- (1.) Heard Ms. Ashish Joshi, learned counsel for the appellant.
(2.) The appellant/writ-petitioner having unsuccessfully assailed the penalty of censure awarded to him by way of disciplinary measure, has put to challenge the judgment and order dated 04.09.2013 passed in S.B. Civil Writ Petition No.10661/2007.
(3.) The brief facts are that the appellant/writ-petitioner was appointed as Assistant Public Prosecutor with the respondent-Department in December, 1976 and was thereafter posted from place to place. He has since retired on 30.09.2009. While he was posted in the Court of Civil Judge & Judicial Magistrate (Senior Division), Chomu, a disciplinary proceeding against him was initiated under Rule 17 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (for short, hereafter referred to as 'the Rules'), on the charge that he was negligent in being late in preparing the note to the higher authorities in connection with the order of acquittal recorded in Case No.558/1996- State Vs. Laxman Ram under Section 304A IPC, for which no appeal could be filed against the same.;