ASHOK KUMAR GAUR,J. - (1.) Instant petition has been filed by the petitioner, who was working as Director, State Institute of Agriculture Management (SIAM), Durgapura, Jaipur, challenging the enquiry report dt.27.11.2017 submitted by the Chairperson, Working Women Exploitation Prevention Committee. The petitioner has prayed in the writ petition that the respondents-State may be restrained from taking any coercive steps against him on the basis of the enquiry report dt.27.11.2017. The petitioner has further challenged the show cause notice dt.05.01.2018 issued by the Department of Personnel for taking action against him on the basis of the enquiry report dt.27.11.2017. The petitioner while filing the main writ petition, prayed that the respondents if pass any order on the basis of the enquiry report dt.27.11.2017 and the show cause notice dt.05.01.2018, the same may also be taken on record and be declared null and void.
(2.) This court had issued notices in the main writ petition and since the State Government appeared as a caveator, time was granted to file reply to the petition.
(3.) During pendency of the writ petition, an order dt.12.03.2018 has been passed by the respondents-Department of Personnel imposing penalty of "removal from service" by finding the petitioner guilty of violation of Sections 2(n) and 3(2) of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (hereinafter shall be referred to as 'the Act of 2013') and Rule 25 of the Rajasthan Civil Services (Conduct) Rules, 1971. The petitioner has filed an additional affidavit and has brought the order dt.12.03.2018 on record and also challenged the same in the instant petition. The petitioner is said to have attained the age of superannuation on 31.03.2018.;