PUSHPENDRA SINGH BHATI,J. - (1.) Petitioner has preferred this writ petition with the following prayer :- "1. The impugned order dated 09.02.2017 may kindly be declared illegal and be quashed with all consequential benefits as if the same was never issued. 2. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. 3. Writ petition of the petitioner may kindly be allowed with costs.."
(2.) Brief facts as noticed by this Court are that the petitioner who was working with the respondent department on the post of Assistant Engineer was faced with the allegation on 07.03.2013 whereby it was alleged that the petitioner sought a bribe of Rs.15,000/. The petitioner was not trapped red handed in the proceedings initiated by the Anti Corruption Department. However, the First Information Report No.557/2013 under Section 7 of the Prevention of Corruption Act, 1988 was initiated. The respondents issued a prosecution sanction on 29.01.2016. On the basis of the prosecution sanction for the FIR under Section 7 of the Prevention of Corruption Act, 1988 the petitioner is being suspended on 09.02.2017.
(3.) Learned counsel for the petitioner has shown number of judgments passed by a coordinate Bench of this court including Samrath Singh VS. State of Rajasthan & Anr. (S.B. Civil Writ Petition No.8249/2007), decided on 30.09.2009, Mukesh Tyagi Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.5026/2015) decided on 04.12.2017, Om Prakash Pandiya Vs. State of Rajasthan & Anr. (S.B. Civil Writ Petition No.4073/2001) decided on 04.05.2015, Prahlad Rai Verma Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.10574/2015) decided on 06.10.2015.;