RAM KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The grounds urged in the appeal ultimately boil down to only one point; that on account of the appellant being acquitted at the criminal trial, the finding returned at the departmental enquiry cannot be given effect to. In Ground (A) a misleading pleading has been made in the writ-appeal to the effect that the learned Single Judge seriously erred in holding that the enquiry was conducted in a proper manner, whereas the fact is that the trial Court after thoroughly considering the entire evidence led by the prosecution, acquitted the appellant from all the charges. The grounds urged is that being acquitted at the criminal trial, on same facts the departmental enquiry could not be held.

(3.) We have highlighted as above to bring home the point that at base the contention urged is as noted above.