Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioner.
(2.) The instant writ petition has been filed by the petitioner for following reliefs: - "I/a. That the impugned order dated 20.11.1987 read with order dated 25.11.1987 (Annexure -7 and Annexure -8) may be declared to be invalid and be quashed. Similarly the Appellate Order dated 22.6.2000 (Annexure -13) also may kindly be quashed, and the Petitioner be allowed all the benefits so withheld and be paid all the annual grade increments, payment of salary so with -held as if so such punishments were ever imposed and the petitioner be allowed all the consequential benefits. The petitioner be allowed interest @ 24% on the emoluments so with -held and required to be paid on quashing of the impugned order. I/b. That the whole enquiry proceedings so conducted be hold to illegal and this be ordered to be declared invalid to be quashed. I/c. That the respondents may kindly be restrained to conduct such an enquiry in this regard again. I/d. The petitioner be allowed compensation of Rs. 50,000/ - for having been illegal punished. II/ - Any other appropriate writ, order or direction as may be considered proper in the facts and circumstances of the case may warrant may kindly be given to the petitioner. III/ - Cost of the writ petition be allowed to the petitioner."
(3.) Admittedly, the petitioner was appointed on substantive post after due selection by the District Collector, Chittorgarh and vide order Annexure -1, he was given posting in the office of the Tehsildar, Nimbahera. The petitioner was charge -sheeted under Rule 16 of the Rajasthan Civil Services (CCA) Rules, 1958 vide charge -sheet dated 14.9.1987 by the Tehsildar, Nimbahera in which five charges were framed against the petitioner, which reads as under: - ;