STATE OF RAJASTHAN Vs. NAVNEET KUMAR RAJPUROHIT SON OF SHRI HARI SINGH RAJPUROHIT, RESIDENT OF CHAND POLE, OPPOSITE HANUMAN TEMPLE, JODHPUR

JUDGEMENT

(1.) To question correctness of order dated 06.5.2016 passed by learned Single Bench in S.B. Civil Writ Petition No. 216/2009 this appeal is preferred. The learned Single Bench while accepting the writ petition under the judgment aforesaid set aside the order dated 17.4.2008 passed by the Director General of Police, Rajasthan, Jaipur exercising powers under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958.

(2.) Succinctly, facts of the case are that the petitioner-respondent herein while serving as Inspector, Central Bureau of Investigation, Jodhpur on deputation in the year 1999 was subjected to a disciplinary action as per Rule 16 of the Rules of 1958. The Enquiry Officer exonerated him from all the charges of misconduct. The Disciplinary Authority being not agreeing with the findings arrived by the Enquiry Officer issued a notice to show cause to the delinquent officer by disclosing his disagreement with the findings arrived by the Enquiry Officer. A detailed explanation was submitted by the delinquent officer, which is available on record as Annex.7. The Disciplinary Authority after receiving the explanation imposed penalty of stoppage of two annual grade increments without cumulative effect upon the respondent herein under the order Annex.8. The Disciplinary Authority while imposing penalty under the order aforesaid mentioned grounds for disagreement with the findings arrived by the Enquiry Officer. After noticing the grounds for disagreement, he considered record of enquiry and held the petitioner guilty for the charges. While doing so, entire discussion of the evidence available on record was made by him in the following terms:-

(3.) Learned Single Bench after examining the order passed by Disciplinary Authority held that the reasons for disagreement as per Rule 10A of the Rules of 1958 were not given and, as such, the order is bad. Rule 10A of the Rules of 1958 provides that the Disciplinary Authority shall, if it disagrees with the findings of the Inquiry Authority on any article of charge, record its reasons for such disagreement and record its own findings on such charge if the evidence on charge is sufficient for the purpose and the same to be forwarded to the Government Servant for his representation along with a copy of the report of inquiry.