Rajasthan High Court - Jaipur
Varndavan Singh Son Of Shri Shiv Charan ... vs State Of Rajasthan on 24 July, 2020
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18793/2019
Varndavan Singh Son Of Shri Shiv Charan Singh, Aged About 54
Years, Resident Of Village Kamalpura, Tehsil Bhusawar, District
Bharatpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Additional Chief
Secretary, Home Department, Government Of Rajasthan,
Government Secretariat, Jaipur.
2. Director General Of Police, Rajasthan, Jaipur.
3. Superintendent Of Police, Dausa, District Dausa.
----Respondents
For Petitioner(s) : Mr.Pawan Kumar Sharma for Mr.Ashok Bansal For Respondent(s) : Mr.P.S. Naruka for Mr.Rupin Kala, Govt. Counsel 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 (Downloaded on 24/07/2020 at 09:53:34 PM) (2 of 2) [CW-18793/2019] reconsidered by the Authority under Rule 13(5) of the Rules of 1958.
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.
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