- (1.) By way of the instant writ petition, the petitioner seeks to assail the validity and correctness of the order Annex.13 dated 28.12.2011 imposing upon him the following three punishments:-- "(i) recovery of the salary paid to him between the period 1.8.2008 to 31.7.2010; (ii) treating his unauthorized absence from service to be leave without pay; (iii) Another recovery of sums of Rs. 1000/- & Rs. 669/- respectively was directed to be effected from the petitioner for loss caused to the Rajasthan State Road Transport Corporation (hereinafter in short referred to as the Corporation)."
(2.) Counsel for the petitioner at the outset does not challenge the findings of guilt No. 2 & 3 recorded regarding the charges No. 2, 3 and 4 framed against the petitioner in a departmental enquiry the decision whereof is under challenge in this writ petition. He limits his challenge to the imposition of penalty upon the petitioner whilst holding him guilty for the charge No. 1 and directing recovery of salary between the period of 1.8.2008 to 31.7.2010.
(3.) From a bare perusal of facts and material available on record, it is a glaring case of recurring, intentional malicious harassment and victimization of the employee at the hands of the employer.;