Hardev Singh Dewanda Son Of ... vs State Of Rajasthan
2021 Latest Caselaw 3490 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 8387/2021

                                    Hardev Singh Dewanda Son Of Jhutharam Dewanda
                                                                                                      ----Petitioner
                                                                       Versus
                                    State Of Rajasthan & Ors.
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Vijay Poonia For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

06/08/2021 Learned counsel relies on the judgment passed by Supreme

Court in case of Sameera Bano Vs. State of Rajasthan & Ors.

reported in AIR 2007 Raj 168 and submits that a pre-election

disqualification which has been pressed during previous tenure

would not affect his present tenure in any manner and he cannot

be ousted from the present post on the basis of findings relating

to any misconduct prior to his being elected for the present

tenure.

Issue notice of the writ petition as well as stay application,

returnable within six weeks.

In the meanwhile, the effect and operation of order dated

10.02.2021 so far as it relates to the petitioner's present tenure

shall remain stayed and the order dated 22.07.2021 shall also

stayed.

(SANJEEV PRAKASH SHARMA),J

NITIN /7

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