Alok Sharma, J. - (1.) The Petitioner has challenged the order dt. 18.07.2011 whereby the petitioner has been put under suspension while working as A.En. (O & M), Ajmer Vidhyut Vitran Nigam Ltd, (AWNL), Makrana.
(2.) The case of the petitioner is that he was appointed in the month or March, 1989 on the post of Junior Engineer Grade I and until about a year ago had an unblemished record. In the year 2010, he has been put to repeated suspension and departmental enquiries. It is submitted that while he was posted as A.En., Chhoti Sadri for the period 03.11.2009 to 28.04.2010, he came to be put thorough departmental enquiry for inefficiency in discharging of his responsibilities and dereliction in duties but was however, exonerated in December, 2010. Subsequently, the petitioner again for the period of his posting at Chhoti Sadri, was charge-sheeted for will full absence but later on, he exonerated with a warning. On 26.03.2010, the petitioner was served with a charge-sheet for a minor punishment under Regulation 7 of the RSEB Employees (Classification, Control & Appeal) Regulations, 1962 (hereinafter referee to as the Regulations of 1962). Pursuant to the said departmental proceedings, petitioner was placed under suspension vide order dt. 28.04.2010 but reinstated on 24.05.2010.
(3.) Petitioner submits that there after when he was transferred from Chhoti Sadri to Nagaur on the post of A.En. (O & M), he came to be charge-sheeted again for alleged failure to report cases of theft of electricity and for nonpayment of contractual dues to the contractors. Both the charges levelled against the petitioner once again drew upon his tenure at Chhoti Sadri. Even while, the said enquiry was pending, the petitioner again came to be charge-sheeted for a minor punishment on 18.05.2010 and was suspended on 27.07.2010 but reinstated on 21.01.2011. Now finally, the petitioner by the impugned order has been suspended on 18.07.2011 for the reason of a contemplated departmental proceeding against the petitioner.;