- (1.) The instant writ petition has been filed by the petitioner challenging the order dated 14.06.2018 whereby the petitioner has been visited with the penalty of censure imposed under Rule 17 of Rajasthan Civil Services (Classification, Control and Appeal), Rules 1958 (hereinafter 'the Rules of 1958'). The petitioner also feels aggrieved by the order dated 27.03.2019 passed by the Appellate Authority rejecting the departmental appeal preferred by the petitioner.
(2.) Learned counsel for the petitioner submitted that both the orders suffer from non-application of mind & arbitrariness and the petitioner could not have been punished by the Disciplinary Authority.
(3.) Learned counsel for the petitioner submitted that there were two charges levelled against the petitioner and charge No.1 was with regard to investigation conducted by the petitioner in FIR No.200/2014 for the offences registered under Sections 420 , 406 & 120-B IPC and treating the same offences of a civil nature. Learned counsel submitted that charge No.2 was with regard to not conducting the investigation in responsible manner and as such the initiation of the enquiry was in respect of alleged observations made by High Court in S.B. Criminal Misc. Petition No.2498/2016 dated 26.05.2017.;