Mr. Arun Bhansali, J. - (1.) - This writ petition has been filed by the petitioner aggrieved against the order dated 1.10.1975 (Annex.-2) passed by the respondents imposing punishment of dismissal from service and order dated 16.05.2001 (Annex.-6) passed by the respondents whereby the representation made by the petitioner has been rejected.
(2.) The petitioner entered in service of the respondents in the year 1946 on the post of Ameen. During the course of his employment, a charge-sheet dated 17.03.1972 under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 ('the Rules, 1958') was served on the petitioner.
(3.) Whereafter by order dated 28.08.1975, as the petitioner had completed 25 years qualifying service, he was granted compulsory retirement under Sub-Rule 2 of Rule 244 of the Rajasthan Service Rules, 1951 ('the RSR'). After the order of compulsory retirement (Annex.-1) was passed, on 1.10.1975, another order was passed, whereby the appointing authority based on the inquiry report pursuant to the charge-sheet dated 17.03.1972, held the petitioner along with one Chandal Mal Soni (Inspector) guilty of the charges and imposed punishment of dismissal from the service.;