Yogesh Kumar S/O Sh. Dayaram vs State Of Rajasthan
2021 Latest Caselaw 640 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 16217/2019

Yogesh Kumar S/o Sh. Dayaram, Aged About 38 Years, R/o
House No. 3 E/11, Gali No. 3, Saraswati Vihar, Rewari, Harayana.
                                                                       ----Petitioner
                                      Versus
State Of Rajasthan, Through District Collector, Alwar.
                                                                     ----Respondent

For Petitioner(s) : Mr. Ashish Sharma For Respondent(s) : Mr. Bharat Saini, AGC

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

21/01/2021 Both the counsels agreed that the issue raised in the present

writ petition stands adjudicated by this court in SBCWP

No.1984/2018 (Chandershekhar Chaubisa Versus State of

Rajasthan) and connected similar writ petitions decided on

8.7.2019 whereby this court has observed that the committee of

the Department shall take steps for considering the case of the

petitioner for continuing his suspension as the committee has

already been informed for the purpose that the petitioner's case

shall be considered in light of the judgment passed by this court

from time to time for revoking the petitioner's suspension.

Decision in this regard shall be taken by the committee within one

month henceforth.

If the petitioner is still aggrieved, it shall be open for him to

move appropriate court for redressal of his grievances.

(2 of 2) [CW-16217/2019]

The writ petition as well as all pending applications stand

disposed of.

(SANJEEV PRAKASH SHARMA),J

Anu/17/

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