Vijay Singh vs Jvvnl,Jodhpur And Ors
2021 Latest Caselaw 17518 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11999/2017

Vijay Singh S/o Shri Durjan Singh, By Caste Rajput, R/o Chak 24 A.s. Nai Mandi, Gharsana, District Sriganganagar.

----Petitioner Versus

1. Jodhpur Vidhyut Vitran Nigam Limited, Jodhpur Through Its Managing Director, New Power House Road, Industrial Area, Jodhpur.

2. Secretary Administration, Jodhpur Vidhyut Vitran Nigam Limited, New Power House Road, Jodhpur.

3. Zonal Chief Engineer Bikaner Zone, Jodhpur Vidhyut Vitran Nigam Limited, Sagar Road, Sangalpura, Bikaner.

----Respondents

For Petitioner(s) : Mr. Lokesh Mathur For Respondent(s) : Mr. Lakshya Singh Udawat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

23/11/2021

The matter comes up for consideration of the applications

(I.A. No.01/2019 and I.A. No.01/2021) preferred on behalf of the

petitioner for early listing of this writ petition.

Brief facts of the case are that the petitioner was suspended

by the respondent vide order dated 30.08.2017 while exercising

powers under Regulation 9 (1) (b) and 9 (2) of Employees

(Classification) Control & Appeal Regulations, 1962. The allegation

against the petitioner is to the effect that he was caught red

handed while taking bribe and in relation to that a criminal case is

also instituted against him.

(2 of 2) [CW-11999/2017]

Today, learned counsel for the petitioner has submitted that

the petitioner is facing suspension from last more than three years

and he would be satisfied if the respondent-authorities be directed

to review the suspension order of the petitioner. Learned counsel

for the petitioner has also pressed into service a judgment passed

by this Court on 21.12.2018 in SB Civil Writ Petition

No.4276/2018 [Manvendra Singh Vs. State of Rajasthan

and Ors.]

Learned counsel appearing on behalf of the respondent has

no objection if the respondent-authorities are directed to review

the suspension order of the petitioner which was passed on

30.08.2017.

In view of the limited prayer made by the learned counsel for

the petitioner, I deem it appropriate to dispose of this writ petition

with a direction to the respondent-authorities to review the

suspension order of the petitioner dated 30.08.2017 strictly in

accordance with law after taking into consideration the relevant

facts and circumstances within a period of one month from the

date of production of certified copy of this order.

With these observations, this writ petition is disposed of and

all the pending applications are also disposed of.

(VIJAY BISHNOI),J

46-akash/-

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