K D Mahere vs R S E B And Ors
2021 Latest Caselaw 1577 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 188/2000

K D Mahere
                                                                   ----Petitioner
                                    Versus
JVVNL And Ors
                                                                 ----Respondent

For Petitioner(s) : Mr. Gaurav Sharma For Respondent(s) : None present

HON'BLE THE CHIEF JUSTICE

Order

12/02/2021

Heard learned counsel for the petitioner.

Learned counsel for the petitioner drew the attention of

the Court to the order dated 22.11.2019 and further submitted

that the respondents have filed an affidavit in response to the said

directions on 17.03.2020 and in particular, drew attention of the

Court to the contents of the said affidavit at paragraph 4, which

read as under:-

"4. That from the perusal of part record of chargesheet dated 22.3.1996 (file No.6252), it is found that Shri Tara Singh, the then Chief Engineer (Re.Insp.) of erstwhile RSEB wrote letter dated 27.11.1995 to Chairman, RSEB regarding draft statement of allegations against the officers of Sikar Circle. The said draft statement of allegations was prepared on the basis of test checking during inspection against some of the officers of Sikar Circle. Thereafter, the chargesheet dated 22.3.1996 was served by the erstwhile RSEB and disciplinary authority passed order dated 19.4.1999 whereby taking a lenient view, he was punished with recorded warning."

In view of the above averments made in the aforesaid

affidavit, the petitioner prays that the writ application may be

(2 of 2) [CW-188/2000]

allowed and the Court may take lenient view in the matter and set

aside the impugned judgment in question.

Although, Mr. Ajay Gupta has entered appearance for

the respondent and filed necessary affidavit, but he is absent at

the time of call.

Let the matter be listed on 19.03.2021 to afford the

respondent one further opportunity to advance oral arguments in

the matter.

(INDRAJIT MAHANTY),CJ

KAMLESH KUMAR /NAVAL GANDHI/S-56

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