- (1.) The present writ petition has been filed by the petitioner challenging penalty order dated 12.02.2018 and order dated 12.07.2019 passed by the Appellate Authority rejecting the departmental appeal of the petitioner.
(2.) The brief facts of the case are that the petitioner while working as Deputy Superintendent of Police at Sikar was in receipt of chargesheet under Rule 17 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (in short "CCA Rules"). The chargesheet was accompanied with memo of allegations and as many as three charges were levelled against the petitioner. The charge No.1 was in respect of not registering an FIR on 30.03.2017 in respect of an incident which had taken place at Sheetala Chowk, Sikar with one Mohd.Nadeem. The charge No.2 was in respect of not disclosing complete facts of the alleged incident while giving statement in the preliminary enquiry, as the petitioner was made aware on telephone in respect of the statement recorded on parcha bayan of the injured Mohd.Nadeem and as such the petitioner shown dereliction of duty. The charge No.3 was in respect of the negligence shown by the petitioner in discharge of duty which resulted into newspaper publication, which lowered down the image of the Police in general public.
(3.) This Court deems it proper to quote the charges levelled against the petitioner in the chargesheet, which read as under:- varticular text omitted;