BUDHPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner has assailed the impugned orders, Anex.1 and 2, whereby he had been sent on deputation from Gram Panchayat Gulabganj to Panchayat Samiti Revdar by the Vikas Adhikari, and vide Annex.2, the petitioner has been assigned the duty.

(2.) It is contended in the reply, that the petitioner has not come with clean hands, and has made suppression of material facts, inasmuch as, notices had been issued to the petitioner in regard to the financial irregularities committed by him, and that he had also been served with charge-sheet, being Annex.R/3 way-back on 19.8.2003.

(3.) The present writ petition has been filed on 16.6.2004, and from the reply, it is clear, that the inspection was undertaken, and material irregularities had been found in February 2004, as is clear from Annex.R/2. Likewise, for other misconduct, he had been served with a charge-sheet in August 2003.