Lal Singh Meena vs State Of Rajasthan
2023 Latest Caselaw 502 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5286/2022

Lal Singh Meena S/o Sh. Bhanwar Singh, Aged About 39 Years, Resident of Patel Nagar, Sanchore Fatak, Raniwara, Dist. Jalore.

----Petitioner Versus

1. The State of Rajasthan, through the Secretary, Department of Revenue, Government of Rajasthan, Jaipur.

2. The District Collector (Land Records), Dholpur.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sushil Solanki
For Respondent(s)          :     Mr. Piyush Bhandari for
                                 Mr. Sunil Beniwal, AAG



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

                                      Order

12/01/2023

     Heard learned counsel for the parties.

The present writ petition has been filed against the order

dated 15.02.2022 passed by the respondent No.2- District

Collector (Land Records), Dholpur, whereby the representation

filed by the petitioner has been rejected.

Briefly, the facts required to be noted in the present case are

that the petitioner was working on the post of Patwari. On

02.11.2020, an FIR was registered under Section 7, 13(1)(d) and

13(2) of the Prevention of Corruption Act, 1988 against the

petitioner. In view of the registration of the FIR, the petitioner was

placed under suspension on 06.11.2020. Aggrieved of the order of

suspension, the petitioner preferred a writ petition before this

(2 of 6) [CW-5286/2022]

Court and the same was disposed of vide order dated 09.09.2021

in the following terms:

"This writ petition has been filed by the petitioner aggrieved against the order dated 06.11.2020 (Annex.2), whereby the petitioner has been placed under suspension.

The petitioner made representation, inter alia, indicating that challan has not been filed against the petitioner and despite passage of sufficiently long time, the petitioner has not been reinstated and, therefore, the order of suspension requires review and the petitioner deserves to be reinstated.

Learned counsel for the petitioner with reference to judgment in Manvendra Singh v. State of Raj. & Ors.: SBCW No. 4276/2018, decided on 21.12.2018 at Jaipur Bench submitted that the Court in the said judgment has dealt with the powers of the disciplinary authority under Rule 13(5) of the Rules of 1958 and appellate authority under Rule 22 of the Rules of 1958 and has held that the various circulars issued by the State Government laying down limitation to examine the revocation of suspension order after a period of three years from the date of suspension/after a period of one year from the date, the charge- sheet has been filed, was not justified and it was open for the authorities to examine the case for revocation of suspension even prior to the said periods fixed in the circular.

In the over all facts and circumstances of the case as projected as well as the law laid down by this Court in the case of Manvendra Singh (supra), the writ petition filed by the petitioner is disposed of, the respondent No.2

- disciplinary authority, is directed to decide the representations made by the petitioner in light of the judgment in the case of Manvendra Singh (supra).

The needful may be done by the respondent No.2 within a period of four weeks from the date a copy of this order is placed by the petitioner.

The petitioner would be free to file a further representation alongwith requisite documents before the disciplinary authority."

In pursuance of the directions issued by this Court on

09.09.2021, the petitioner preferred a representation to the

respondent No.2 and the respondent No.2 vide order dated

15.02.2022 rejected the representation preferred by the

petitioner. Hence, the present writ petition.

(3 of 6) [CW-5286/2022]

Learned counsel for the petitioner submits that despite a

categoric order of this Court in the case of Manvendra Singh Vs.

State of Rajasthan & Ors., S.B.C.W. No.4276/2018, decided on

21.12.2018 at Jaipur Bench, the respondent No.2 has rejected the

representation taking recourse to the conditions mentioned in the

Circular of State Government dated 07.07.2010. Learned counsel

for the petitioner further submits that the respondent No.2 was to

decide the representation of the petitioner keeping in mind the

judgment of Manvendra Singh (supra) and in furtherance thereof,

the respondent No.2 was to apply his mind independently and

uninfluenced by the Circular of the State Government dated

07.07.2010.

