Sanjay Kumar Maida vs State Of Rajasthan
2021 Latest Caselaw 13084 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11305/2021

Sanjay Kumar Maida S/o Shri Sujit Maida, Aged About 32 Years, R/o Ward No. 11 Bujabara, Talwara, Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

2. The Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur.

3. Chief Executive Officer, Zila Parishad, Banswara.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Lokesh Mathur
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                    Order

25/08/2021

1. Mr. Mathur, learned counsel appearing for the petitioner

submits that when the petitioner was given appointment (on

11.5.2015), the Division Bench Judgment in the case of Trilok Ram

Vs. State of Rajasthan was not in existence.

2. It is also asserted that since petitioner's appointment

was not based upon Trilok Ram's judgment, the appointment given

to him after due scrutiny about his eligibility, cannot be brought to

an end, that too, after six years.

3. Learned counsel submits that the issue involved in the

present writ petition is squarely covered in petitioner's favour by

(2 of 2) [CW-11305/2021]

judgment dated 17.2.2021 rendered in the case of Bhagwati Vs.

State of Rajasthan & Ors. (SBCWP No.12088/2020).

4. Matter requires consideration.

5. Issue notice. Issue notice of the stay application also,

returnable within six weeks.

6. Meanwhile, effect and operation of the order dated

13.8.2021 terminating petitioner's services shall remain stayed.

7. Connect with SBCWP No.11195/2021.

(DINESH MEHTA),J

156-CPGoyal/-

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