Rahul Meena vs State Of Rajasthan (2025:Rj-Jd:3490)
2025 Latest Caselaw 4896 Raj

Rajasthan High Court - Jodhpur

Rahul Meena vs State Of Rajasthan (2025:Rj-Jd:3490) on 20 January, 2025

[2025:RJ-JD:3490]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 21609/2024

Rahul Meena S/o Sh. Shravan Kumar Meena, Aged About 36
Years, Resident Of H-41, Reserve Police Line, Near Hanuman
Mandir, Chittorgarh, (Raj.) 312001.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Rural Development And Panchayati Raj Department,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       Zila Parishad Chittorgarh, District Chittorgarh, Rajasthan
         Through Its Chief Executive Officer At Chittorgarh.
3.       Development Officer, Panchayat Samiti Kapasan, District
         Chittorgarh.
                                                                 ----Respondents


For Petitioner(s)         :     Dr. Harish Purohit.
For Respondent(s)         :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

20/01/2025

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

dated 10.03.2023 (Annex.1), 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 &

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

respondents consider the representation of the petitioner in light

[2025:RJ-JD:3490] (2 of 2) [CW-21609/2024]

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, 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 10-/Jitender//-

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