Nirmal Kumar vs State Of Rajasthan
2021 Latest Caselaw 16128 Raj

                                       (1 of 2)                   [CW-14780/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14780/2021

Nirmal Kumar S/o Subhash Chandra, Aged About 31 Years,
Village And Post Loonch, Tehsil Ratangarh, District Churu.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Secretary, Department
       Of Home Affairs, Government Of Rajasthan, Jaipur.
2.     The Director General Of Police, Headquarters, Jaipur.
3.     The Inspector General Of Police, Ajmer Range, Ajmer.
4.     The Superintendent Of Police, Ajmer.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Sushil Solanki
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

23/10/2021
     In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

     Counsel for the petitioner submits that the controversy in

question is with regard to prolong suspension of the petitioner.

Counsel for the petitioner also submits that the petitioner would

be satisfied, if his suspension is re-visited by the respondents

while keeping in view the judgment in the case of Manvendra

Singh Vs. State of Rajasthan & Ors, SBCWP No.4276/2018,

decided on 21.12.2018. In the light of the limited submission, the

present writ petition is disposed of with a direction to the

respondents to reconsider the suspension order of the petitioner

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                                                                          (2 of 2)                 [CW-14780/2021]


                                   while keeping into consideration the precedent law in the case of

                                   Manvendra Singh (Supra). The respondents are further directed to

                                   pass a speaking order strictly in accordance with law within a

                                   period of 60 days from today.




                                                                (DR.PUSHPENDRA SINGH BHATI),J.

172-nirmala/-

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