PREM SHANKER ASOPA, J. - (1.) HEARD learned Counsel for the parties.
(2.) BY this writ petition, the petitioner has challenged the order of reversion dated 30.5.2007 (Anx.18) whereby penalty of reversion for a period of three years has been imposed against which the petitioner filed an appeal which was dismissed on 27.2.2008 (Anx.21). The brief facts giving rise to the aforesaid punishment are that while the petitioner was working as Inspector in Rajasthan Police in Bharatpur District,he was served with the charge sheet under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 on 4.1.2005 (Anx.13) levelling three charges i.e. (i) keeping the wife of Ram Kishan, Head Constable with him as wife since 1999; (ii) advancing loan on higher rate to Ram Kishan, Head Constable and (iii) compelling Ram Kishan, Head Constable to file an application under Section 13B of the Hindu Marriage Act, for divorce. The aforesaid charge sheet is said to have been issued on the last complaint filed by Ram Kishan, Head Constable after withdrawal of the earlier two complaints.
(3.) THE petitioner denied all the charges and further submitted that the complaint has been filed with ulterior motive and mala fide intention.;