- (1.) Instant intra -Court appeal has been preferred against order of the ld. Single Judge dt. 26/08/2015. While working as a Stenographer in the office of Superintendent of Police, Baran, the appellant was served with charge -sheet on 23/09/2014 u/R. 16 of the Rajasthan Civil Services (CCA) Rules, 1958 in respect of two charges relating to the period of 2009 -2010. In the memo of charges and statement of allegation in support thereto, it has been alleged that he misused his position of Stenographer in the office of Superintendent of Police, Baran in beguiling computer operators in the police and other Government Departments in District Baran with regard to RKCL Computer course being available at his son's computer center run in the name and style of "A One Campus".
(2.) After service of charge -sheet, the appellant submitted application u/R. 16(3) of the Rules, 1958 to supply certain documents which according to him were relevant for submitting reply to the charge -sheet. Vide order dt. 13/01/2015 the information/document as demanded by him having bearing to the allegation was supplied but the information desired to disclose the name of the person who obtained the mobile call details of the appellant from the service provider (Airtel) was not furnished and it was found to have no relevance to the charges to be examined in the departmental enquiry and the communication declining to provide him details/information was the subject matter of challenge by filing writ petition before the ld. Single Judge.
(3.) At the motion stage, taking note of the submission made, ld. Single Judge was of the view that who obtained call details of appellant mobile from the service provider was not relevant to the charges levelled against him under charge -sheet dt. 23/09/2014 and was also of the view that no error was committed in communicating the decision and if the appellant is aggrieved by any irregularity/illegality in the departmental enquiry, he is always free to challenge the same in the event of being found guilty of the misconduct alleged and being punished.;