Ashok Kumar Gaur, J. - (1.) The present writ petition has been filed by the petitioner with the following prayer:- "It is, therefore, prayed that the Hon'ble Court may call for the entire record concerning the case and after taking the same by issuing writ, order or direction: (i) quash the charge sheet dated 29.7.94, enquiry report forwarded vide letter dated 27.3.96, letter dated 25.1.1997 and the punishment order dated 14.3.97 with all consequential benefits and the petitioner be treated to be in continuous service; (ii) if during the pendency of the writ petition the petitioner is superseded in RAS Senior Scale, the respondents be directed to further grant him promotion to RAS Senior Scale with all consequential benefits of pay and allowance; (iii) any other order or direction as may be deemed fit and proper in the facts and circumstances of the present case may also be passed in favour of the humble petitioner; (iv) cost of this writ petition may also be awarded in favour of the humble petitioner."
(2.) The brief facts of the case are that the petitioner had joined Rajasthan Tehsildar Services in the year 1978 and appointed as Naib Tehsildar on 11.01.1978 and thereafter he was posted on the post of Tehsildar. The petitioner was promoted to the Rajasthan Administrative Services cadre on the basis of seniority-cum-merit vide order dt.31.10.1991.
(3.) The petitioner was working in the year 1985 as Assistant Settlement Officer, Rajgarh, District Alwar and was also having the power of Land Record Officer and as such the petitioner was holding judicial Officer's post, as per Section 5(35) of the Rajasthan Tenancy Act, 1955.;