R.C. PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties. This petition is directed against the disciplinary proceedings and orders passed in disciplinary proceedings against the petitioner by which the petitioner was visited with punishment of stoppage of one grade increment without cumulative effect after holding an inquiry into the charges levelled against the petitioner vide charge sheet dated 07.10.1995 (Annex. 10) in terms ofR.17 of the CCA Rules.

(2.) DISCIPLINARY Authority imposed punishment by finding the charge against the petitioner proved vide order dated 08.08.1997 (Annex. 12). The appeal against which was dismissed by the Appellate Authority on 18.02.1999 (Annex. 13) and review application was also dismissed by the Reviewing Authority on 29.09.2000 (Annex. 14).

(3.) AS it shall presently be noticed, it is a clear case of non application of mind, even without caring to see the relevant dates, so much so that if the award & charge sheet is read together no foundation for issuing charge sheet is made out.