ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against order dated 16.10.2015 (Annexure-13) passed by the respondents, whereby the request made by the petitioner for grant of pensionary benefits has been rejected on the ground that he had not completed 15 years of service with the respondents and a direction to pay Gratuity, Commutation of Pension, Leave Encashment and other retiral benefits as per Rajasthan Services (Pension) Rules, 1996 ('the Rules of 1996').
(2.) The petitioner was appointed on the post of L.D.C. in the Soil Conservation Division of the Agriculture Department. A memorandum of charges dated 18.04.2002 under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 ('the Rules of 1958') was served on the petitioner initially on account of unauthorized leave.
(3.) After inquiry was conducted, the petitioner was visited with penalty of stoppage of one annual grade increment with cumulative effect and the period of absence was ordered to be treated as extra ordinary leave (without pay).;