ASHOK KUMAWAT Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) This petition is filed raising a grievance that promotion order of the petitioner dtd. 17/2/2017 has not been modified giving effect to the order of the Appellate Authority dtd. 24/3/2017.

(2.) The relevant facts are that on 24/1/2000 the petitioner was appointed Lower Division Clerk (LDC). On 19/8/2013, petitioner was served charge-sheet under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter referred to as 'Rules of 1958'). The proceedings culminated in stoppage of two annual grade increments with cumulative effect. The punishment order dtd. 2/12/2016 was challenged in appeal. Vide order dtd. 24/3/2017, the appellate authority reduced the punishment to stoppage of one annual grade increment without cumulative effect.

(3.) During pendency of the charge-sheet, the eligible candidates were considered for promotion to the post of Judicial Assistant. However, recommendation qua the petitioner was kept in the sealed cover till disposal of the enquiry.