Rajasthan High Court - Jaipur
Sawant Singh vs State Of Raj & Ors on 21 February, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH SB Civil Writ Petition No.1494/2011 Sawant Singh Vs. State of Rajasthan & ors. DATE OF ORDER : 21/02/2011 HON'BLE MR. JUSTICE AJAY RASTOGI Mr.Mahendra Sharma, for petitioner.
Petitioner, who is serving as Sub Inspector, on a criminal case being registered against him under Prevention of Corruption Act, was placed under suspension vide order dt. 23/04/2010 (Anx.2) in exercise of powers conferred under Rule 13 of the Rajasthan Civil Services (CCA) Rules, 1958 which has been assailed by him by filing instant petition with the grievance that more than six months have passed and the authority has not reviewed the order of suspension under Rule 13(5) of the Rules, 1958.
The order impugned dt. 23/04/2010 (Anx.2) is indeed appealable under Rule 22 of the Rules, 1958. In view of efficacious statutory remedy of appeal available to the petitioner under Rule 22 of the Rules, 1958 this Court is not inclined to exercise its equitable jurisdiction under Article 226 of the Constitution.
The writ petition is accordingly dismissed. However, if appeal is preferred, it is expected from the authority to decide the same expeditiously in accordance with law.
[AJAY RASTOGI], J.
Raghu-1494-CW-2011-Final.do