PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:- "a) the impugned enquiry report dated 02.05.2002 (Annex.9) and the orders dated 11.03.2003 (Annex.13) and 03.01.2007 (Annex.15) respectively may kindly be quashed and set aside. b) the respondents may be directed to reinstate the petitioner in services alongwith all consequential benefits. c) any other appropriate order or direction which this Hon'ble Court deems fit and proper may kindly be passed in favour of the petitioner. d) cost of the writ petition may kindly be awarded to the petitioner."
(2.) The pleaded case of the petitioner, as noticed by this Court, is that the petitioner was initially appointed as Nurse Grade-II in the year 1977 with the respondents, and was promoted as Nurse Grade I in the year 1991. The petitioner had an unblemished service record.
(3.) The petitioner went on leave on 09.04.1994 and remained absent thereafter. The disciplinary proceedings under the Rajasthan Civil Service (Classification, Control and Appeal) Rules, 1958 were initiated against the petitioner for her unauthorized absence from duty, by way of issuing a charge-sheet dated 23.12.1995, against which the petitioner submitted a detailed reply on 22.01.1996.;