RUKAM PAL SINGH YADAV SON OF SHRI CHHOTEY RUKAMPAL SINGH YADAV Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-3-241
HIGH COURT OF RAJASTHAN
Decided on March 08,2018

Rukam Pal Singh Yadav Son Of Shri Chhotey Rukampal Singh Yadav Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

ASHOK KUMAR GAUR,J. - (1.) The present writ petition has been filed by the petitioner, who was working as Assistant Forester in the Forest Department against the order dt. 31st December, 1991, passed by the Disciplinary Authority (Annex. 18), wherein the penalty of dismissal from service has been imposed and the order dt. 29th October, 1997, whereby the Departmental Appeal of the petitioner has been dismissed.
(2.) Brief facts of the case are that the petitioner was initially appointed on the post of Forest Guard and thereafter was promoted as Assistant Forester. The petitioner was served with a charge-sheet dt. 1st October, 1984, wherein two allegations were levelled against him which is quoted as hereunder:- HINDI MATTER
(3.) The respondent-department also issued charge-sheet to the other employees of the Department i.e. Gokul Prasad (Forest Guard), Jaggannath Prasad (Forest Guard), Om Prakash Yadav (Forester), Om Prakash Verma (Forester) and Santosh Kumar (Forester) working in Forest Division, Bundi.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.