SHYORAM JITARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to suspension of the petitioner.

(2.) The Hon'ble Supreme court in the matter of Ajay Kumar Choudhary v. Union of India (UOI) and Ors. Reported in 2015(7) Supreme Court Cases, 291 in para No.21 has held as under:-

(3.) In view of the judgment passed by the Hon'ble Supreme Court in the matter of Ajay Kumar Choudhary v. Union of India (supra) and in view of Rule 13(5) of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, I deem it just and proper to direct the respondents to consider the case of the petitioner for revocation of suspension within a period of 60 days by passing a speaking and reasoned order strictly in accordance with law. However, the petitioner is at liberty to file fresh writ petition if need so arises.