PRADEEP NANDRAJOG,J. - (1.) As per the charge-memo dated 12.2.1997, four articles of charge were listed against the respondent. Charge No. 1 was that for the period mentioned as per the charge he remained unauthorizedly absent. The period is as under:- JUDGEMENT_91_LAWS(RAJ)9_2018_1.html
(2.) Second charge was a fall out of the first charge being the allegation that assigning survey work in district Pali, Jalore and Sirohi he did comply with the instructions by remaining absent. Charge No. 3 was that audit inspection revealed the respondent having failed to render accounts for advance received by him in sum of 5484/-. The fourth charge was a fall out of the first charge being after a long absence he joined duty on 24.4.1996.
(3.) The respondent denied the charges and claimed reason for absence; being he mentally unwell. Enquiry officer was appointed. Report was submitted holding the charges to be proved.;