Narendra Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 6898 Raj

Rajasthan High Court - Jodhpur

Narendra Kumar vs The State Of Rajasthan ... on 10 February, 2025

[2025:RJ-JD:8099]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3748/2025

Narendra Kumar S/o Shri Prema Ram, Aged About 52 Years,
Resident Of Vpo Kuka Tehsil Bagoda District Jalore. At Present
Village Development Officer (Under Suspension) Headquarter
Panchayat Samiti Bhinmal District Jalore.
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Rural Development And Panchayati Raj, Govt. Of
         Rajasthan, Secretariat, Jaipur.
2.       The Dy. Commissioner And Dy. Secretary (Second),
         Department Of Rural Development And Panchayati Raj,
         Govt. Of Rajasthan, Secretariat, Jaipur.
3.       Chief Executive Officer, Zila Parishad, Jalore.
4.       Block Development Officer, Panchayat Samiti Bhinmal
         District Jalore.
                                                                    ----Respondents


For Petitioner(s)            :     Dr. Ashok Choudhary
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

10/02/2025

1. Grievance of the petitioner herein arises out of an order

dated 16.02.2022 (Annex.7), vide which due to the registration of a

criminal case, the petitioner was placed under suspension.

2. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order dated 21.12.2018 passed by a Co-ordinate

Bench of this Court at Jaipur Bench in S.B. Civil Writ Petition

No. 4276/2018 : Manvendra Singh Vs. State of Rajasthan &

[2025:RJ-JD:8099] (2 of 2) [CW-3748/2025]

Ors. He submits that the petitioner is sanguine that if the

respondents consider the representation of the petitioner in light

of the aforesaid judgment, he will be meted out with favorable

treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Manvendra Singh (supra) and

circular dated 22.03.2023 (Annex.12), as expeditiously as

possible.

4. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion on the merits of the matter.

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

(ARUN MONGA),J 60-SP/skm/-

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