Ajab Singh S/O Shri Maharaj Singh vs State Of Rajasthan (2024:Rj-Jp:36665)
2024 Latest Caselaw 5617 Raj/2

Rajasthan High Court

Ajab Singh S/O Shri Maharaj Singh vs State Of Rajasthan (2024:Rj-Jp:36665) on 2 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:36665]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 19359/2022

Ajab Singh S/o Shri Maharaj Singh, Aged About 34 Years, R/o
Vill. Rondkala Teh. And Distt. Karauli Raj. At Present Constable
No. 915, P.s. Sarmathura Distt. Dholpur Raj. At Present During
Suspension Period Posted Police Line Bharatpur Raj.
                                                                        ----Petitioner
                                        Versus
1.          State Of Rajasthan, Through Chief Secretary, Government
            Secretariat, Jaipur.
2.          The    Principal       Secretary,      Depart       Of   Home     Affairs,
            Government Of Rajasthan Secretariat, Jaipur.
3.          The Director General Of Police, Jaipur.
4.          Superintendent Of Police, Dholpur.
                                                                     ----Respondents

For Petitioner(s) : Mr. Rajendra Prasad Gautam for Mr. Anil Kumar Shukla For Respondent(s) : Mr. Vinod Kumar Gupta, AGC with Mr. Ramavtar Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/09/2024

This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The petitioner is at liberty to submit a representation

with the respondents against the suspension order dated

24.11.2021 as also its continuation within a period of four weeks

from today.

2. The respondents shall review the suspension order

dated 24.11.2021 vide a reasoned and speaking order taking into

consideration the submissions raised by the petitioner in the

[2024:RJ-JP:36665] (2 of 2) [CW-19359/2022]

representation within a period of twelve weeks from the date of its

receipt with its communication to the petitioner.

3. Till decision in review, the interim order dated 02.02.2023

shall remain effective.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/13

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