VIJAY SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the petitioner has been visited with penalty on 24/5/2019 (Annex.-7), whereby the petitioner has been demoted from the post of LDC to the post of Class-IV.

(2.) It is submitted that as the petitioner was recruited as LDC, the said punishment cannot be imposed on the petitioner.

(3.) It is also submitted that the appeal filed by the petitioner is pending with the appellate authority, however, the same has not been dealt with by the appellate authority and the petitioner is made to suffer the embarrassment to work as Class-IV, in case the order is implemented.