Rajasthan High Court - Jaipur
Bhawani Singh Charan Son Of Shri Doongar ... vs State Of Rajasthan on 25 May, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7755/2022
Bhawani Singh Charan Son Of Shri Doongar Dan Charan
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Ashok Bansal For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 25/05/2022 Counsel for the petitioner submitted that the issue involved in this writ petition has been considered by this court in the matter of Hemant Saini Vs. State of Rajasthan & Anr. (S.B. Civil Writ Petition No.7343/2022) wherein on 18.05.2022, the following order was passed:-
"Counsel for the petitioner submits that the petitioner has been suspended by the respondents vide order dated 06.05.2022 without issuing any charge- sheet to the petitioner. Counsel further submits that basis of issuing suspension order is audit objection for the year 2017- 18 to 2020-21 with regard to block office, Jaisalmer Sam, Sankra. Counsel further submits that audit with regard to several officers has been conducted, however, only the petitioner has been suspended by the respondents. Counsel further submits that as per audit record the petitioner has not used the complete budget while being posted at the block office.
In that view of the matter, issue notice to the respondent(s), returnable within six weeks.(Downloaded on 27/05/2022 at 10:51:38 PM)
(2 of 2) [CW-7755/2022] Meanwhile, operation of the order dated 06.05.2022 (Annexure-2) shall remain stayed."
In that view of the matter, issue notice to the respondents returnable by six weeks.
List this matter alongwith S.B. Civil Writ Petition No.7343/2022 after six weeks.
Meanwhile, operation of the order dated 06.05.2022 (Annexure-2) shall remain stayed.
(INDERJEET SINGH),J JYOTI /136 (Downloaded on 27/05/2022 at 10:51:38 PM) Powered by TCPDF (www.tcpdf.org)