Chandra Prakash Sharma vs State Of Rajasthan (2025:Rj-Jd:39095)
2025 Latest Caselaw 12616 Raj

Rajasthan High Court - Jodhpur

Chandra Prakash Sharma vs State Of Rajasthan (2025:Rj-Jd:39095) on 3 September, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:39095]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 15642/2025

Chandra Prakash Sharma S/o Keshav Dev, Aged About 32 Years,
R/o Village Devari, Tehsil Girwa, District Udaipur (Raj.).
                                                                           ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Revenue, Government Secretariat, Rajasthan, Jaipur.
2.       The Divisional Commissioner, Udaipur, District Udaipur,
         Rajasthan.
3.       The District Collector (Land Record), Udaipur.
4.       The Sub-Divisional Officer, Gogunda, District Udaipur.
5.       The Tehsildar (Land Record), Gogunda, District Udaipur.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Vishwajeet Singh Ranawat



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

03/09/2025

1. This writ petition has been filed by the petitioner aggrieved

against the order dated 16.10.2024 (Annex.9), whereby the

petitioner has been placed under suspension.

2. It is, inter alia, indicating that already challan against the

petitioner has been filed and despite passage of sufficiently long

time, the petitioner has not been reinstated and, therefore, the

order of suspension requires review and the petitioner deserves to

be reinstated.

3. Learned counsel for the petitioner with reference to

judgment in Manvendra Singh v. State of Raj. & Ors.: SBCW

No. 4276/2018, decided on 21.12.2018 submitted that the

[2025:RJ-JD:39095] (2 of 2) [CW-15642/2025]

Court in the said judgment has dealt with the powers of the

disciplinary authority under Rule 13(5) of the Rules of 1958 and

appellate authority under Rule 22 of the Rules of 1958 and has

held that the various circulars issued by the State Government

laying down limitation to examine the revocation of suspension

order after a period of three years from the date of suspension /

after a period of one year from the date, the charge-sheet has

been filed, was not justified and it was open for the authorities to

examine the case for revocation of suspension even prior to the

said periods fixed in the circular.

4. In the overall fact circumstances of the case as projected as

well as the law laid down by this Court in the case of Manvendra

Singh (supra), the writ petition filed by the petitioner is disposed

of, the disciplinary authority is directed to decide the

representation to be made by the petitioner in light of the

judgment in the case of Manvendra Singh (supra).

5. The needful may be done by the respondents within a period

of four weeks from the date a copy of this order is placed by the

petitioner.

(DR.NUPUR BHATI),J surabhii/51-

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