VINOD KUMARI SANGWAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With the consent of the counsel for the parties, this matter was heard for final disposal.

(2.) Instant writ petition has been filed inter alia assailing validity and propriety of the Suspension Order dtd. 6/8/2025 (Annx.1), Charge-sheet/Notice dtd. 24/8/2025 (Annx.4) as well as Enquiry Report dtd. 24/4/2025 (Annx.39). The petitioner has further prayed for quashing of all proceedings in pursuance of the charge-sheet/notice dtd. 28/4/2025 (Annx.4).

(3.) The facts germane to the writ petition, as narrated in the writ petition and argued on behalf of the petitioner, are as under :