LALARAM GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice.

(2.) In view of the short controversy involved in the matter, this Court deems it just and proper to direct Mr. Pushpendra Singh Naruka, learned counsel to accept notices on behalf of the respondents.

(3.) Learned counsel for the petitioner submits that vide order impugned dtd. 15/12/2020, the petitioner, a Head Constable, was placed under suspension on account of his arrest in a case by the Anti Corruption Bureau, Tonk but, even after lapse of more than a year, the suspension order has not been reviewed.