Suman Kumari W/O Shri Satish Kumar vs State Of Rajasthan
2021 Latest Caselaw 5888 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11085/2020

Suman Kumari W/o Shri Satish Kumar, Aged About 30 Years,
Resident Of Village Salaheda, Tehsil Tijara, District Alwar.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through The District Collector (Land
Record), District Alwar (Raj.).
                                                                ----Respondent

For Petitioner(s) : Mr. Sandeep Saxena For Respondent(s) : Mr. Bharat Saini

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

25/10/2021

Vide this writ petition, the petitioner has prayed for quashing

the order dated 09.08.20219 whereby, she, a Patwari, was placed

under suspension.

Learned counsel for the petitioner submits that since the

suspension order was passed more than two years ago, it is

required to be re-visited in terms of direction of this Court Dated

25.08.2021 passed in S.B. Civil Writ Petition No.5264/2021,

Rafiquddin Vs. State of Rajasthan and Anr.

Learned counsel for the respondent has no objection to the

aforesaid prayer.

In view thereof, this writ petition is disposed of in the light of

the judgment of this Court in case of Rafiquddin (supra). The

respondents are directed to consider the case of the petitioner for

(2 of 2) [CW-11085/2020]

revocation/renewal of suspension within a period of 60 days by

passing a speaking and reasoned order in accordance with law.

However, the petitioner shall be at liberty to file fresh writ

petition, if so advised.

(MAHENDAR KUMAR GOYAL),J

Sudha/48

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