Vinod Kumar Sharma S/O Shri ... vs State Of Rajasthan
2023 Latest Caselaw 772 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 1069/2023
                                   Vinod Kumar Sharma S/o Shri Deendayal
                                                                                                       ----Petitioner
                                                                         Versus
                                   State Of Rajasthan & Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Anil Kumar Shukla Mr. Rajendra Prasad Gautam For Respondent(s) : Mr. P.S. Naruka for Mr. Rupin Kala

HON'BLE MR. JUSTICE SUDESH BANSAL Order 24/01/2023

Heard.

Issue notice to respondents.

Since on behalf of respondents, counsel has put in

appearance and seeks time to file reply, hence service is complete.

It has been stated that petitioner previously filed SB Civil

Writ Petition No.11581/2022 for revocation of the suspension

order in the light of judgment of Hon'ble Supreme Court in case of

Ajay Kumar Choudhary Vs. Union of India [(2015) 7 SCC

291], however, the same is disposed of vide order dated

04.08.2022 to submit representation before respondents, with

liberty to file fresh writ petition, if occasion so arises. Petitioner

submitted his representation, but his suspension order has not

been revoked ignoring the principal of law laid down in case of

Ajay Kumar Choudhary (Supra).

In view of above, suspension order of petitioner dated

04.06.2021 shall remain stayed.

(SUDESH BANSAL),J

SACHIN/15

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