NAHAR SINGH MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) One of the grievances raised by the petitioner is that the petitioner was never ser. ad with the charge-sheet and, therefore, was unable to file his reply and participate in the inquiry and that the orders passed ex-parte should be set aside.

(2.) The respondents have filed a reply wherein at pars 4 it has been stated as to how the charge-sheet was sought to be served upon the petitioner but on every occasion, the petitioner could not be served for various reasons as set out in the said paragraph. It is then submitted that for the date 25.1.1986, the notices were issued on 9.1.1986 through the S.H.O. Police Station, Arai and that the said notices were served by affixation.

(3.) It is submitted by learned counsel for the petitioner that such services cannot be treated as sufficient service as neither the petitioner nor any member of the family was residing at the said address at the relevant time when the notices dated 9.1.1986 were served.