Govind Mathur, J. - (1.) TO quash the order passed by the disciplinary authority imposing a penalty of censure, as affirmed by the appellate authority as well as by the reviewing authority, this petition for writ is preferred.
(2.) THE noticeable facts of the case are that a charge sheet as per the provisions of Rule 17 of the Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (hereinafter referred to as "the Rules of 1958") was served upon the petitioner alleging therein as follows: ...[VERNACULAR TEXT COMITTED]... The petitioner explained the circumstances and as a matter of fact the disciplinary authority was satisfied with the explanation given by the petitioner, however, he choose to impose a penalty of censure upon the petitioner on the count that accused Raghuveer Singh @ Ranveer could have been arrested earlier, if the investigation would have been supervised by the petitioner. An appeal preferred by the petitioner before the Deputy Inspector General of Police, Bikaner Range, Bikaner came to be rejected on 18.6.2003 and a review petition also came to be rejected by the State Government on 3.8.2005.
(3.) WHILE assailing validity of the orders impugned, the contention of counsel for the petitioner is that the allegation against the petitioner was with regard to not making investigation in certain cases and an adequate explanation of that was given by him to the disciplinary authority. The disciplinary authority was satisfied with the explanation given and as such there was no occasion for imposing any penalty, may that be of censure.;