Shyoram Jitarwal S/O Shri Balu Ram ... vs The State Of Rajasthan
2023 Latest Caselaw 2085 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 2711/2023

Shyoram Jitarwal S/o Shri Balu Ram Jitarwal
                                                                        ----Petitioner
                                    Versus
The State Of Rajasthan
                                                                    ----Respondent

For Petitioner(s) : Mr. Sandeep Saxena with Mr. Ritesh Saxena For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 10/02/2023

Counsel for petitioner submits that petitioner was placed

under suspension vide order dated 14.07.2020 on account of his

arrest for more than 48 hours in FIR No.148/2020 and later on, he

challenged his suspension by way of filing SBCWP No.11691/2022.

The said writ petition was disposed of vide order dated

08.08.2022, giving liberty to move representation before

respondents for revocation of suspension in the light of judgment

delivered in case of Ajay Kumar Choudhary Vs. Union of India

[(2015) 7 SCC 291]. Thereafter, respondents have dismissed the

representation of petitioner vide order dated 27.09.2022 on the

ground that petitioner is accused for offenses under Section 302 ,

354 of IPC and Section 3 of ST/SC Act.

Counsel for petitioner submits that as a matter of fact the

petitioner has not been charge-sheeted for the aforesaid offenses

in FIR No.148/2020 ignoring this fact that respondents have

dismissed the representation.

Heard.

                                                                          (2 of 2)                     [CW-2711/2023]



                                         Issue notice.

In the meanwhile, suspension order of petitioner dated

14.07.2020 and order dated 27.09.2022 shall remain stayed.

(SUDESH BANSAL),J

SACHIN/41

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