Rajasthan High Court - Jodhpur
Ashok Acharya vs State & Ors on 2 July, 2008
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
1. S.B. CIVIL WRIT PETITION NO.4992/2003 (Vivek Shahi Vs. State of Raj. & Ors.)
2. S.B. CIVIL WRIT PETITION NO.4995/2003 (Anand Sharma Vs. State of Raj. & Ors.)
3. S.B. CIVIL WRIT PETITION NO.4996/2003 (Om Prakash Verma Vs. State of Raj. & Ors.)
4. S.B. CIVIL WRIT PETITION NO.4997/2003 (Bajrang Lal Vs. State of Raj. & Ors.)
5. S.B. CIVIL WRIT PETITION NO.4994/2003 (Ashok Acharya Vs. State of Raj. & Ors.) Date of order : 2.7.2008 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. Dhirendra Singh on behalf of Mr. Pushpendra Singh Bhati, for the petitioner. Mr. P.R. Mehta, for the respondents.
Heard learned counsel for the parties. In all the above writ petition, the petitioners have challenged the order of suspension dated 29.8.2003 (Annexure-5), which was stayed by this Court vide order dated 4.9.2003. The said stay order dated 4.9.2003 is still in force from last five years. 2
In the interest of justice, the suspension order dated 29.8.2003 (Annexure-5) is quashed and the respondents may complete the departmental enquiry, if any, against the petitioners within a period of six months from the date of receipt of certified copy of this order.
With these observation/direction, all the writ petitions are disposed of.
(GOPAL KRISHAN VYAS), J.
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