Amar Singh Meena vs State Of Rajasthan And Ors

The instant petition has been filed by the petitioner challenging the suspension order dated 12.07.2017.

Learned counsel for the petitioner submitted that the prolonged suspension of the petitioner is not justified and further the petitioner is to retire in the

month of April, 2021.

Learned counsel appearing for the respondent submitted that the Division Bench of this Court in D.B. Special Appeal Writ No. 1111/2019 (State of

Rajasthan and Ors. Vs Manvendra Singh) dated 04.02.2020, has held that the power of revocation of suspension is available to the Competent

Authority under Rule 13(5) of Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 (for short ""the Rules of 1958), and as such this

High Court may not interfere in the suspension order and it is for the Competent Authority to decide about continuation of the suspension of the

petitioner.

This Court in view of the judgment passed in the case of State of Rajasthan & Ors. Versus Manvendra Singh (supra), deems it just and proper to

dispose of the present writ petition by giving liberty to the petitioner to file a detailed representation before the Competent Authority within a period of

three weeks and the Competent Authority is required to decide the representation of the petitioner by keeping in view the law laid down by this Court

within a period of eight weeks from the date of filing of representation and pass necessary orders.