MUKESH JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the charge-sheet dt. 29th May, 2016 (Annex. 3) wherein four charges have been leveled against the petitioner for committing misconduct under 'The Rajasthan Civil Services (Conduct) Rules, 1971'.

(2.) The petitioner has challenged the order dt. 27th July, 2017, passed by Director General of Police & issued by the Inspector General of Police (Vigilance) Police Headquarters, Rajasthan, Jaipur, who exercised power under Rule 32 of CCA Rules, 1958 setting aside order dt. 27th February, 2017 of Additional Director General of Police cum IGP Jaipur Range, Jaipur and has further challenged the order dt. 23rd August, 2017 passed by Additional Director General of Police cum Inspector General of Police, Jaipur Range, Jaipur wherein he has revived the department enquiry against the petitioner under Rule 16 of CCA Rules 1958 as initiated by charge-sheet dt. 12th May, 2016.

(3.) The petitioner has further prayed that State Governmentrespondents be restrained to initiate or to continue any Departmental proceeding against the petitioner under the Chargesheet dt. 29th May, 2016.