Chhotu Singh Alias Chhod Singh ... vs State Of Rajasthan ...
2023 Latest Caselaw 1343 Raj/2

[2023/RJJP/001077]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                   D.B. Special Appeal Writ No. 51/2023

Chhotu Singh Alias Chhod Singh (Since Deceased)
                                                                      ----Appellant
                                       Versus
State Of Rajasthan
                                                                    ----Respondent

For Appellant(s) : Mr. Sandeep Singh Shekhawat

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA

Order

01/02/2023

The petitioner-appellant was inflicted with the punishment of

reduction of his 15% pension after holding a due enquiry. There is

no dispute that the petitioner-appellant had participated in the

disciplinary enquiry and after the enquiry report was submitted, a

show cause notice was given, whereupon the order of punishment

was passed.

The submission of learned counsel for the petitioner-

appellant is that Rule 7 of the Pension Rules, 1996 contemplates

of a notice regarding proposed punishment and that the

petitioner-appellant was not served with any such notice.

We have considered the above Rule 7 and we do not per se

find that it contemplates of giving any show cause notice

regarding the proposed punishment.

Learned counsel for the petitioner-appellant prays for and is

allowed two weeks time to further study the matter and to place

[2023/RJJP/001077] (2 of 2) [SAW-51/2023]

the relevant rule instead of relying upon the judgments of the

learned Single Judge in this regard.

List after two weeks.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ

KAMLESH KUMAR/RAJAT/1

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