BRAHMA PRAKASH BADAYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner, who was working as Lower Divisional Clerk in Lottery Department of State of Rajasthan, challenging the charge-sheet, dt. 22nd January, 1998 under Rule 16 of Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (for short 'the CCA Rules, 1958') the penalty order dt. 23rd December, 1998, removing the petitioner from service and order dt. 14th October, 1999, passed by the Appellate Authority, rejecting the Departmental Appeal filed by the petitioner.

(2.) The facts of the case, in the nutshell, are that the petitioner was working in the Lottery Department on the post of LDC initially on temporary basis since 5th December, 1983, and finally he came to be regularized in the year 1993.

(3.) The petitioner is said to have been posted as Camp Incharge of the State Lotteries at different places like Jodhpur, Lucknow, Agra, Gurgaon, Gaziabad, Faridabad, Kosi, Parwano etc. The petitioner has pleaded in; his writ petition that he was posted as Camp Incharge at different places during his posting for about 28 months and the daily sales of lotteries were effected from Rs. 1 crore to Rs. 2.5 crore. The petitioner has pleaded that he was individually responsible for collecting, handling and depositing Rs. 50 crores in cash.