Pooran Alias Pooran Chand S/O Late ... vs State Of Rajasthan (2024:Rj-Jp:36856)
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Rajasthan High Court

Pooran Alias Pooran Chand S/O Late ... vs State Of Rajasthan (2024:Rj-Jp:36856) on 3 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:36856]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2834/2024

Pooran Alias Pooran Chand S/o Late Shrilal, Aged About 53
Years, (Sub Inspector, P.s. Kotwali, Gangapur City, District
Gangapur City) (Presently Under Suspension At Police Line,
Bharatpur, Raj.) R/o Saingarpura, Police Station Sadar Karauli,
District Karauli, Rajasthan.
                                                                           ----Petitioner
                                           Versus
1.       State       Of    Rajasthan,          Through          Principal     Secretary,
         Department Of Home, Government Secretariat, Jaipur.
2.       Director     General         Of    Police,      Rajasthan,        Police    Head
         Quarter, Lal Kothi, Jaipur, Rajasthan.
3.       Additional        Director        General        Of     Police,    (Vigilance),
         Rajasthan,        Police      Head       Quarter,        Lal    Kothi,     Jaipur,
         Rajasthan.
4.       Inspector General Of Police, Bharatpur Range Bharatpur,
         Rajasthan.
                                                                        ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/09/2024 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 11.05.2023

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

[2024:RJ-JP:36856] (2 of 2) [CW-2834/2024]

2. The respondents shall review the suspension order dated

11.05.2023 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.

(MAHENDAR KUMAR GOYAL),J

Manish/13

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