Rajesh Kasara vs State Of Rajasthan
2021 Latest Caselaw 5378 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3470/2021 Rajesh Kasara S/o Goverdhan Lal Kasara, Aged About 43 Years, R/o Deogarh Darwaja, Pratapgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Chief Election Officer, State Election Commission, Rajasthan.

2. Secretary, State Election Commission, Rajasthan, Jaipur.

3. District Election Officer, (District Collector), Pratapgarh.

----Respondents

For Petitioner(s) : Mr. Tanwar Singh

JUSTICE DINESH MEHTA Order 24/02/2021

1. Challenging the order impugned dated 19.02.2021, learned

counsel for the petitioner submits that the same has been passed

vindictively, apparently on learning about the order dated

21.10.2020 passed by this Court in the writ petition (SB Civil Writ

Petition No.9945/2020) filed by him for claiming parity of wages in

light of judgment of Hon'ble Supreme Court in the case of State of

Punjab & Ors. Vs. Jagjit Singh & Ors.

2. Matter requires consideration.

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

within six weeks.

4. Meanwhile, effect and operation of the order dated

19.02.2021 shall remain stayed.

(DINESH MEHTA),J 151-A.Arora/-

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