Sandeep Mehta, J. - (1.) HEARD learned counsel for the parties.
(2.) BY way of the instant writ petition, the petitioner has approached this Court assailing the validity of the order dated 18.8.1998 (Annex.5) passed by the petitioner's disciplinary authority imposing upon him penalty of dismissal from service; the order dated 22.11.1999 (Annex.7) passed by the appellate authority dismissing the petitioner's appeal against the order imposing penalty; and the orders dated 2.5.2002 (Annex.9) and 22.7.2002 (Annex.10) whereby the review petition preferred by the petitioner against the aforesaid two orders was dismissed and the result thereof was conveyed to the petitioner. The petitioner Ganga Das Bohra passed away during the pendency of the writ petition and thus, his legal representatives have been permitted to pursue the instant writ petition.
(3.) FACTS in brief are that the petitioner was appointed as a L.D.C. in the Public Health & Engineering Department, Bikaner Circle in the year 1971. Thereafter, he was promoted to the post of U.D.C. in the year 1982. The petitioner was served with a memorandum dated 8.5.1992 along with a charge -sheet and statement of allegations proposing to hold an inquiry under Rule 16 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (referred to herein after as 'the CCA Rules') against him. The basic thrust of the allegations as set out in the charge -sheet/statement of allegations was that the petitioner while working as cashier embezzled huge sums of Government money on different occasions.;