Arvind Singh S/O Shri Ramkishan vs The State Of Rajasthan
2021 Latest Caselaw 7893 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 11121/2021

Arvind Singh S/o Shri Ramkishan, Aged About 30 Years, Resident
Of Village Barkhera, Post Khakawali, Tehsil Nagar, District
Bharatpur (Rajasthan).
                                                                      ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through The Director General Of
         Police Government Of Rajasthan, Police Head Quarter, Lal
         Kothi, Jaipur.
2.       The Superintendent Of Police, Kota City (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Sandeep Saxena For Respondent(s) : Mr. Rupin Kala, GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

20/12/2021 The matter comes up on an application (1/2021) seeking

disposal of the writ petition in view of the order dated 12.11.2021

passed in case of Rakesh Kumar Vs. The State of Rajasthan &

Anr., SBCWP No.11192/2021.

Learned counsel for the petitioner submits that the

petitioner, a Constable, was suspended by the respondents vide

order dated 14.09.2018 which has been reviewed once only vide

order dated 22.10.2019 and not thereafter till date.

Learned counsel for the respondents has no objection to the

aforesaid prayer.

In case of Rakesh Kumar (supra), this Court has held as

under:

(2 of 2) [CW-11121/2021]

"Learned counsel for the petitioner, relying on the judgments of this Court in cases of State of Rajasthan & Ors. Vs. Manvendra Singh, D.B. Special Appeal Writ No.1111/2019, Shishram Vs. State of Rajasthan & Ors., S.B. Civil Writ Petition No.4385/2021 and Mukesh Kumar Meena Vs. State of Rajasthan and Anr., S.B. Civil Writ Petition No.9946/2020, submitted that therein this Court required the respondents to reconsider the suspension order periodically and hence, the respondents may be directed to revisit the suspension order.

Learned counsel for the respondents did not dispute the aforesaid legal position and submitted that they will review the order impugned within a short period.

Taking into consideration the submissions advanced by the learned counsels for the parties and the law laid down by this court in case of State of Rajasthan (supra), Shishram (supra) and Mukesh Kumar Meena (supra), this writ petition is disposed of with a direction to the respondents to review the suspension order of the petitioner and pass a reasoned order afresh in accordance with law within a period of four weeks from the date of receipt of a copy of this order."

In view thereof, this writ petition is also disposed of in view

of the direction issued in this case Rakesh Kumar (supra) which

shall apply mutatis mutandis in this case also.

(MAHENDAR KUMAR GOYAL),J

MADAN/41

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