Citation : 2023 Latest Caselaw 4245 Raj
Judgement Date : 8 May, 2023
[2023/RJJD/013947]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4711/2023
Vikas Choudhary S/o Shri Rampal Choudhary, Aged About 30 Years, Resident of Kunwar Khera, Tehsil Jayal, District Nagaur (Raj.).
----Petitioner Versus
1. The State of Rajasthan, through Principal Secretary, Department of Home, Government of Rajasthan, Govt. Secretariat, Jaipur.
2. The Secretary, Department of Personal, Govt. of Rajasthan, Govt. Secretariat, Jaipur.
3. Director General of Police, Rajasthan Jaipur, Lalkothi, Jaipur.
4. Inspector General of Police, Ajmer Range, Ajmer.
5. Superintendent of Police, Nagour, District Nagour (Raj.).
----Respondents
For Petitioner(s) : Mr. R.S. Mankad
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order
08/05/2023
1. The matter pertains to suspension of the petitioner.
2. The Hon'ble Supreme court in the matter of Ajay Kumar
Choudhary Vs. Union of India (UOI) and Ors. reported in
2015 (7) Supreme Court Cases, 291 in para No.21 has held as
under:-
"21. We, therefore, direct that the currency of a suspension order should not extend beyond three months if within this period the memorandum of charges/charge-sheet is not served on the delinquent officer/employee; if the memorandum of charges/charge-sheet is served, a reasoned order must be passed for the extension of the suspension. As in the case in hand, the Government is free to transfer the person concerned to any department in any of
[2023/RJJD/013947] (2 of 3) [CW-4711/2023]
its offices within or outside the State so as to sever any local or personal contact that he may have and which he may misuse for obstructing the investigation against him. The Government may also prohibit him from contacting any person, or handling records and document still the stage of his having to prepare his defence. We think this will adquately safeguard the universally recognised principle of human dignity and the right to a speedy trial and shall also preserve the interest of the Government in the prosecution. We recognise that the previous Constitution Benches have been reluctant to quash proceedings on the grounds of delay, and to set time-limits to their duration. However, the imposition of a limit on the period of suspension has not been discussed in prior case law, and would not be contrary to the interests of justice. Furthermore, the direction of the Central Vigilance Commission that pending a criminal investigation, departmental proceedings are to be held in abeyance stands superseded in view of the stand adopted by us."
3. In view of the judgment passed by the Hon'ble Supreme
Court in the matter of Ajay Kumar Choudhary Vs. Union of India
(supra) and in view of Rule 13(5) of the Rajasthan Civil
Services(Classification, Control & Appeal) Rules, 1958, I deem it
just and proper to direct the respondents to consider the case of
the petitioner for revocation of suspension within a period of 60
days by passing a speaking and reasoned order strictly in
accordance with law. However, the petitioner is at liberty to file
fresh writ petition if need so arises.
[2023/RJJD/013947] (3 of 3) [CW-4711/2023]
4. Ordered accordingly. The writ petition so also the stay petition
stand disposed of.
5. The order has been passed based on the submissions made in
the petition, the respondents would be free to examine the
veracity of the submissions made in the petition and only in case,
the averments made therein are found to be correct, the petitioner
would be entitled to the relief.
(VINIT KUMAR MATHUR),J 57-Shahenshah/-
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