STATE OF RAJASTHAN Vs. AMAR SINGH

JUDGEMENT

(1.) Since it is pointed out that the appeal is filed within time, no order is necessary on this application. The application is disposed of.

(2.) This appeal is filed by the state government to challenge an order dtd. 29/1/2021 passed by the learned Single Judge by which the request of the State to vacate an ex-parte interim order came to be rejected. Brief facts are as under:-

(3.) Appearing for the State Government Mr. Rajesh Maharshi, learned Additional Advocate General submitted that the competent authority has given sufficient reasons for dispensing with the enquiry. This was an exercise of the powers under the further proviso to Article 311(2) of the Constitution. The subjective satisfaction of the authority cannot be lightly interfered by the Court. Though, against such an order judicial review may be permitted, the order ought not to have been stayed. The learned Single Judge first stayed the order of ex-parte directions and thereafter refused to recall the order staying the dismissal.