- (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "(i) The order dated 14.05.2015 (Annex.9) passed by the Director General of Police, Rajasthan and the order dated 13.12.2011 passed by Inspector General of Police, Range Jodhpur (Annex.4) may kindly be quashed with all consequential benefits; (ii) The petitioner be reinstated in the service with all consequential benefits; (iii) Any other appropriate writ, order or direction, which this Hon'ble Court deems just and proper in the facts and circumstances of the case, may also be made in favour of the petitioner. (iv) Costs be awarded to petitioner."
(2.) The petitioner was appointed as Sub Inspector vide order dated 11.11.1999 with the respondents after due selection process conducted by the Rajasthan Public Service Commission. The petitioner, while being posted at Jaisalmer, was suspended from service on 03.10.2011, while invoking Rule 13 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter referred to as 'the Rules of 1958').
(3.) The aforementioned order of suspension was revoked vide order 13.12.2011, which is Annexure-3 of the writ petition. However, vide another order issued on the same day i.e. 13.12.2011, the petitioner was dismissed from service, which is Annexure-4 of the writ petition. The said order of dismissal from service was challenged by the petitioner in appeal and the Appellate Authority, after intervention of this Hon'ble Court in S.B.Civil Writ Petition No.3134/2015, decided the said appeal against the petitioner on 14.05.2015 vide Annexure-9 of the writ petition.;