Pushpendra Singh Bhati, J. - (1.) The petitioner preferred this writ petition by making following prayers:- "(a) the impugned orders Annex.5 dated 23.01.2002, Annex.8 dated 1-4-2003 and Annex.10 dated 17-1-2005 passed by the Disciplinary Authoriyt, Appellate Authority and the Reviewing Authority respectively, may kindly be quashed set aside, as if the same were never passed. (b) The petitioner may kindly be exonerated from the charge by quashing the charge sheet dated 18- 30200 (Annex.1)
(2.) The facts noticed by this Court in the petition are that the petitioner was working as Assistant Engineer and was posted in PWD Sub-Division II, Pali from 07.09.1994 to 15.07.1995. A charge sheet under Rule 17 of the Rajasthan Civil Services (Classification, Control & Appeals) Rules, 1958 (hereinafter referred as 'the Rules of 1958') was served upon the petitioner on 18.03.2000.
(3.) The allegation in the charge sheet was that because of the inaction and non-appearance of the petitioner in one case i.e. Case No.66/92 before the Labour Court, Jodhpur, was decided ex-parte against the Department vide order dated 11.12.1995 and in favour of the workman Dhala Ram thus causing a loss of Rs.16,060/- to the State Government.;