RAKESH KUMAR KHATRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "It is therefore, most humbly and respectfully prayed that this writ petition may kindly be allowed and:-

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner was initially appointed on the post of Excise Inspector and was also given additional charge of Circle, Chohtan upto 3/1/2022.

(3.) Learned counsel for the petitioner submitted that ex facie, the impugned suspension order itself has been passed in an erroneous manner and without due application of mind. It was further submitted that the impugned suspension order was passed on the basis of a false & frivolous FIR, and thus, the prosecution sanction so obtained was also of no avail.