Purushottam Lal Sharma S/O ... vs State Of Rajasthan
2021 Latest Caselaw 6409 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 12918/2021

Purushottam Lal Sharma S/o Hariparsad Sharma, Aged About 49
Years, R/o Vill-Khandela, Teh- Khandela, District Sikar Rajasthan
At Present Posted As Constable No. 240 (Suspended) Reserve
Police Line Tonk Rajasthan.
                                                                        ----Petitioner
                                      Versus
1.       State    Of   Rajasthan,          Through         Its      Additional   Chief
         Secretary     (Department            Of    Home),          Government      Of
         Rajasthan, Secretariat Jaipur (Rajasthan).
2.       The Director General Of Police, (Headquarter) Lalkhothi,
         Jaipur Rajasthan.
3.       The Superintendent Of Police, Ajmer District Ajmer
         Rajasthan.
                                                                     ----Respondents

For Petitioner(s)           :     Mr. Sudhir Yadav
For Respondent(s)           :     Mr. P.S. Naruka for
                                  Mr. Rupin Kala, GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

11/11/2021

Learned counsel for the petitioner submits that the

petitioner, a Constable, was suspended by the respondents vide

order dated 27.10.2017, which has not been reviewed till date.

Issue notice. Notices are accepted by Mr. P.S. Naruka on

behalf of Mr. Rupin Kala, learned Government Counsel present in

Court.

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,

(2 of 2) [CW-12918/2021]

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 passed about four years ago.

Learned counsel for the respondents did not dispute the

aforesaid legal position and submitted that they will review the

order impugned within 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 order dated

27.10.2017 and pass order afresh in accordance with law vide

reasoned order within a period of four weeks from the date of

receipt of certified copy of this order.

(MAHENDAR KUMAR GOYAL),J

Sudha/116

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