KUNDAN LAL SWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against order dtd. 30/3/2019, whereby, the petitioner has been placed under suspension pending disciplinary proceedings.

(2.) It is submitted by learned counsel for the petitioner that the respondents have without application of mind suspended the petitioner, inasmuch as, vide Annexure-P/2 dtd. 27/3/2019 the Additional Director Banking had required action against certain officers, based on which, action was taken against one Uma Ram Saharan by the respondents. However, it is alleged that in an attempt to save said Uma Ram Saharan petitioner has been suspended, whereas, the petitioner has no role to play.

(3.) Further submission has been made that the petitioner has made a representation Annexure-P/5 requiring reconsideration of his order of suspension, which has also not dealt with by the respondents. It is prayed that the order impugned be quashed and set aside.