- (1.) This writ petition has been filed by petitioner Gulab Chand against the order of his removal from services dated 01.02.1992 (Annexure-23), the order dated 09.06.1993 (Annexure-25) of appellate authority by which his appeal there-against has been dismissed, and the order dated 04.08.1994 (Annexure-26) by which his review petition was also dismissed.
(2.) Petitioner was initially appointed as Constable in Rajasthan Police Service on 10.08.1979; he was promoted to post of Head Constable on 26.10.1985. He was later on promoted to post of Assistant Sub Inspector on 23.01.1990. Petitioner was then transferred from Jaipur Zone to Bharatpur Zone by order dated 16.10.1990. He was then sent on temporary adjustment from Bharatpur to Sawai Madhopur on 25.10.1990, where he joined on 26.10.1990.
(3.) A first information report came to be registered against petitioner for alleged incident of rape/outraging modesty of a woman at Sawai Madhopur, with Police Station, Sawai Madhopur, on 20.11.1990 for offence under Section 376 IPC. Petitioner was granted anticipatory bail in aforesaid criminal case by this court vide order dated 27.02.1991. At this stage it is pertinent to note that petitioner was ultimately acquitted in said criminal case by judgment of Court of Sessions, Sawai Madhopur, dated 13.03.1996, because prosecution failed to prove charges against him beyond reasonable doubt. Copy of judgment is on record as Annexure-27.;