Vinit Kumar Mathur,J. - (1.) The present writ petition has been preferred by the petitioner praying for the following relief:- "It is, therefore, prayed that: (i) by an appropriate order or directions, the impugned Order dated 09.07.2011 (Annx.1) may kindly be declared illegal and be quashed and set aside. (ii) Any other appropriate order or direction which this Hon'ble Tribunal considers just and proper in the facts and circumstances of the present case, may kindly be passed in favour of the petitioner. (iii) Cost of the appeal may be awarded to the petitioner."
(2.) Learned counsel for the petitioner submits that the petitioner was suspended vide Order dated 09.07.2011 and more than 08 years have passed but the case of the petitioner has not been reviewed by the authorities concerned till date. He further submits that in light of the various circulars issued by the State Government, the case of the petitioner was required to be reviewed after lapse of a period of three years from the date of suspension.
(3.) Reliance has been placed on the judgment passed by this Court in the case of Shiv Singh v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 1917/2016) decided on 19.02.2016.;