Sandeep Mehta, J. - (1.) HEARD learned counsel for the petitioner.
(2.) THE petitioner has approached this Court against the order dated 9.8.1999 (Annex. 6) passed by the disciplinary authority being the Municipal Board, Kanore, imposing upon him, punishment of stoppage of two annual grade increments with cumulative effect, and the order dated 28.7.2001 (Annex. 10) passed by the appellate authority being the Deputy Director (Regional), Local Bodies, Government of Rajasthan, Udaipur affirming the order dated 9.8.1999 and rejecting the petitioner's appeal. Facts in brief are that the petitioner was posted as a U.D.C. in Municipal Board, Kanore at the relevant point of time. It is averred in the writ petition that ever since his induction in service as a L.D.C. and his promotion to the post of U.D.C., the petitioner was never communicated any adverse remarks and his services were found satisfactory by all concerned authorities.
(3.) HOWEVER , on 5.7.1993, the petitioner received a communication from the Administrator, Municipal Board, Kanore along with a charge -sheet under Rule 16 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (for short, referred to herein after as 'the Rules of 1958'). It was alleged in the charge -sheet that the petitioner supplied wrong information in pursuance of a star question raised in the Assembly regarding the alleged removal of encroachments and thereby, committed misconduct.;