D.C. Dalela, J. - (1.) The petitioner, while working as District Education Officer, was served with two charge-sheets dated 8.6.95 & 18.5.94, respectively. During the pendency of the enquiry, the petitioner retired from the service on 30.9.96. The petitioner has preferred this writ petition for quashing the charge-sheets (Annexs. 1 & 2) and for directing the payment of all retiral benefits to the petitioner, with interest, as according to the petitioner, the enquiry cannot proceed further under Rule 170 of the Rajasthan Service Rules, after his retirement.
(2.) I have heard the arguments of both the parties.
(3.) Mr. N.K. Maloo, Advocate, appearing for the respondents, has stated at Bar that the petitioner did not submit any reply to both the charge sheets, served upon him.;