Hariram Mishra S/O Hanuman Parsad ... vs State Of Rajasthan
2022 Latest Caselaw 110 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 14498/2021

Hariram Mishra S/o Hanuman Parsad Mishra, Aged About 51
Years, R/o Vill- Hirwa, Teh- Buhana, District Jhunjhunu Rajasthan
At Present Posted As Head Constable No. 50 (Suspended)
Reserve Police Line Jhunjhunu Rajasthan
                                                                         ----Petitioner
                                       Versus
1.        State    Of   Rajasthan,          Through         Its      Additional     Chief
          Secretary     (Department            Of    Home),          Government        Of
          Rajasthan, Secretariat Jaipur (Rajasthan)
2.        The Director General Of Police, (Headquarter), Lalkhothi,
          Jaipur, Rajasthan
3.        The     Superintendent          Of      Police,      Jhunjhunu          District
          Jhunjhunu Rajasthan.
                                                                      ----Respondents

For Petitioner(s) : Mr. Sudhir Yadav through VC For Respondent(s) : Mr. P.S. Naruka through VC for Mr. Rupin Kala, G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

05/01/2022

Learned counsel for the petitioner submits that the

petitioner, a Head Constable, was suspended by the respondents

vide order dated 16.01.2019, which has not been reviewed till

date.

Issue notice. Notices are accepted by Mr. P.S. Naruka on

behalf of Mr. Rupin Kala, learned Government Counsel.

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,

(2 of 2) [CW-14498/2021]

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

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

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 passed about four years ago.

Learned counsel for the respondents did not dispute the

aforesaid legal position and submitted that they will review the

order impugned.

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 order dated

16.01.2019 and pass a reasoned order in accordance with law

within a period of four weeks from the date of receipt of certified

copy of this order.

(MAHENDAR KUMAR GOYAL),J

Manish/83

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