Suresh Kumar S/O Shri Banwari Lal vs The State Of Rajasthan on 24 July, 2020

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Rajasthan High Court - Jaipur

Suresh Kumar S/O Shri Banwari Lal vs The State Of Rajasthan on 24 July, 2020

Bench: Ashok Kumar Gaur

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3768/2020

Suresh Kumar S/o Shri Banwari Lal, Aged About 42 Years,
Resident Of Chota Bus Stand, Ward No. 1, Nawalgarh, District
Jhunjhunu (Rajasthan)
                                                                   ----Petitioner
                                   Versus
1.      The State Of Rajasthan, Through Director General Of
        Police, Government Of Rajasthan, Police Head Quarter, Lal
        Kothi, Jaipur.
2.      The Superintendent Of Police, Jhunjhunu (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr.Sandeep Saxena For Respondent(s) : Mr.P. S. Naruka for Mr.Rupin Kala, Govt. Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 24/07/2020 The present writ petition has been filed challenging the suspension order issued by the Authority invoking its power under Rule 13 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (for short 'Rules of 1958').

Learned counsel for the petitioner submitted that this petition can be disposed of by this Court in view of the judgment passed by the Division Bench in D.B. SAW No.1111/2019 (State of Rajasthan & Ors. vs. Manvendra Singh) wherein law has been laid down that the order of suspension can be reconsidered by the Authority under Rule 13(5) of the Rules of 1958.

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(2 of 2) [CW-3768/2020] Learned counsel Mr.P.S. Naruka, appearing for the respondents, submits that the petitioner is required to approach the Authority and the impugned suspension order may not be decided by this Court.

This Court considering the law laid down by the Division Bench in the case of State of Rajasthan & Ors. vs. Manvendra Singh (supra), disposes of the present writ petition by giving liberty to the petitioner to file a comprehensive/detailed representation before the competent authority within a period of two weeks and the competent authority is also directed to decide the representation in expeditious manner but in no case, later than five weeks from the date of filing of representation.

(ASHOK KUMAR GAUR), J HIMANSHU SONI /375/41 (Downloaded on 24/07/2020 at 09:53:51 PM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur