DHARMENDER MATHUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the charge sheet dated 15/11/2018 (Annex.1) issued by the Project Director (Housing), Rajasthan Urban Drinking Water, Sewerage and Infrastructure Corporation Limited, Jaipur ('RUDSICO').

(2.) It is inter alia indicated in the writ petition that the petitioner was appointed on the post of Junior Engineer with the Rajasthan Housing Board and came to be promoted as Project Engineer (Senior). The petitioner was sent on deputation to RUDSICO and performed his duties as Resident Manager from 22/10/2014 to 1/12/2016 and now again the petitioner is working as Project Engineer (Senior), Rajasthan Housing Board, Jaipur.

(3.) Reference has been made to the provisions of Rules 6, 12, 14, 15 and 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 ('CCA Rules, 1958') and a submission has been made that the charge sheet has been issued by the Project Director, RUDSICO, however, the same could only be issued by the disciplinary authority under Rule 15 of the Rules, 1958 and, therefore, the charge sheet is without jurisdiction.