Suresh Chand S/O Guganram vs State Of Rajasthan
2023 Latest Caselaw 148 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 18436/2022

Suresh Chand S/o Guganram, Aged About 53 Years, R/o Village-
Angasar, Tehsil And District Jhunjhunu Rajasthan At Present
Posted As Head Constable (Suspended) Reserve Police Line
Jhunjhunu Rajasthan
                                                                      ----Petitioner
                                     Versus
1.     State     Of    Rajasthan,         Through         Its     Additional     Chief
       Secretary      (Department            Of    Home),         Government        Of
       Rajasthan, Secretariat Jaipur (Rajasthan)
2.     The Director General Of Police, (Headquarter) Lalkhothi,
       Jaipur Rajasthan
3.     Inspector General Of Police Jaipur Range, Bani Park,
       Jaipur.
4.     The     Superintendent           Of      Police,      Jhunjhunu         District
       Jhunjhunu Rajasthan
                                                                   ----Respondents

For Petitioner(s) : Mr. Sudhir Yadav For Respondent(s) : Mr. P.S. Naruka for Mr. Rupin Kala, GC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/01/2023 In the instant writ petition, petitioner has challenged his

suspension order dated 1.1.2020 which has been effected from

28.12.2019.

After arguing for some time, counsel for petitioner seeks

permission to make a representation before respondents to

review/revoke the suspension order in light of the judgment

(2 of 2) [CW-18436/2022]

passed by the Hon'ble Supreme Court in Ajay Kumar Choudhary

Vs Union of India [(2015) 7 SCC 291].

Counsel for respondents states that in case petitioner moves

representation, same would be considered and decided

accordingly.

In view of above, the writ petition stands disposed of with

liberty to petitioner to move representation before respondents.

It is expected from respondents that if representation is

moved, same shall be decided within a period of 3 months from

date of receipt of the representation.

All pending application(s), if any, also stand(s) disposed of.

(SUDESH BANSAL),J

NITIN /30

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