Mohan Ram vs The State Of Rajasthan
2023 Latest Caselaw 1313 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1984/2023

Mohan Ram S/o Sh. Jetha Ram, Aged About 49 Years, Resident Of Sudari, Banwarla, District Nagaur.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Jaipur.

2. The Inspector General Of Police, Ajmer Range, Ajmer.

3. The Superintendent Of Police, Ajmer.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki

JUSTICE DINESH MEHTA

Order

03/02/2023

1. Learned counsel for the petitioner submits that the

petitioner has been placed under suspension simply because of

the fact that prosecution sanction has been granted.

2. Learned counsel argues that while placing the petitioner

under suspension the respondents have relied upon Circular dated

10.08.2001, which has already been considered and quashed by

this Court vide its judgment dated 04.05.2015 rendered in the

case of Om Prakash Pandiya vs. State of Rajasthan (S.B.

Civil Writ Petition No. 4073/2001).

3. The matter requires consideration.

4. Issue notice. Issue notice of stay application also,

returnable within six weeks.

(2 of 2) [CW-1984/2023]

5. Meanwhile, effect and operation of the impugned order

dated 24.12.2022 placing the petitioner under suspension shall

remain stayed.

6. Connect with S.B. Civil Writ Petition No.891/2023.

(DINESH MEHTA),J 123-akansha/-

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