Lalaram Gurjar S/O Bhanwar Lal vs State Of Rajasthan (2024:Rj-Jp:36672)
2024 Latest Caselaw 5621 Raj/2

Rajasthan High Court

Lalaram Gurjar S/O Bhanwar Lal vs State Of Rajasthan (2024:Rj-Jp:36672) on 2 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:36672]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 11548/2023

Bhanwar Singh S/o Satynarayan Singh, Aged About 44 Years,
R/o Vill- Lamba Harisingh, Teh-Malpura, District Tonk Rajasthan
At Present Posted As Constable No. 1007 (Suspended) Reserve
Police Line Tonk, Rajasthan
                                                                          ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,          Through         Its     Additional   Chief
         Secretary        (Department            Of    Home),         Government     Of
         Rajasthan, Secretariat Jaipur (Rajasthan)
2.       The Director General Of Police, (Headquarter) Lalkhothi,
         Jaipur Rajasthan.
3.       The     Superintendent            Of    Police,      Tonk,     District   Tonk,
         Rajasthan.
                                                                       ----Respondents

Connected With S.B. Civil Writ Petition No. 11547/2023 Lalaram Gurjar S/o Bhanwar Lal, Aged About 47 Years, R/o Vill- Sonwa, Teh-Tonk, District Tonk Rajasthan At Present Posted As Head Constable No. 121 (Suspended) Reserve Police Line Tonk, Rajasthan

----Petitioner Versus

1. State Of Rajasthan, Through Its Additional Chief Secretary (Department Of Home), Government Of Rajasthan, Secretariat Jaipur (Rajasthan)

2. The Director General Of Police, (Headquarter), Lalkhothi, Jaipur Rajasthan.

3. The Superintendent Of Police Tonk, District Tonk, Rajasthan.

                                                                       ----Respondents


For Petitioner(s)              :     Mr. Sudhir Yadav
For Respondent(s)              :     Mr. Vinod Kumar Gupta, AGC with
                                     Mr. Ramavtar Gupta




 [2024:RJ-JP:36672]                   (2 of 3)                    [CW-11548/2023]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/09/2024

S.B. Civil Writ Petition No. 11548/2023:-

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 17.12.2020

as also its continuation within a period of four weeks from today.

2. The respondents shall review the suspension order dated

17.12.2020 vide a reasoned and speaking order taking into

consideration the submissions raised by the petitioner in the

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

receipt with its communication to the petitioner.

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

S.B. Civil Writ Petition No. 11547/2023:-

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 15.12.2020

as also its continuation within a period of four weeks from today.

2. The respondents shall review the suspension order dated

15.12.2020 vide a reasoned and speaking order taking into

consideration the submissions raised by the petitioner in the

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

receipt with its communication to the petitioner.

[2024:RJ-JP:36672] (3 of 3) [CW-11548/2023]

3. Till decision in review, the interim order dated 01.09.2023

shall remain effective.

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

(MAHENDAR KUMAR GOYAL),J

Manish/14-15

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