Nirmaljit Kaur, J. - (1.) THE prayer in the present petition is for setting aside the order dated 27.12.2013 vide which the petitioner was suspended; with a further prayer to reinstate him with all consequential benefits.
(2.) THE petitioner was placed under suspension vide order dated 27.12.2003. 12 years have passed since the order of suspension was passed. Even the charge -sheet was issued after almost 09 years under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958. Reply has been filed. As per the reply, the petitioner was put under suspension as he was arrested in connection with a criminal case filed against him with regard to preparing forged mark -sheet of class 12th. Further, the act was of moral turpitude. Hence, he was not entitled for revocation of the suspension before the conclusion of the enquiry.
(3.) LEARNED counsel for the respondent has further informed to this Court that the case of the petitioner is pending before the Reviewing Committee constituted for the purpose of reviewing the suspension matters.;