Learned counsel for the petitioner also submits that the

respondent No.2 was required to decide the representation of the

petitioner keeping in mind the provisions of Section 13(5) of the

Rajasthan Civil Services (Classification, Control and Appeal) Rules,

1958. He further submits that since the respondent No.2 has

committed an error while rejecting the representation, the order

dated 15.02.2022 is prayed to be quashed and set aside.

In support of his contention, learned counsel for the

petitioner has relied upon a judgment of this Court passed in the

case of Jahangir Ali Khan Vs. State of Rajasthan & Anr., on

25.05.2022.

Per contra, learned counsel for the respondents has

vehemently opposed the submissions made by the learned counsel

for the petitioner and submits that the case of the present

petitioner is distinguishable as the petitioner was caught red

handed and in the case of Manvendra Singh (supra), Manvendra

Singh was not caught red handed while taking bribe and in that

(4 of 6) [CW-5286/2022]

case, the charge sheet was filed. He further submits that since the

charge sheet in the present case has not been filed, there is

likelihood of the petitioner tampering with the evidence and

influencing the witnesses, therefore, the order passed by the

respondent No.2 is perfectly just and proper and does not warrant

any interference of this Court. He, therefore, prays that the writ

petition may be dismissed.

I have considered the submissions made at the Bar and have

gone through the order dated 15.02.2022 as well as the other

relevant record of the case.

For brevity, Rule 13(5) of the Rajasthan Civil Services

(Classification, Control and Appeal) Rules, 1958 is reproduced as

under:

13. Suspension.-

(1) ..................

(2) .................

(3) .................

(4) .................

(5) Any order of suspension made or deemed to have been made under this rule may at any time be revoked by the authority which made or is deemed to have made the order or by any authority to which that authority is subordinate."

The position of the Rule is very specific which lays down that

the case of a suspended employee is required to be considered for

revocation of suspension at any time and therefore, the limitation

prescribed under the Circular of the State Government dated

07.07.2010 was required to be ignored as mandated by this Court

in the case of Manvendra Singh (supra). Since the specific

direction was issued by this Court on 09.09.2021 for deciding the

representation of the petitioner keeping in mind the judgment of

Manvendra Singh, therefore, the respondent No.2 was under an

(5 of 6) [CW-5286/2022]

obligation to consider the case of the petitioner in the light of the

judgment of Manvendra Singh and keeping in mind the spirit of

Section 13(5) of the Rajasthan Civil Services (Classification,

Control and Appeal) Rules, 1958.

A bare perusal of the order dated 15.02.2022 shows that the

respondent No.2 has not applied his mind independently and

again, decided the representation, taking into consideration the

Circular dated 07.07.2010. The respondent No.2 should have

taken into consideration the facts and circumstances of the

present case, specially keeping in mind that if the suspension of

the petitioner is revoked, he will hamper the investigation in the

criminal case and there is a possibility that the petitioner might

influence the witnesses. Unless a finding to that aspect of the

matter that revocation of the suspension of the petitioner will

create hindrance in the investigation, the respondent No.2 was not

justified in rejecting the representation made by the petitioner.

The respondent No.2 has to apply his mind without being

swayed by the Circular of the State Government dated 07.07.2010

as to whether the continuance of the petitioner under suspension

is warranted in the facts and circumstances of the present case or

not. Since the same has not been done by passing the order dated

15.02.2022, the order dated 15.02.2022 is not sustainable in the

eye of law.

In view of the discussions made above, the present writ

petition merits acceptance, the same is allowed and the order

dated 15.02.2022 is quashed and set aside. However, it is made

clear that the respondent No.2 shall be free to reconsider the

representation of the petitioner in the letter and spirit as ordered

(6 of 6) [CW-5286/2022]

by this Court vide order dated 09.09.2021 and pass a fresh

speaking order within a period of four weeks from today.

The petitioner will be free to supplement his representation

by way of filing any judgment for redressal of his grievances in the

present case.

(VINIT KUMAR MATHUR),J

24-Shahenshah/-

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