Sangeet Lodha, J. - (1.) In this writ petition, the petitioner has assailed validity of order dt. 04.07.1984 passed by the Disciplinary Authority wherein on charges of misconduct being proved against the petitioner a penally of reducing the pay of the petitioner equivalent to two grade increments on permanent basis, has been imposed. The petitioner has also challenged the validity of appellate order dt. 17.12.1985 and order of Reviewing Authority dt. 07.05.1994, whereby the appeal and the review petition respectively, preferred by the petitioner have been rejected. The petitioner has also claimed benefit of order dt. 19.12.1990 passed by the Reviewing Authority whereby a review petition preferred against the aforesaid penally order by the principal delinquent officer, charge sheeted along with the petitioner, found guilty in a common inquiry conducted and punished by a common order, has been allowed and he has been exonerated from charges of misconduct levelled against him.
(2.) Briefly staled, the facts of the case are that vide memorandum dt. 19.01.1983, the petitioner along with other delinquent officials including one Shri Mahendra Pal Punia, Inspector, were charged sheeted for various charges of misconduct alleged to have been committed by them. A joint inquiry was conducted against all the delinquent employees under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (in short "the CCA Rules" hereinafter).
(3.) After conclusion of the inquiry, the Inquiry Officer submitted the inquiry report to the Disciplinary Authority wherein the charges of misconduct levelled against the delinquent employees were not found proved. However, the Disciplinary Authority while disagreeing with the finding recorded by the Inquiry Officer, after due consideration of material on record found charges of misconduct levelled against the delinquent employees duly proved and accordingly vide order impugned impose the punishment as aforesaid. The appeals preferred by the petitioner and other delinquent employees were rejected by the appellate authority vide order dt. 20.12.1985.;