Vineet Kothari, J. - (1.) THE lawyers are observing strike which is contrary to various Supreme Court decisions. Name of Mr. C.P. Trivedi, as the counsel for the petitioner and Dr. P.S. Bhati, AAG, as the counsel for the respondents, is shown in the cause list.
(2.) THE petitioner Dr. O.P. Chandak is present -in -person before the Court. On behalf of the respondents, Dr. H.K. Singhal, Officer -in -Charge, Principal Medical Officer, Government Hospital, Barmer and Mr. N.L. Jawaria, Assistant Secretary to the Government, Department of Personnel (A -3/Lit.), Secretariat, Jaipur are present -in -person before the Court. Perused the record and heard the parties present. The case is listed at Sl. No. 72 in the supplementary cause list under the category of "For Hearing".
(3.) THE petitioner has filed the present writ petition on 23.11.2011 with the following prayers: - "It is, therefore, prayed that by an appropriate writ, order or direction: i) The impugned order dtd. 29.8.2011 (Annex.14) may kindly be declared illegal and be quashed and set aside and the petitioner be exonerated of the charges levelled against him. ii) The respondents be directed to release all retiral dues of the petitioner with interest @18% per annum from the date the same became due till the date of payment. iii) Any other appropriate writ, order or direction which this Hon'ble Court considers just and proper in the facts and circumstances of the present case, may kindly be passed in favour of the petitioner. iv) Cost of the writ petition may kindly be awarded to the petitioner.";