cumulative effect has been imposed on the petitioner under Rule 17 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (for short, 'the CCA Rules, 1958').

(2.) Learned counsel for the petitioner submits that a chargesheet was served upon the petitioner under Rule 17 of the CCA Rules, 1958 against which he submitted a reply, but without holding any enquiry as contemplated under the CCA Rules, 1958, straightaway, the impugned penalty order has been passed, which has violated the principles of natural justice, hence under these circumstances, interference of this Court is warranted.

(3.) Per contra, learned counsel for the State-respondent opposed the arguments of learned counsel for the petitioner, however, she is not in a position to controvert the submissions made by the counsel for the petitioner.