MAHESH KUMAR VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner was appointed on the post of Teacher Grade-III Sanskrit in July, 1999 and posted at the Government Upper Primary School Belochawala, Hanumangarh by the Respondents.

(2.) It came to the knowledge of the Respondents that a criminal case under Section 302/34 IPC was pending against the Petitioner in which the Petitioner had been convicted and sentenced for life imprisonment by the Additional Sessions Judge (Fast Track) No.2, Sikar Camp, Neem Ka Thana, Sikar vide an order dated 30/9/2003.

(3.) By invoking the power under Rule 19 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, the Petitioner was dismissed from service vide order dated 7/6/2008.