- (1.) Heard learned counsel for the parties.
(2.) The matter was heard finally on 07.09.2012 and judgment was reserved.
(3.) The main contention of the learned counsel for appellant in the present intra-Court appeal was that the Superintendent of Police has no power under the provisions of the Rajasthan Civil Services(Classification, Control and Appeal) Rules, 1958 to impose penalty of removal or dismissal from service, therefore, impugned order of penalty of removal or dismissal from service of appellant, passed by the Superintendent of Police, is illegal and beyond jurisdiction and as such, the same is liable to be set aside.;