SANDEEP MEHTA,J. - (1.) By way of this writ petition, the petitioner Jagdish Prasad Verma has approached this Court, assailing the order (Annex.6) dated 13.12.2011, passed by his disciplinary authority, being the Chief Engineer, Water Resources Department, Government of Rajasthan, simultaneously imposing upon him the penalties of recovery of Rs.13,61,065/- and stoppage of two annual grade increments without cumulative effect.
(2.) The petitioner, who, at the relevant point of time way, posted as Junior Engineer, in the Indira Gandhi Canal Project under the respondent department was subjected to a disciplinary inquiry under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules (for Brevity, hereinafter referred to as "CCA Rules") with the allegation that he was in charge of Stock of T and P goods in the Office of Assistant Engineer, Sub Division-II, TMC Division under the control of Water Courses Division-II, Jaisalmer and while performing such duties, he did not account for stock and material to tune of Rs.13,61,065/- and thereby committed grave misconduct.
(3.) The Enquiry Officer after holding an enquiry under Rule 16 of the CCA Rules, submitted an adverse enquiry report against the petitioner. The petitioner was issued a notice along with the copy of the enquiry report. The petitioner's Disciplinary Authority, being the Chief Engineer, thereafter proceeded to pass the order dated 13.12.2011 (Annex.6) imposing upon win the penalties in terms noted above. Being aggrieved of the said imposing penalty order dated 13.12.2011 (Annex.6), the petitioner has approached this Court directly by way of this writ petition claiming that there is a fundamental and incurable lacuna in the impugned order, therefore, the remedy of appeal and review provided under the CCA Rules is not adequate and the petitioner be directly allowed to invoke the writ jurisdiction of the Court.;