Harjeet Singh Hundal vs The State Of Rajasthan ...
2023 Latest Caselaw 2126 Raj

[2023/RJJD/006367]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3387/2023

Harjeet Singh Hundal S/o Shri Jarnail Singh, Aged About 47 Years, R/o Ward No. 20, Devta Colony, Sri Karanpur, District - Sri Ganganagar (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Secretariat, Govt. Of Rajasthan, Jaipur.

2. The Deputy Commissioner Cum Deputy Secretary-II, Rural Development And Panchayati Raj Department, Secretariat, Jaipur.

3. The Chief Executive Officer, Zila Parishad Sri Ganganagar, District - Sri Ganganagar.

                                                                    ----Respondents


For Petitioner(s)             :    Mr. Harjeet Singh Hundal (Petitioner
                                   present-in-person)
For Respondent(s)             :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/03/2023

Lawyers are abstaining from work and are not appearing

before the Court.

Heard the petitioner present-in-person.

The present writ petition has been filed with the following

prayers:-

"(i) That the impugned order dated 10.05.2022 annexure P/2 may kindly be quashed and set aside.

(ii) That the respondents may kindly be directed to reconsider/revisit the aforesaid order dated

[2023/RJJD/006367] (2 of 2) [CW-3387/2023]

10.05.2022 as per the provisions indicated in Rule 13 (5) of the CCA Rules 1958 and be directed to pass fresh order.

(iii) That the respondent may kindly be directed act as per the judgment of Manvender Singh and the present writ petition may kindly be decided in terms of the order annexure P/4."

The petitioner prays that he will be satisfied if the present

writ petition is disposed of in terms that he shall file a

representation to the competent authorities of the Department to

review his suspension case in light of the judgment passed by

Jaipur Bench of this Court in S.B. Civil Writ Petition

No.4276/2018 "Manvendra Singh Vs. State of Rajasthan &

Ors." and the respondents may be directed to decide the same

within a stipulated period of time.

The prayer made by the petitioner appears to be justified.

Thus, the present writ petition is disposed of with a direction

to the petitioner to move an appropriate representation before the

competent authorities of the Department for review of his

suspension case along with the judgment of this Court passed in

Manvendra Singh (supra). The respondents are directed to

consider the representation filed by the petitioner in view of the

law laid down in the case of Manvendra Singh (supra) and shall

decide the same within a period of four weeks from the date of

receipt of the representation from the petitioner.

(VINIT KUMAR MATHUR),J 133-/Vivek/-

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