HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1668/2023 Manisha Shekhawat W/o Vikram Singh D/o Hanuman Singh, Aged About 34 Years, Village Post Daulatpura Via Kukanwali, Tehsil Kuchaman City, District Nagaur.
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Women And Child Development, Government Of Rajasthan, Secretariat, Jaipur.
2. The Director, Integrated Child Development Services, Department Of Women And Child Development, Jaipur, Rajasthan.
----Respondents For Petitioner(s) : Ms. Kinjal Purohit for Mr. Devendra Singh Rathore JUSTICE DINESH MEHTA Order 30/01/2023
1. Learned counsel for the petitioner submits that the petitioner has been placed under suspension simply because of the fact that prosecution sanction has been granted.
2. Learned counsel argues that while placing the petitioner under suspension the respondents have relied upon Circular dated 10.08.2001, which has already been considered and quashed by this Court vide its judgment dated 04.05.2015 rendered in the case of Om Prakash Pandiya vs. State of Rajasthan (S.B.
Civil Writ Petition No. 4073/2001).
3. The matter requires consideration.
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4. Issue notice. Issue notice of stay application also,
returnable within six weeks.
5. Meanwhile, effect and operation of the impugned order dated 03.01.2023 placing the petitioner under suspension shall remain stayed.
6. Connect with S.B. Civil Writ Petition No.891/2023.
(DINESH MEHTA),J 214-akansha/-
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