SATYAVEER SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) COUNSEL inter -alia submits that on account of penalty of censure, benefit of selection scale cannot be deferred. Counsel submits that in identical CWP -15884/2010 (Tara Singh v. State) vide order dt.06/12/2010, this Court disposed of it with the direction to make representation afresh.

(2.) IN support of his submission, counsel placed reliance upon judgments of this Court delivered in Devi Singh v. State, (2004(2) CDR 925 (Raj.); State v. Bheem Singh, (2009 WLC (Raj.) UC.8) and Prabhu Lal Meghwal v. State (CWP -9536/2005 decided on 26/08/2008).

(3.) THE authority may decide the matter by passing a speaking order within three months from the date of submission of representation in accordance with law.