Narpat Singh Deora vs State Of Rajasthan
2021 Latest Caselaw 13146 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11477/2021

Narpat Singh Deora S/o Amar Singh Deora, Aged About 42 Years, V.p.o. Siwana, District Barmer (Raj.).

----Petitioner Versus

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

2. The Additional Commissioner Cum Joint Secretary (I), Department Of Rural Development And Panchayati Raj, Secretariat, Rajasthan, Jaipur.

3. The Chief Executive Officer, Zila Parishad Barmer.

4. The Vikas Adhikari, Panchayat Samiti Siwana, District Barmer.

----Respondents

For Petitioner(s) : Mr. Praveen Kumar for Mr. J. S. Bhaleria

JUSTICE DINESH MEHTA

Order

26/08/2021

1. Learned counsel for the petitioner submits that the impugned

order dated 06.07.2021 passed by the Director is clearly contrary

to Rule 289 of Rajasthan Panchayati Raj Rules, 1996.

2. He further submits that the order dated 06.07.2021

recommending the petitioner to be posted out of concerned

assembly area is also contrary to law and the judgment passed by

this Court in the bunch of cases led by Chandra Kanta Vs. State of

Rajasthan & Ors : SB Civil Writ Petition No.14638/2019, decided

on 20.01.2020.

(2 of 2) [CW-11477/2021]

3. Matter requires consideration.

4. Issue notice. Issue notice of stay application also, returnable

within six weeks.

5. Meanwhile, effect and operation of the order dated

06.07.2021 (Annex.P/1) qua the petitioner shall remain stayed.

6. Connect with SB Civil Writ Petition No.9608/2021.

(DINESH MEHTA),J 142-A.Arora/-

Powered by TCPDF (www.tcpdf.org)