Jalam Singh vs The State Of Rajasthan
2022 Latest Caselaw 11865 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14090/2022

Jalam Singh S/o Shri Moti Singh, Aged About 58 Years, R/o Rajputo Ka Bas, Somesar, Gurha Jaitsingh, District Pali, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Secretary, Education Department (Group-2), Secretariat, Rajasthan, Jaipur.

2. The Joint Director, School Education, Bikaner.

3. The Director, Secondary Education, Rajasthan, Bikaner.

4. The District Education Officer (Secondary), Pali.

5. The Chief Block Officer, Marwar Junction, District Pali.

----Respondents

For Petitioner(s) : Mr. Ramdev Rajpurohit.

For Respondent(s)           :



              HON'BLE MR. JUSTICE ARUN BHANSALI

                                      Order

23/09/2022

It is submitted by learned counsel for the petitioner that by

order dated 25.09.2018 (Annex.2), the petitioner was placed

under suspension on account of pendency of a criminal case

against the petitioner.

For the said case, after the trial, the petitioner has been

acquitted for want of evidence. The petitioner has placed the said

judgment before the competent authority and has sought his

reinstatement, however, the petitioner has not been reinstated so

far.

In the circumstances of the case, wherein, the petitioner was

placed under suspension on account of lodging/pendency of a

(2 of 2) [CW-14090/2022]

criminal case and the petitioner has been acquitted in the same by

the competent criminal court, it would be required of the

respondents to decide the pending representation of petitioner

seeking revocation of order of suspension/reinstatement.

Consequently, the petition filed by the petitioner is disposed

of. The respondent - competent authority i.e. District Education

Officer (Secondary), Pali and other competent authority is directed

to pass an appropriate order on the application made by the

petitioner seeking reinstatement within a period of two weeks

from the date a copy of this order is placed by the petitioner with

the competent authority.

The petitioner would be free to file a fresh detailed

representation, if so advised.

(ARUN BHANSALI),J 43-pradeep/-

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