Jaishree Thakur, J. - (1.) Challenge in the present writ petitions is to the suspension order dated 20.7.2015, the subsequent charge -sheet dated 11.8.2015 and for quashing of Departmental Enquiry.
(2.) Briefly put, the petitioner was appointed on the post of L.D.C. vide order dated 17.8.1988 and subsequently was promoted on the post of Assistant Registrar by order dated 19.2.2002. The petitioner, while working with the respondent -University, was directed by Vice Chancellor to keep a watch over the employees who were agitating against Vice Chancellor. Pursuant to the order passed, the petitioner remained present at the place of demonstration staged by the employees. The petitioner on coming to know about several irregularities committed by the Vice Chancellor filed a writ petition in the High Court. The respondent -Registrar issued a charge -sheet dated 28.5.2015 and leveled five charges against the petitioner. Reply to the charge -sheet was filed and no action was taken thereon. The petitioner came to be suspended on 20.7.2015 and thereafter, a second charge -sheet dated 11.8.2015 came to be served upon the petitioner on the same/similar charges under rule 83 (IV to VII) of the Janardhan Rai Nagar Rajasthan Vidhyapeeth University Teacher, Officers and Non -Teaching Employees Service Conditions Rules, 2006 for major penalties.
(3.) Mr. R.S. Choudhary learned counsel for the petitioner contends that once the department had proposed not to take any further departmental action after perusing the reply filed to a charge -sheet dated 28.5.2015, any subsequent charge -sheet for imposition of major penalties is unsustainable and the same should be quashed.;