R C SOOD Vs. HIGH COURT OF RAJASTHAN

JUDGEMENT

(1.) The petitioner R. C. Sood is a member of Higher Judicial Service in the State of Rajasthan and is a Senior District and Sessions Judge. The petitioner was posted as Registrar of the Rajasthan High court from 1/7/1989 to 1/2/1994, as the District and Sessions Judge at Jodhpur from 2/2/1994 to 4/6/1994 and as the District and Sessions Judge, Jaipur City, Jaipur from 6/6/1994. By an orderdated 22/10/1994 (Annexure A) the petitioner was placed under suspension with immediate effect by the Rajasthan High court in exercise of the powers conferred by Rule 13 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 as a consequence of the decision taken by the Full court in its meeting held on the 20/10/1994 and 21/10/1994. This writ petition has been filed by the petitioner for quashing the suspension order and the entire disciplinary proceedings on which it is based.

(2.) The material facts emerging from the counter-affidavit filed on behalf of the High court by Shri R. K. Jain, Additional Registrar (Writs) and the original record produced before us may now be stated.

(3.) On 29/9/1993 the High court in its meeting resolved as under: