Mohan Lal Rajora Son Of Babu Lal ... vs The State Of Rajasthan
2022 Latest Caselaw 7297 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4779/2022

Mohan Lal Rajora Son Of Babu Lal Rajora, Aged About 37 Years,
Resident Of Village Mehandwas, Tehsil Piplu, District Tonk (Raj.)
                                                                       ----Petitioner
                                     Versus
1.      The State Of Rajasthan, Through Principal Secretary,
        Rural Development And Panchayati Raj Department,
        Government Of Rajasthan, Govt. Secretariat, Jaipur.
2.      The Secretary, Department Of Personal, Government
        Secretariat, Jaipur.
3.      The District Collector, District Tonk.
4.      The Chief Executive Officer, Zila Parishad Tonk.
5.      The   Block      Development            Officer,          Panchayat   Samiti
        Todaraisingh, District Tonk.
                                                                    ----Respondents

For Petitioner(s) : Mr. G.S. Gouttam for Mr. R.K. Gouttam For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat Ms. Gauri Meena for Mr. Deepak Khandelwal

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 16/11/2022

Although, the matter comes up on an application (1/2022)

filed by the respondents seeking vacation of ex-parte interim

order dated 07.04.2022; but, on the request of the learned

counsels for the respective parties, the writ petition was heard on

its merit.

Learned counsels for the respective parties submit that this

writ petition wherein, validity of the order dated 07.03.2022

placing the petitioner under suspension is under challenge, may

be disposed of in terms of direction issued by a co-ordinate Bench

(2 of 2) [CW-4779/2022]

of this Court vide order dated 10.03.2022 in SBCWP

No.13615/2021; Vishnu Kumar Sharma Vs. State of Rajasthan &

Ors.

In case of Vishnu Kumar Sharma (supra) following

directions were issued by this Court:

"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 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 is disposed of. The stay application, if any, also stands disposed of.

5. Interim order shall continue till disposal of the matter by the respondents. All the pending applications stand disposed of."

Taking into consideration the contentions advanced by learned

counsels for the respective parties, this writ petition is disposed of in

terms of direction issued by this Court in case of Vishnu Kumar

Sharma (supra) which shall apply mutatis mutandis to this case

also.

The pending applications also stand disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/98

Powered by TCPDF (www.tcpdf.org)