MURARI LAL GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present writ petition under Article 226 of the Constitution of India has been filed by petitioner, Murari Lal Gupta against order dtd. 20/3/1999 passed by Respondent No. 2, whereby, penalty of withholding of three annual grade increments with cumulative effect has been imposed upon the petitioner. The petitioner has also challenged order dtd. 28/2/2001 passed by Director, Panchayati Raj Department, whereby, departmental appeal filed by the petitioner against the aforesaid penalty order dtd. 20/3/1999 has been dismissed.

(2.) At this stage, it is pertinent to mention here that during pendency of writ petition, petitioner Murari Lal Gupta (hereinafter to be referred as 'the petitioner-employee) died on 29/7/2006 and vide order dtd. 14/9/2006, this Court had ordered to take on record the legal heirs of deceased-petitioner.

(3.) The facts of the case, in brief, are that the petitioner Murari Lal Gupta was appointed as L.D.C. in Panchayat Samiti, Niwai on 28/12/1960. Thereafter, he was promoted to the post of U.D.C. on 2/5/1978. It has been averred in the writ petition that on a complaint made by Development Officer, Panchayat Samiti Niwai, the petitioner-employee was arrested by the police authorities on 4/3/1979 and on account of such arrest, he was placed under suspension. However, suspension order was revoked in July, 1980.