M.N. Bhandari, J. - (1.) By this writ petition, a challenge is made to the order dated 23.9.2005, whereby, certain benefits claimed by the employee Shiv Charan Lal (since deceased - now represented through legal representatives) have been denied in view of the punishment order to withhold 100% pension.
(2.) A challenge to the punishment in SB Civil Writ Petition No. 9076/2005 has been decided where the writ petition has been dismissed, thereby, order of punishment has been maintained.
(3.) After holding enquiry under rule 16 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958, petitioner-Shiv Charan Lal (since deceased - represented through legal representatives) was punished with stoppage of 100% pension under rule 7 of the Rajasthan Pension Rules, 1996. The employee stood retired from services on 31.3.1996 on attaining of age of superannuation.;