Y.R. Meena, J.R. Goyal, J. - (1.) Heard learned Counsel for the parties.
(2.) The petitioners-appellants have challenged the charge-sheet dated (Annexure-1), circulars dated 13.7.2001 and 3.9.2001 and also the order issued by the Irrigation Department and prayed that these charge-sheet, Circulars and the order should be quashed.
(3.) Learned Single Judge while dealing with the charge-sheet has given option to the individual petitioner-appellant to challenge that charge-sheet in their individual capacity. So far the decision regarding circulars issued on a policy decision, it was held that the Government Servants whose career was tainted with the charge of embezzlement of Governments funds, misappropriation of funds, causing financial loss to the State Government or serious financial irregularities, they should not be given the field posting or the posting where they are in touch with the public.;