SOHAN LAL SAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The roller coaster pleadings in the writ petition and the vague reply filed thereto has resulted in the deceased Sohan Lal's petition being converted into the football in the precincts of this Court.

(3.) With the assistance of learned counsel for the parties the admitted facts are culled out and would be that deceased Sohan Lal was a class-IV employee of the State of Rajasthan and in the year 1980 was deputed at the Ayurvedic Aushadhalaya Chilpura under the jurisdiction of the District Ayurved Officer, Bharatpur. He was placed under suspension on 20.06.1980 and on appeal being filed the suspension was revoked on 09.04.1981. In the interregnum he was served with a charge-sheet for levying minor penalty under Rule 17 of the Rajasthan Civil Services (Classification Control and Appeal) Rules, 1958. He submitted a reply thereto on 02.12.1980.