- (1.) Three separate writ petitions have been filed by the petitioner assailing the order passed by the Disciplinary Authority inflicting penalty of dismissal from service after holding disciplinary enquiry u/R.16 of Rajasthan Civil Services (CCA) Rules,1958 ("Rules,1958") & the departmental appeal which he preferred that too has been dismissed upholding penalty of dismissal from service inflicted upon the petitioner delinquent.
(2.) The petitioner delinquent joined service in the cadre of Class-IV and while in service for the alleged various delinquency which he committed in discharge of his duties three separate charge sheets were served upon him and primarily the allegation was of willful absence from duty and it will be relevant to quote the allegation levelled against him on the basis of which disciplinary enquiry was conducted under the Rules,1958, which reads as under :- JUDGEMENT_63_LAWS(RAJ)7_2017(A).jpg JUDGEMENT_63_LAWS(RAJ)7_2017(B).jpg
(3.) After the charge-sheet was served he was called upon to submit his response and thereafter the Enquiry Officer was appointed who after affording reasonable opportunity of hearing prescribed under the Rules,1958 found the charges proved against him in reference to which three separate departmental enquiries were initiated against him. After enquiry report being submitted, he was called for to submit explanation and after affording reasonable opportunity confirmed the finding recorded by the Enquiry Officer holding the charge proved against him and looking to gravity of the charge levelled and found proved against him, inflicted penalty of dismissal from service.;