DINESH MEHTA, J. - (1.) By way of Communication dated 14.10.2015, along with Memorandum of Charge-sheet of even date, disciplinary proceedings against the present petitioner under Rule 17 of the Rajasthan Civil Services (Control, Classification and Appeal) Rules, 1958 (hereinafter referred to as 'the Rules of 1958') has been triggered.
(2.) Petitioner has oppugned the Charge-sheet dated 14.10.2015 fundamentally on the footing of jurisdiction.
(3.) Petitioner is presently working as Block Chief Medical Officer, who is under the administrative control of the Medical and Health Department and his services are governed by Medical Services Rules, 1963. As such, if any disciplinary action against the petitioner were to be initiated, the same could be undertaken by his appointing or disciplinary authority. Respondent No.4, Vikas Adhikari, Rohat has no power or authority to issue charge sheet to the petitioner.;