Rakesh Kumar S/O Shri Mahendra ... vs The State Of Rajasthan
2021 Latest Caselaw 6432 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 11192/2021

Rakesh Kumar S/o Shri Mahendra Singh, Aged About 30 Years,
Resident Of Village Bhootoli, Tehsil Wair, District Bharatpur
(Rajasthan)
                                                                      ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through Director General Of
         Police, Government Of Rajasthan, Police Head Quarter, Lal
         Kothi, Jaipur.
2.       The Superintendnt Of Police, Kota City (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Sandeep Saksena For Respondent(s) : Mr. P.S.Naruka for Mr. Rupin Kala, G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

12/11/2021

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.

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,

Shishram Vs. State of Rajasthan & Ors., S.B. Civil Writ

Petition No.4385/2021 and Mukesh Kumar Meena Vs. State

(2 of 2) [CW-11192/2021]

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.

(MAHENDAR KUMAR GOYAL),J

Manish/103

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