Rajasthan High Court - Jodhpur
Smt. Jasveer Kaur vs State Of Raj. & Ors on 18 July, 2012
Author: Govind Mathur
Bench: Govind Mathur
1
S.B.CIVIL WRIT PETITION NO. 542/2010
Smt. Jasveer Kaur
Vs.
State of Rajasthan & Ors.
DATE OF ORDER : 18.7.2012
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. C.S. Kotwani, for the petitioner/s.
Mr. Hemant Choudhary, for the respondent/s.
...
By the order dated 3.8.2006 (Annex.17), the petitioner was placed under suspension contemplating disciplinary action. The disciplinary action was taken against him under a memorandum dated 23.10.2007. Being aggrieved by the order aforesaid, the petitioner preferred this petition for writ.
It is submitted by learned counsel for the respondents that as a consequent to the disciplinary action taken, the petitioner has already been dismissed from service, as such, nothing survives in this petition for writ for adjudication. While accepting the facts stated by learned counsel for the respondents, it submitted by learned counsel for the petitioner that the penalty imposed as a consequent to the disciplinary action is also subject matter of a petition for writ pending before this Court and by the force of an interim order, operation of the penalty so imposed has already been stayed.
2
Be that as it may, as the penalty has already been inflicted upon the petitioner as a consequent to the disciplinary action, nothing survives in this petition for writ for examining correctness of the suspension order and the memorandum issued under the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958.
The petition for writ, as a matter of fact, has become infructuous. Dismissed accordingly.
(GOVIND MATHUR), J.
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