ARUN BHANSALI, J. - (1.) This writ petition is directed against the order dated 5.8.2004 (Annex.8) passed by the Disciplinary Authority, whereby, the inquiry report against the petitioner has been accepted and after seeking approval from His Excellency the Governor, 100% pension of the petitioner has been ordered to be stopped by way of punishment.
(2.) The petitioner entered the service on the post of Assistant Teacher in the respondent - Department on 27.6.1962, during course of his service, he was promoted to the post of Headmaster on 6.10.1983 and was confirmed on the said post on 5.8.1987. On reaching the age of superannuation, the petitioner retired from service on 14.3.1997.
(3.) During course of his service, on 21.2.1990, the petitioner was issued charge-sheet under Rule 16 of Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 ('the Rules of 1958') alleging that he had secured appointment on the post of Headmaster through RPSC on the post reserved for scheduled caste by submitting a false Caste Certificate as 'Rawal'.;