VASUDEV VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking quashing of disciplinary proceedings initiated against him and in the alternative conclusion of the proceedings expeditiously.

(2.) The petitioner was appointed as Lower Division Clerk in the respondent-Department in the year 1976 on compassionate basis and continued with his service for all these years.

(3.) In the year 2011, based on a complaint made against the petitioner and his brother - Satyanarain Vyas that the initial appointment of the petitioner / his brother in the year 1976, was not valid as both the sons of deceased Ramlal Vyas (father of the petitioner and his brother- Satyanarain Vyas) had obtained employment on compassionate ground, which is contrary to the Rules. Pursuant thereto, two preliminaries inquiries were held, one by District Education Officer (Secondary), Pali, and another by Deputy Director (Secondary), Ajmer, and in both the preliminary inquiries, the officers came to the conclusion that at the relevant time i.e. in the year 1976 on account of family circumstance of the petitioner and his brother having large family members and unmarried sisters, the then officers might have granted appointment to both the sons and opined that the petitioner be exonerated.