V.G.PALSHIKAR, J. - (1.) BY these petitions, the petitioner in each case, has challenged the order passed by the Rajasthan State Electricity Board, Jaipur, dismissing the petitioner Iqbal Singh from service and reducing the rank of the other three petitioners for proved misconduct.
(2.) AN enquiry was conducted by the Board into the allegations of misconduct against Sarva Shri Iqbal Singh, Executive Engineer (O&M;), P.K. Gupta, Assistant Engineer, (REG), D.L. Chawla, Asstt. Engineer (O&M;), R.S. Sara, Asstt. Engineer (O&M;) and P.R. Karwasra Asstt Engineer (REC). Except Shri Karwasra, who was working at Suratgarh, all others were working at Hanumangarh at the relevant time. All of them were charged with the misconduct of Indiscipline in disobeying the order of superior Officers. The enquiry report submitted by the Enquiry Officer considered the misconduct of all, as the charge against each of them was identical. It was alleged that the Officers were not vigilant about their duties and disregarded the orders of Superiors. As would be seen hereinafter, the entire enquiry against all the Officers arise out of same set of fact. It was after consideration of this report that the Electricity Board ordered termination/reduction In rank of all these five Officers. Each of them came to this Court challenging the order as unsustainable in law. The allegations in the petitions are, therefore, same, the controversy is identical, the arguments that were advanced were identical, hence it is necessary and proper to decided all these petitions by this common order.
(3.) IT may be noted that Shri D.L. Chawla has expired during the pendency of these petitions and hence that petition has abated. The remaining four petitions shall stand disposed off by this order.;