JITENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present order will dispose of the four writ petitions filed by the petitioners challenging the suspension order, issued by the Authorities, invoking their power under Rule 13 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (for short "the Rules of 1958").

(2.) Learned counsel for the petitioners submitted that the Division Bench of this Court in D.B. Special Appeal (Writ) No. 1111/2019 (State of Rajasthan and Ors. Vs. Manvendra Singh) has laid down the law that the order of suspension can be reconsidered by the Authority under Rule 13(5) of the Rules of 1958.

(3.) The Division Bench has also approved the finding of the learned Singh Judge that no circular can be issued by the Authority where power of reviewing the suspension order is taken away of the competent Authority.