KEDAR MAL MEENA SON OF LATE SHRI MANSUKHLAL MEENA Vs. STATE OF RAJASTHAN THROUGH ITS PRINCIPAL SECRETARY, COOPERATIVE DEPARTMENT, GOVERNMENT OF RAJASTHAN, GOVERNMENT SECRETARIAT, JAPUR

JUDGEMENT

(1.) Instant petition has been filed assailing the penalty of censure inflicted upon the petitioner after holding enquiry for the misconduct alleged against him that he failed to achieve target of recovery fixed by the department under the Rules, 1958 vide order dated 16.04.2012 and confirmed in appeal on rejection of his appeal vide order dated 18.11.2014.

(2.) The petitioner who is serving as Assistant Registrar, Cooperative Societies while he was working as Secretary, Primary Cooperative Land Development Bank Ltd., Hindaun during the period 2009-10 and to be more specific from 07.10.2009 to 30.06.2010 it is alleged by the respondents that he failed to achieve average target for recovery fixed in the Financial Year 2009-10 which was 38.38% whereas the petitioner achieved 18.53% which was considered to be a misconduct committed by him under the Conduct Rules and a notice u/R.17 was served upon the petitioner along with memorandum of charge sheet dated 01.04.2011. This court considers it appropriate to quote the relevant charges levelled against the petitioner, which read ad infra:- ...[VERNACULAR TEXT OMITTED]...

(3.) Reply was filed by the petitioner and it was stated that he has shown his inability and assigned reasons for which he could achieve the recovery target for the Financial Year 2009-10 and details have been furnished under Annex.2 but it appears that authority was satisfied with the explanation furnished by the petitioner and arrived to the conclusion that as he failed to achieve the recovery target fixed by the Registrar, Cooperative Societies which was constituted to be a misconduct and he was punished with the penalty of censure vide order dated 16.04.2012 and the appeal also came to be dismissed vide order dated 18.11.2014 (Annex.6).