Bhagwan Sahay Meena S/O Shri Ram ... vs The State Of Rajasthan
2022 Latest Caselaw 5705 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12146/2022

Bhagwan Sahay Meena S/o Shri Ram Sahay Meena, Aged About
30 Years, Resident Of Village Bargama, Post Keladevi, Tehsil And
District Karauli.
                                                                   ----Petitioner
                                   Versus
1.     The State Of Rajasthan, Through Director Cum Joint
       Secretary,    Local       Self-Department,               Government    Of
       Rajasthan, G-3 Rajmahal Residential Area, C-Scheme
       Near Civil Line Phatak, Jaipur, Rajasthan.
2.     The Commissioner, Nagar Nigam Greater, Jaipur.
                                                                ----Respondents

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

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

22/08/2022

1. The matter pertains to suspension of the petitioner.

2. The Hon'ble Supreme court in the matter of Ajay Kumar

Choudhary Vs. Union of India (UOI) and Ors. Reported in 2015(7)

Supreme Court Cases, 291 in para No.21 has held as under:-

"21. We, therefore, direct that the currency of a suspension order should not extend beyond three months if within this period the memorandum of charges/charge-sheet is not served on the delinquent officer/employee; if the memorandum of charges/charge-sheet is served, a reasoned order must be passed for the extension of the suspension. As in the case in hand, the Government is

(2 of 3) [CW-12146/2022]

free to transfer the person concerned to any department in any of its offices within or outside the State so as to sever any local or personal contact that he may have and which he may misuse for obstructing the investigation against him. The Government may also prohibit him from contacting any person, or handling records and documents till the stage of his having to prepare his defence. We think this will adquately safeguard the universally recognised principle of human dignity and the right to a speedy trial and shall also preserve the interest of the Government in the prosecution. We recognise that the previous Constitution Benches have been reluctant to quash proceedings on the grounds of delay, and to set time-limits to their duration. However, the imposition of a limit on the period of suspension has not been discussed in prior case law, and would not be contrary to the interests of justice. Furthermore, the direction of the Central Vigilance Commission that pending a criminal investigation, departmental proceedings are to be held in abeyance stands superseded in view of the stand adopted by us."

3. In view of the judgment passed by the Hon'ble Supreme Court

in the matter of Ajay Kumar Choudhary Vs. Union of India (supra)

and in view of Rule 13(5) of the Rajasthan Civil Services

(Classification, Control & Appeal) Rules, 1958, I deem it just and

proper to direct the respondents to consider the case of the

petitioner for revocation of suspension within a period of 60 days

(3 of 3) [CW-12146/2022]

by passing a speaking and reasoned order strictly in accordance

with law. However, the petitioner is at liberty to file fresh writ

petition if need so arises.

4. Ordered accordingly. The writ petition so also the stay petition

stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /262

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