- (1.) The petitioner has preferred this writ petition claiming the following reliefs: "It is, therefore, humbly prayed that the Hon'ble court may kindly accept and allow this writ petition and by issuing writ directions to the Respondent may be pleased to : a. Call for the entire record relating to the petitioner's appointment, dismissal and subsequent development in the light of judgment/order dated 22.08.2007, orders of the Government dated 22.09.2008 and judgment dated 19.01.2011. b. To set aside the orders of suspension dated 23.11.2990 and order of dismissal dated 18.03.1997 as if these orders were never passed. c. To immediately reinstate the petitioner in service and grant him benefit of continuity of service. d. To treat him on duty continuously with effect from the date of his suspension i.e. 23.11.1990 and pay full salaries, increments and give benefit of fitment under Vth and Vith pay commission with interest @ 18% p.a. till the date of payment. e. To consider his seniority with effect from date of his appointment and allow promotion/fitments/other benefits such as selection grade on completion of 9 and 18 years service. f. To pay adequate compensation to the petitioner for his mental agony and harassment, which he had suffered during last more than 20 years. g. To award cost towards legal expenses through out to the petitioner. h. Any other orders/directions which the Hon'ble Court may deem fit, proper and just in favour of the petitioner, in the facts and circumstances of the case."
(2.) The petitioner was employed as temporary workcharge Lower Division Clerk on daily wages basis with the Mines and Geology Department of Government of Rajasthan and was posted at Bharatpur since 02.02.1987. The petitioner was made semi- permanent Lower Division Clerk w.e.f. 24.05.1990 and was given fixed regular pay scale for the post of LDC which was Rs.880-15- 1000-1200-25-14-30-1640-40-1680 vide order dated 24.05.1990. The petitioner was placed under suspension vide order dated 23.11.1990 and then served with the charge sheet on 11.10.1996. The petitioner was thereafter dismissed vide order dated 18.03.1997.
(3.) Learned Counsel for petitioner Shri Suresh Kashyap submits that charge sheet was full of baseless and false allegations and the petitioner has been dismissed without considering reply to the charge sheet.;