DEEWAN SINGH DEORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the request of the learned counsel appearing for the petitioner, the matter has been heard for final disposal at the admission stage.

(2.) The present writ petition has been filed challenging the action of the respondents in not considering the case of the petitioner for grant of two annual grade increments which have been deprived of, on the account of enforceability of the suspension order dtd. 24/2/2020 (Annex.4).

(3.) The case of the petitioner is that the petitioner's increment was due on 1/4/2021 and before the said date, the petitioner was placed under suspension by the order dtd. 24/2/2020 by taking resort to Rule 13(2) of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 (hereinafter referred to as 'the Rules of 1958') i.e. on account of deemed suspension, if the individual was kept in custody for more than 48 hours. The said suspension order was revoked on 30/3/2022. During the period of suspension, the respondents ought to have granted two increments for the period 1/4/2020 and 1/4/2021. On the request of the petitioner for grant of two annual grade increments, the respondents have not passed any order, either rejecting or granting the increments.