RAVI KABRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Matter comes up for considering the interim prayer made by the petitioner. This Court vide order dt. 14/5/2019, directed counsel for the petitioner to serve copy of the writ petition to Mr. Vibhuti Bhushan Sharma AAG, as he had appeared as caveator on behalf of the respondents.

(2.) Learned counsel for the respondents had sought time on 14/5/2019, to argue the matter and further to seek instructions from the respondents.

(3.) Mr. Akhil Simlote-learned counsel for the petitioner submitted that the suspension order dt. 1/5/2019, was based on account of registration of a Criminal Case-55/2019 registered under Sec. 498A, 406, 354 IPC. Counsel submitted that not only suspension order was passed but the respondents further passed an order No. 2139 dt. 1/5/2019, wherein on account of deemed suspension of the petitioner, the study leave granted to the petitioner to pursue the Post Graduation Course, was canceled.