LAXMAN RAM PANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the charge-sheet dtd. 18/10/2011 (Annex. 1), appointment of inquiry officer vide order dtd. 10/12/2014 (Annex. 11) and seeking a restrain against the respondents to hold further proceedings in the matter with a prayer that the petitioner be absolved from the charges leveled against him.

(2.) It is inter alia claimed in the writ petition that the petitioner was appointed on the post of Junior Engineer w.e.f. 1/3/1983, he was promoted to the post of Assistant Engineer against the vacancies of the year 1996-97 by order dtd. 12/3/1999. A charge-sheet dtd. 18/10/2011 (Annex. 1) under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 ('the Rules of 1958') was issued to the petitioner pertaining to certain work, which was executed when the petitioner was posted at Sub-Division of IGNP, Jaisalmer, during the period 28/4/1997 to 8/2/1999.

(3.) It is inter alia indicated in the writ petition that a show-cause notice dtd. 19/12/2005 was issued to the petitioner calling for explanation pertaining to damage in the work done from RD 9000 to 10000.