Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred by this writ petition making a following prayer : "It is, therefore, most respectfully prayed that this writ petition may kindly be allowed with costs and by issuing an appropriate writ, order or direction the impugned suspension order dated 18.10.2003 (Annex.1) may kindly be quashed and set aside and the respondents may be directed to reinstate the petitioner with all consequential benefits as if the impugned order was never passed including difference of salary, arrears thereof with interest @ 18 percent per annum, annual grade increments and selection grades.
(2.) The facts as noticed by this Court in the petition are that the petitioner is Class IV employee in the respondent department. The petitioner was placed under suspension vide order dated 18.10.2003, for the reasons that a criminal case was registered against him for offences punishable under Sections 420 and 201 IPC. In the criminal case the petitioner was convicted by the concerned Court in Criminal Case No.221/2004 but was granted the benefit of Section 4 of the Probation of Offenders Act, 1958.
(3.) The petitioner had preferred an appeal against the said judgment but the same was also dismissed by the Learned Sessions Judge, Pali vide order dated 15.06.2012. The petitioner further preferred a revision petition before this Hon'le Court and the same was also dismissed vide order dated 29.04.2013. The petitioner has been made a repeated requests for revocation of suspension but the respondents have failed to make an application for mind on the suspension order passed way back on 18.10.2003.;