DAMODAR LAL SOLANKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE facts giving rise to this writ petition are that the petitioner was appointed on the post of Naib Tehsildar after being selected by the Rajasthan Public Service Commission. The petitioner was confirmed on the post of Naib Tehsildar with effect from 25th November, 1975 vide order dated 3rd July, 1982. The petitioner was promoted to the post of Officiating tehsildar on an urgent temporary basis or till a suitable candidates are available by the R.P.S.C. which ever is earlier by order dated 24th December, 1975. The D.P.C. for the post of Tehsildar considered the case of petitioner and did not find him suitable and thereby he has been reverted. Aggrieved against this order dated 28 -3 -83 (Annx. 19) this writ petition has been filed.

(2.) DURING 1977 -78 the petitioner was working as Tehsildar at Sojat and Sheoganj. He was served with the adverse entry. The petitioner filed representation against this adverse entry. But the Board of Revenue by order dated 8 -5 -80 rejected the petitioner's representation. Against this the petitioner moved the State Government. Five Departmental Enquries under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules were initiated against the petitioner. He was given a recorded warning on 22 -3 -80 by the Collector Sirohi. He filed an appeal before the Board of Revenue and the Board of Revenue after considering the matter has rejected the appeal and stated that warning is not a punishment under the CCA. Rules. One more enquiry under Rule 17 of the CCA. Rules is pending before the Collector Pali. The petitioner has moved an application dated 1 -4 -85 before this Court that since the filing of the writ petition and reply certain new developments have taken place that all the five departmental enquiries initiated against him has resulted in his exoneration.

(3.) I had heard learned counsel for the petitioner and have gone through the whole record.