JAGDISH LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition, the petitioner has approached this Court for the second time against the order dated 23/02/1998 whereby his services were dispensed with on the ground of having obtained employment on the basis of a forged degree of required qualification.

(2.) Earlier, the petitioner preferred a writ petition (SBCWP- 4419/1995 which was decided by this Court on 08/10/1996. In the said writ petition, the impugned the order dated 29/07/1995 whereby he was removed from the post of Teacher Gr.III on the ground of having submitted a forged degree of B.Ed. qualification from Lucknow University. This Court set aside the order as the same had been passed without conducting any enquiry. At the same time, the respondents were allowed to conduct regular enquiry after following principles of natural justice. In compliance thereof, the petitioner was reinstated.

(3.) In the present writ petition, the petitioner has also assailed the departmental enquiry which was initiated under Rule 16 of the Rajasthan Civil Services (CCA) Rules, 1958.