PURUSHOTTAM LAL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner, a Constable, was suspended by the respondents vide order dtd. 27/10/2017, which has not been reviewed till date.

(2.) Issue notice. Notices are accepted by Mr. P.S. Naruka on behalf of Mr. Rupin Kala, learned Government Counsel present in Court.

(3.) Learned counsel for the petitioner, relying on the judgments of this Court in cases of State of Rajasthan and Ors. v. Manvendra Singh, D.B. Special Appeal Writ No.1111/2019, Shishram v. State of Rajasthan and Ors., S.B. Civil Writ Petition No.4385/2021 and Mukesh Kumar Meena v. State of Rajasthan and Anr., S.B. Civil Writ Petition No.9946/2020, submitted that therein this Court required the respondents to reconsider the suspension order periodically and hence, the respondents may be directed to revisit the suspension order passed about four years ago.