TULCHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has called in question the disciplinary proceedings initiated by the Deputy Secretary, Department of Personnel vide memorandum of charges dtd. 13/5/2024 on the ground of jurisdiction and competence.

(2.) The petitioner was appointed as Accounts Officer in Public Works Department, Churu by order dtd. 4/10/2021 issued by the Joint Secretary, Finance. His appointing authority is, Secretary, Finance Department.

(3.) A common and combined charge-sheet has been issued against the petitioner and one Amarjeet Singh, who was working as a Devolpment Officer, Panchayat Samiti Rajgarh, Churu. Appointing authority of said Amarjeet Singh was Secretary, Panchayati raj Department and disciplinary authority is Department of Personnel, as he was in State services.