Rajasthan High Court - Jodhpur
Maniram Saran vs State Of Rajasthan on 4 May, 2022
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 5348/2022
Maniram Saran S/o Shri Dudaram, aged about 44 Years,
Resident of Bandhanau Dikhanada, Tehsil-Sardarsahar, District-
Churu.
----Petitioner
Versus
1. State of Rajasthan through the Secretary, Education
Department, Government Of Rajasthan, Jaipur.
2. The Director, Elementary Education, Rajasthan, Bikaner.
3. The District Education Officer, (Headquarter), Elementary
Education, Churu.
4. The Chief Block Education Officer, Integrated Education
Campaign, Sardarsahar, District- Churu.
5. The Panchayat Elementary Education Officer (PEEO),
Govt. Acharya Mahapragya Aadarsh Senior Secondary
School, Bandhanau, Panchayat Samiti Sardarshahar,
District Churu.
----Respondents
For Petitioner(s) : Mr. K.R. Saharan.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
04/05/2022
This writ petition has been filed by the petitioner aggrieved
against the order dated 11.09.2021 (Annex.2), whereby the
petitioner has been placed under suspension.
The petitioner made representation, inter alia, indicating that
already FR has been filed in the matter and despite passage of
sufficiently long time, the petitioner has not been reinstated and,
therefore, the order of suspension requires review and the
petitioner deserves to be reinstated.
(2 of 2) [CW-5348/2022]
Learned counsel for the petitioner with reference to
judgment in Manvendra Singh v. State of Raj. & Ors.: SBCW
No. 4276/2018, decided on 21.12.2018 at Jaipur Bench submitted
that the Court in the said judgment has dealt with the powers of
the disciplinary authority under Rule 13(5) of the Rules of 1958
and appellate authority under Rule 22 of the Rules of 1958 and
has held that the various circulars issued by the State Government
laying down limitation to examine the revocation of suspension
order after a period of three years from the date of
suspension/after a period of one year from the date, the charge-
sheet has been filed, was not justified and it was open for the
authorities to examine the case for revocation of suspension even
prior to the said periods fixed in the circular.
In the over all fact circumstances of the case as projected as
well as the law laid down by this Court in the case of Manvendra
Singh (supra), the writ petition filed by the petitioner is disposed
of, the Disciplinary Authority is directed to decide the
representations made by the petitioner in light of the judgment in
the case of Manvendra Singh (supra).
The needful may be done by the Disciplinary Authority within
a period of four weeks from the date a copy of this order is placed
by the petitioner.
The petitioner would be free to file a further representation
alongwith requisite documents before the disciplinary authority.
(ARUN BHANSALI),J
69-DJ/-
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