Dilip Kumar vs State Of Rajasthan
2023 Latest Caselaw 802 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 891/2023

Dilip Kumar S/o Shri Prakash Chand, Aged About 44 Years, House No. 242, In Front Of Fci Godown, Indira Colony, Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Women And Child Development, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Integrated Child Development Services, Department Of Women And Child Development, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Lokesh Mathur Mr. Sanjay Raj Pandit

JUSTICE DINESH MEHTA

Order

20/01/2023

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

10.8.2001, which has already been considered and quashed by

this Court vide its judgment dated 4.5.2015 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.

(2 of 2) [CW-891/2023]

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

returnable within six weeks.

5. Meanwhile, effect and operation of the impugned order

dated 3.1.2023 placing the petitioner under suspension shall

remain stayed.

(DINESH MEHTA),J 69-Mak/-

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