Shyam Lal Sharma vs State Of Rajasthan
2023 Latest Caselaw 5195 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 6378/2023

Shyam Lal Sharma S/o Chhagan Lal Sharma, Aged About 56 Years, R/o Sindhiyo Ka Badgaon, Balathal, Tehsil Vallabhnagar, Udaipur

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Forest, Government Of Rajasthan, Jaipur

2. Principal Chief Of Conservator Of Forest (Hoff), Jaipur

3. Range Officer, Gogunda, Udaipur

4. Deputy Conservator Of Forest (North), Udaipur

----Respondents

For Petitioner(s) : Mr. Ritu Raj Singh Rathore.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/05/2023

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that for no fault of

the petitioner, he has been put under suspension vide order dated

13.02.2023. He further submits that after issuance of the

suspension order, neither any departmental inquiry has been

initiated nor any criminal proceedings have been initiated against

the petitioner. He submits that in the present case, continuance of

the suspension of the petitioner is in violation of the judgment of

the Hon'ble Supreme Court rendered in the case of Ajay Kumar

Choudhary V/s Union of India & Ors. reported in (2015) 7

SCC 291.

(2 of 2) [CW-6378/2023]

The matter requires consideration.

Issue notice. Issue notice of stay application also, returnable

within a period of four weeks.

In the meanwhile and till further orders, effect and operation

of the suspension order dated 13.02.2023 (Annex.5) and relieving

order dated 14.03.2023 (Annex.6) shall remain stayed.

(VINIT KUMAR MATHUR),J 70-Anil Singh/-

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