Govind Mathur, J. - (1.) The Chief Manager, Rajasthan State Road Transport Corporation, Hanumangarh placed the petitioner under suspension contemplating disciplinary proceedings. The suspension aforesaid was revoked by an order dated 17.1.2008. It is relevant to note here that during the period of suspension an inquiry was conducted against the petitioner for the allegation that he demanded dowry from his daughter-in-law and a case in this regard for the offences punishable under Sections 406, 498-A and 120-B IPC was registered against him. He was also arrested with regard to the case referred above. The inquiry officer exonerated the petitioner and, therefore, the order of suspension was revoked. By an another order dated 23.7.2008 the petitioner has again been placed under suspension contemplating disciplinary proceedings. Being aggrieved by the same this petition for writ is preferred.
(2.) The contention of counsel for the petitioner is that the petitioner is subjected to suspension on the same count for which he was placed under suspension earlier by order dated 6.8.2007. According to the petitioner his suspension under the order impugned is absolutely unwarranted.
(3.) A reply to the writ petition has been filed on behalf of the respondents stating therein that the petitioner is sought to be prosecuted for the offences involving moral turpitude, therefore, in view of a Government of Rajasthan's Circular dated 10.8.2001 his suspension was necessary. The Government of Rajasthan's Circular dated 10.8.2001 provides that if a person is facing trial for involvement in the offences relating to dowry death and other offences involving moral turpitude, he should be placed under suspension immediately.;