MAHAVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed for quashing the order of suspension dated 18-5-98 (Annexure 1), the order dated 14-11-98 (Annexure 8) by which Mr. Subh Kazan Beniwal has been directed to take over the charge from the petitioner and the order dated 27-11-98 (Annexure 11) by which the appeal of the petitioner against the suspension order has been rejected by the Appellate Authority.

(2.) The case has a chequered history and this is the third round of litigations against the same impugned suspension order dated 18-5-98. However, for the purpose of deciding this.case, it is not necessary to discuss the earlier orders as this Court earlier did not entertain the petitions on the ground of availability of the alternative remedy etc.

(3.) The petitioner was posted as the Tahsildar and had been served with a suspension order dated 18-5-98 (Annexure-1) reciting that an enquiry was contemplated against him and immediately thereafter he approached this court but could not succeed in getting the relief against the said order. In the meanwhile, the other impugned order dated 14-1-198 (Annexure-8) was passed directing the other officer to take over the charge from the petitioner and his appeal against the suspension order had been rejected by the Appellate Authority by the impugned order dated 26-11-98 (Annexure-11). Hence this petition.