ROOP LAL KHADALU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order of suspension dtd. 12/5/2014 (Annex.6) and rejection of appeal against the order of suspension vide order dtd. 12/1/2016 (Annex.10).

(2.) It is, inter-alia, submitted by learned counsel for the petitioner that the petitioner was suspended vide order dtd. 12/5/2014 (Annex.6) on account of his arrest and remaining in the police custody.

(3.) When the petitioner challenged the said order of suspension, by order dtd. 7/1/2015 passed in SBCWP No. 4615/2014, the writ petition filed by the petitioner was permitted to be withdrawn with liberty to file appeal. The petitioner filed appeal before the appellate authority under Rule 22 of the Rules of 1958. The said appeal was rejected on 12/1/2016 (Annex.10), inter-alia, observing that as only 01 year and 08 months had passed since the suspension of the petitioner and the order of suspension is normally reviewed after 03 years.