Dr. Naina Ram Nayak S/O Shri Khinya ... vs The Additional Chief Secretary, ...
2021 Latest Caselaw 7504 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 21953/2019

Dr. Naina Ram Nayak S/o Shri Khinya Ram Nayak, Aged 63
Years, R/o Via Post Mohan Garh, Jaisalmer (Rajasthan).
                                                                       ----Petitioner
                                       Versus
1.     The      Additional        Chief    Secretary,        Medical      And    Health
       Department, Government Secretariat, Jaipur (Rajasthan)
2.     The      Principal         Secretary,        Department       Of    Personnel,
       Government Secretariat, Jaipur (Rajasthan).
                                                                    ----Respondents

For Petitioner(s) : Mr. Tarun Jaiman through V.C. For Respondent(s) : Mr. K S Chandel, AGC

HON'BLE MS. JUSTICE REKHA BORANA

Order

10/12/2021

Present writ petition has been filed aggrieved by the charge-

sheet dated 19.07.2018 served on the petitioner vide which

disciplinary proceedings against the petitioner had been initiated

under the provisions of Rule 16 of the Rajasthan Civil Services

(Classification, Control & Appeal) Rules, 1958.

Counsel for the petitioner has relied upon the judgment

passed by Hon'ble Apex Court in the case of Prem Nath Bali Vs.

Registrar, High Court of Delhi & Ors. (Civil Appeal No.

958/2010) and Order passed by Co-ordinate Bench of this Court in

S.B. Civil Writ Petition No. 18314/2018; Dr. N K Tomar Vs. The

State of Rajasthan & Ors.

In light of the above judgments, present writ petition is

disposed of with a direction to the respondents to take

(2 of 2) [CW-21953/2019]

final decision on the departmental proceedings positively within a

period of four months from the date of submission of certified

copy of this order.

It is made clear that the petitioner shall co-operate with the

DOP to get a final decision with regard to the aforesaid charge-

sheet.

With the aforesaid observations, the present writ petition

stands disposed of.

(REKHA BORANA),J

ashu /40

Powered by TCPDF (www.tcpdf.org)