R.R.YADAV, J. - (1.) THE petitioner has filed the present writ petition for quashing the order dated 20.3.80 Annx. 8 to the writ petition passed by the Disciplinary Authority imposing a minor penalty of withholding of two annual increments without cumulative effect and also for quashing the appellate order dated 21.3.83 Annx. 10 to the writ petition upholding the minor penalty imposed by the Disciplinary Authority.
(2.) BRIEF facts necessary to be noticed for disposal of the instant appeal are that while the petitioner was working as Inspector in Udaipur Zila Sahkari Bhoomi Vikas Bank Limited, Udaipur, he was suspended by the Administrator on 6.7.78 and an enquiry Under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appel) Rules, 1958 (hereinafter referred to as the Rules of 1958) was initiatead against him. The petitioner was served with a chargesheet along with statement of allegations Annx. 3 to the writ petition and Enquiry Officer was appointed.
(3.) THE petitioner submitted his reply to the charge - sheet before the Enquiry Officer, which is filed as Annx 4 to the writ petition. The petitioner was afforded full opportunity to adduce evidence before the Enquiry Officer vid Notice dated 4.10.79. Before imposing the aforesaid minor penalty, the petitioner was also given second show cause notice.;