SHAHEDA BEGUM Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The present petition has been filed by the wife of late Shri Mukhtar Ahmad, who was working as Patwari in the Revenue Department, challenging the order dt.22.06.2006 imposing penalty of stoppage of two annual grade increment with cumulative effect and order dt.03.02.2009 passed by the Divisional Commissioner, Ajmer whereby the appeal filed by husband of the petitioner was dismissed. The husband of the petitioner died on 22.09.2014. The review petition filed by husband of the petitioner was also dismissed by the Governor vide order dt.11.12.2014. The petitioner after death of her husband filed a further review petition before the Governor and requested that the penalty order imposed against her husband may be quashed and set aside and same is said to be still pending.

(2.) The brief facts of the case are that husband of the petitioner was issued memorandum along with charge-sheet under Rule 16 of CCA Rules, 1958 on 13.12005 wherein two charges were levelled against him.

(3.) The allegation was in respect of opening mutation no. 2265 dt.11.02003 and mutation no. 2258 dt.24.12.2002 in favour of Khatedar Pappu S/o Badri Yadav and Mohan S/o Mangya Yadav, residents of Mandawar. The said persons on the basis of mutation got the loan sanctioned and details which were furnished by the husband of the petitioner was absolutely based on wrong facts and it was found that due to false report prepared by husband of the petitioner, ignoring mandatory procedure, he had committed serious misconduct.