STATE OF RAJASTHAN Vs. ROOP SINGH

JUDGEMENT

(1.) The petitioners have preferred this writ petition claiming the following reliefs:

(2.) The respondent was serving with the petitioner and received promotion of Head Constable on 01.07.1979 and thereafter on the post of Assistant Sub Inspector on 04.06.1996. The respondent was given punishment of censure on 30.09.1977 on account of disobeying the higher authorities. Again the punishment of censure was given on 15.12.1982 for improper entries in the diary. The third punishment of censure was given on 21.12.1983, the necessary information regarding the Anti Corruption case being not furnished by the respondent. The fourth punishment censure was given on 25.07.1989 on account of the petitioner not entering the section of offence while holding the post of Head Constable at P.S. Jaswantpura. The fifth punishment of censure was given on 03.09.2002 for not completing the investigation in time and the sixth punishment of censure was given on 19.09.2002 for not filling the details in the weekly dairy as required. The order of compulsory retirement was passed on 20.07.2005, which was challenged by the respondent and the leaned Tribunal passed an order in favour of the respondent on 02.06.2015 in Appeal No.80/2005 whereby, the order of compulsory retirement was quashed. The respondent has challenged the order of the learned Tribunal on the ground that the respondent had suffered a FIR No.328/2003 dated 24.12.2003 under Section 7, 13 (1)(d)(2) of PC Act , 1988 and trial was pending against him.

(3.) Learned counsel for the petitioner has also pointed out another case against the respondent registered vide FIR No.02/83 under Section 161 of IPC along with Section 5(1) of PC Act, 1988 at Sirohi.