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Devnarayan Gurjar S/O Ramphool ... vs State Of Rajasthan
2022 Latest Caselaw 290 Raj/2

Citation : 2022 Latest Caselaw 290 Raj/2
Judgement Date : 12 January, 2022

Rajasthan High Court
Devnarayan Gurjar S/O Ramphool ... vs State Of Rajasthan on 12 January, 2022
Bench: Mahendar Kumar Goyal
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 379/2022

Devnarayan Gurjar S/o Ramphool Gurjar, Aged About 36 Years,
R/o Vill- Harbhanwta, Teh-Niwai, District Tonk Rajasthan At
Present Posted As Constable No. 1259 (Suspended) Reserve
Police Line Tonk, 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.     Inspector General Of Police, Ajmer Range, Ajmer (Raj)
4.     The     Superintendent         Of     Police      Tonk,     District   Tonk,
       Rajasthan
                                                                  ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

12/01/2022

Issue notice.

In view of the short controversy involved in the matter, this

Court deems it just and proper to direct Mr. Pushpendra Singh

Naruka, learned counsel to accept notices on behalf of the

respondents.

Learned counsel for the petitioner submits that vide order

impugned dated 06.07.2021, the petitioner, a Constable (Driver),

was placed under suspension on account of his arrest in a case by

(2 of 3) [CW-379/2022]

the Anti Corruption Bureau, Sawaimadhopur but, even after lapse

of more than 6 months, the suspension order has not been

reviewed.

Relying on the judgment of Hon'ble Apex Court in case of

Ajay Kumar Choudhary Vs. Union of India (UOI) and Ors.

reported in 2015 (7) SCC 291, learned counsel submitted that

the respondents are required to review the order of suspension

periodically and prays that the respondents be directed to revisit

the order dated 06.07.2021.

Learned counsel for the respondents has no objection to the

aforesaid prayer and submits that they would review the

suspension order dated 06.07.2021 within a period of four weeks.

The Hon'ble Apex Court has in case of Ajay Kumar

Choudhary (Supra) 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 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

(3 of 3) [CW-379/2022]

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."

In view of the submissions advanced by the learned counsels for

the respective parties as also the direction issued by the Hon'ble Apex

Court in case of Ajay Kumar Choudhary (Supra), this Court deems it

just and proper to direct the respondents to review the order dated

06.07.2021 within a period of four weeks from the receipt of copy of

this Court order.

The writ petition stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/187

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