GOPAL KRISHAN VYAS,J. - (1.) In this special appeal filed under Rule 134 of the Rajasthan High Court Rules, the State of Rajasthan has challenged the judgment dated 3.3.2009 passed by the learned Single Judge in SBCWP No. 2102/2002 whereby the writ petition filed by the respondent Dr. R.P. Gaur was allowed and quashed the order impugned in the writ petition dated 24.4.2002 passed by the disciplinary authority dismissing the petitioner-respondent from service as a consequence to disciplinary action taken under memorandum dated 6.5.1997 and further held the petitioner respondent entitled for receiving all consequential reliefs and benefits flowing as a result of quashing of order dated 24.4.2002.
(2.) As per facts of the case, the respondent-petitioner preferred SBCWP No. 2102/2002 against the order dated 24.4.2002 (Annex.46) passed by the Government whereby the respondent-petitioner was dismissed from service in a departmental inquiry conducted against him under Rule 16 of the Rajasthan Civil Service (Classification, Control and Appeal) Rules, 1958 (hereinafter referred to as the Rules of 1958 for short).
(3.) In the said inquiry, a charge-sheet was served upon the respondent-petitioner on 6.5.1997 (Annex.18) under Rule 16 of the Rules in which four charges were levelled against the respondent-petitioner, which reads as under: ...[VERNACULAR TEXT OMITTED]...;