KAJOD MAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel submits that the petitioner was placed under suspension vide order dt.23.07.2005 (Anx.2) on account of a criminal case being registered against him under the provisions of Prevention of Corruption Act. He further submits that after filing charge-sheet, the charge has not been framed so far and the trial will taken its own time and at the same time the petitioner is facing agony of suspension for last more than 5 years by now.

(2.) He although made representation for reconsideration under Rule 13(5) of the Rules but the same remain unheeded which compelled him to approach this Court by filing instant petition. He further submits that without examining the continuance of suspension as to whether it is required or not, the authorities are blindly invoking the circular of the State Government dt. 10th August, 2001 while deciding the representation/review of suspension submitted by the employee under Rule 13(5) of the Rajasthan Civil Services (CCA) Rules, 1958.

(3.) Counsel has placed reliance on judgment of this Court reported in, 2005 9 RDD 3962 (Raj.) Prem Prakash Mathur v. State of Rajasthan and Ors. decided on 20.09.2005 & Vishnu Kr. Gupta v. State,2009 WLC(UC) 701. Counsel further submits that the Circular issued by the State Government dt. 10.08.2001 will not supersede the statutory requirement to be complied with by the authority under Rule 13(5) of the Rules.