LAL SINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 15/2/2022 passed by the respondent No.2- District Collector (Land Records), Dholpur, whereby the representation filed by the petitioner has been rejected.

(3.) Briefly, the facts required to be noted in the present case are that the petitioner was working on the post of Patwari. On 2/11/2020, an FIR was registered under Sec. 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 against the petitioner. In view of the registration of the FIR, the petitioner was placed under suspension on 6/11/2020. Aggrieved of the order of suspension, the petitioner preferred a writ petition before this Court and the same was disposed of vide order dtd. 9/9/2021 in the following terms: