Giriraj Prasad Gurjar vs The State Of Rajasthan ...
2024 Latest Caselaw 20 Raj

Rajasthan High Court - Jodhpur

Giriraj Prasad Gurjar vs The State Of Rajasthan ... on 2 January, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:107]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 19519/2023

Giriraj Prasad Gurjar S/o Shivji Ram Gurjar, Aged About 28
Years, Gram Post Ranoli, District Tonk.
                                                                          ----Petitioner
                                           Versus
1.       The       State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Home Affairs, Government Of Rajasthan,
         Jaipur.
2.       The Director General Of Police, Headquarter, Jaipur.
3.       The Inspector General Of Police, Udaipur Range, Udaipur.
4.       The Superintendent Of Police, Chittorgarh.
                                                                       ----Respondents


For Petitioner(s)               :     Mr. Sushil Solanki.
                                      Ms. Ayushi Solanki.
For Respondent(s)               :     --



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/01/2024

This writ petition has been filed by the petitioner aggrieved

against the order dated 17.10.2022 (Annex.1), whereby the

petitioner has been placed under suspension.

It is, inter alia, indicating that already challan against the

petitioner has been filed and despite passage of sufficiently long

time, the petitioner has not been reinstated and, therefore, the

order of suspension requires review and the petitioner deserves to

be reinstated.

The petitioner with reference to judgment in Manvendra

Singh v. State of Raj. & Ors.: SBCW No. 4276/2018, decided on

21.12.2018 submitted that the Court in the said judgment has

[2024:RJ-JD:107] (2 of 2) [CW-19519/2023]

dealt with the powers of the disciplinary authority under Rule 13

(5) of the Rules of 1958 and appellate authority under Rule 22 of

the Rules of 1958 and has held that the various circulars issued by

the State Government laying down limitation to examine the

revocation of suspension order after a period of three years from

the date of suspension/after a period of one year from the date,

the charge-sheet has been filed, was not justified and it was open

for the authorities to examine the case for revocation of

suspension even prior to the said periods fixed in the circular.

In the over all facts & circumstances of the case as projected

as well as the law laid down by this Court in the case of

Manvendra Singh (supra), the writ petition filed by the petitioner

is disposed of, the disciplinary authority is directed to decide the

representation to be made by the petitioner in light of the

judgment in the case of Manvendra Singh (supra).

The needful may be done by the respondents within a period

of four weeks from the date a copy of this order is placed by the

petitioner.

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.

(KULDEEP MATHUR),J 12-AbhishekK/-

Powered by TCPDF (www.tcpdf.org)