- (1.) The present writ petition has been filed by the petitioner challenging the charge-sheet dated 19.09.2006 issued under Rule 16 of the Rajasthan Civil Services (CCA) Rules, 1958, the order of termination dated 23.02.2011 (penalty order) and further rejection of appeal by the Appellate Authority vide order dated 30.09.2011.
(2.) Learned counsel for the petitioner submitted that the allegation against the petitioner was in respect of his working as District Probation & Social Welfare Officer at Alwar from 16.06.1990 to 09.09.1992 and from 10.10.1992 to 24.04.1994 and further working of the petitioner from 26.06.1994 to 11.07.1994.
(3.) Learned counsel submitted that the allegation was in respect of some financial irregularities and alleged embezzlement in respect of certain distribution of scholarship to SC/ST candidates.;