- (1.) The petitioner -judicial officer, assailed the order of punishment of two annual grade increments without cumulative effect dt. 5.8.2013 after holding enquiry under Rule 17 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958, while the officer was as Additional Chief Judicial Magistrate, Navalgarh (Jhunjhunu) during the period 2005 to 2008. Disciplinary enquiry was initiated against him and memorandum along with statement of allegations dt. 15.7.2010 was served upon the delinquent officer, and we consider it appropriate to quote allegations levelled against him: - "1. That, you, Mr. Ramesh Chandra Sharma, during the period of year 2005 to 2008, were posted and working as Civil Judge (S.D.) & Additional Chief Judicial Magistrate, Nawalgarh district Jhunjhunu.
(2.) That, you took charge of the Court of Civil Judge (S.D.) & Additional Chief Judicial Magistrate, Nawalgarh on 10.06.2005 and a Criminal Complaint No. 22/2003 titled Bajrang Lal vs. Mahendra Singh u/s. 420, 465, 467, 471 & 120 -B IPC came before you for the first time on 13.07.2005. From 13.07.2005 to 23.11.2005, you adjourned the matter for four times for hearing arguments and ultimately, on 23.11.2005, the arguments were heard and the case was fixed for orders on 28.11.2005. On 28.11.2005, you did not pass the order due to your engagement in some other work and fixed the case for 12.12.2005. From 12.12.2005 to 17.08.2007, you unnecessarily again fixed the case for arguments though, you had already heard the arguments on 23.11.2005 and liberally granted adjournments and ultimately, on 22.08.2007, you passed the order and sent the complaint to the police for investigation under 156(3) Cr.P.C.
(3.) That, you deliberately and unnecessarily granted 34 adjournments on the question whether you could take cognizance or not and ultimately without passing any order on merit, you sent the complaint to the police for investigation u/s. 156(3). Cr.P.C. Thus, you deliberately delayed the disposal of the case in a serious matter under Sec. 420, 465, 467, 471 & 120B IPC, for such a long time without any justifiable reasons.;