SHANKUNTALA NEPALIYA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) The petitioner challenges an order imposing penalty upon him permanently forfeiting his entire pension.

(2.) The brief facts of the case are that the petitioner (who expired during the pendency of the proceeding and is now represented by his legal heirs) was working as a Veterinary Doctor; on account of an incident involving killing of two blackbucks, a charge-sheet was served upon him for withholding post-mortem report and falsifying contents of the document (post-mortem report) and misrepresention, and also on the ground that a First Information Report (FIR) was registered against him on 12/10/1999.

(3.) The charge essentially was that as a Veterinary Doctor and Surgeon, he sought to withhold the report of the post-mortem conducted by him on 2/10/1998. It was further alleged that the post-mortem report represented entirely false facts, inasmuch as the document sought to project that the carcasses of the two animals which died were not blackbucks, but rather deer and that the cause of death did not record what actually transpired.