KRIPAL SINGH Vs. STATE OF RAJASTHAN

LAWS(RAJ)-1979-11-27

HIGH COURT OF RAJASTHAN

Decided on November 27,1979

KRIPAL SINGH Appellant

VERSUS

STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) SUB : - Appeal filed by Shri Kripal Singh, LDC, Office of the District Medical and Health Officer, Ganganagar. Shri Kripal Singh LDG Office of the District Medical and Health Officer, Ganganagar has filed an appeal against the order No F.12/OSD/EM/Emb/59/732 -40 dated 28 -2 -1972 issued by the Commissioner, Departmental Enquiries, Rajasthan, Jaipur imposing punishment of removing him from service. The case was examined thoroughly at Government leval and was referred to the Rajasthan Public Service Commissioner for seeking their advice The Commission have found themselves in agreement with the learned Commissioner, Departmental Enquiries and agreed that the punishment of removing from service is just and proper. Hence, the appeal filed by Shri Kripal Singh, LDC, is hereby rejected. BY ;

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