Avnish Kumar Jain Son Of Shri ... vs The State Of Rajasthan
2022 Latest Caselaw 7867 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 16899/2022

                                   Avnish Kumar Jain Son Of Shri Naresh Chand Jain
                                                                                                          ----Petitioner
                                                                          Versus
                                   The State Of Rajasthan & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Prahlad Singh with Mr. Gaurav Sharma For Respondent(s) : Mr. S S Raghav, AAG

HON'BLE MR. JUSTICE SUDESH BANSAL Order

16/12/2022

Learned counsel for petitioner states that the copy of the writ

petition has already been served to respondents.

Learned Additional Advocate General seeks time to file reply

to the writ petition.

Counsel for petitioner states that impugned charge-sheet

dated 23.12.2020 has been issued after delay of 14 years and

more so when in the Inquiry Report of the Committee, petitioner

has not been found guilty for the alleged charges. Reliance has

been placed on the judgment of The State of Madhya Pradesh

Vs Bani Singh [AIR (1990) SC 1308].

Taking into consideration the aforesaid fact, it is hereby

directed that in the meanwhile, operation of charge-sheet dated

23.12.2020 shall remain stayed.

Respondents are free to move application for vacation of

such stay after filing the reply.

(SUDESH BANSAL),J

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