Gopal Krishan Vyas, J. - (1.) THE petitioners Satya Narayan and Om Prakash filed the above writ petitions separately to challenge the common penalty order passed by the respondent Director Local Self Bodies, Rajasthan, Jaipur whereby the penalty of withholding one grade increment without cumulative effect and withholding the full salary for the period in which they remained under suspension.
(2.) AS per the facts of the case, in the year 1997 when the petitioners were working on the post of Revenue Officer in the Municipal Board, Shahpura they were charge -sheeted vide charge memo dated 27.8.1997 respectively under rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958. In the charge -sheet 3 charges were levelled against them, which reads as under: - After filing reply, the petitioners participated in the inquiry. On completion of inquiry, the inquiry officer gave its final report vide communication dated 14.6.2000 to the disciplinary authorities in which out of 3 charges in charges Nos. 2 and 3 the inquiry officer held that charges are not proved against the petitioners, however, for charge No. 1 the inquiry officer held them guilty for supervisory negligence. After submitting the inquiry report the respondents supplied the copy of the inquiry report to the petitioner and upon filing representation, the Director, Local Bodies passed an order of penalty against the petitioners vide order 22.2.2011 whereby aforesaid penalty was imposed.
(3.) IN these petitions the petitioners are challenging validity of the order of penalty.;