- (1.) By the order dated 12th of January, 2009, the Disciplinary Authority after accepting the report of the Hon'ble Enquiry Judge imposed a penalty of withholding one annual grade increment without cumulative effect upon the petitioner, a judicial officer.
(2.) The delinquent officer was subjected to an enquiry under Rule 17 of Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 vide a memorandum dated 3rd October, 2007 for an allegation of misconduct relating to unauthorised absence from duties for a period referred in the charge itself.
(3.) The Hon'ble Enquiry Judge, after examining the entire record and providing complete opportunity to defend arrived at the conclusion that the delinquent officer remained absent from duties without getting the same sanctioned and further that she also absented without there being proper permission to leave headquarter. The report of Enquiry Judge was accepted by the Full Court of the respondent High Court on 29th of November, 2008.;