Kalji vs State Of Rajasthan
2021 Latest Caselaw 2200 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1412/2021

Kalji S/o Shri Ajma, Aged About 31 Years, R/o Village Deri, Post Napala, Napla, Banswara, Rajasthan. Working As Safaikarmachari At Municipal Council (Nagar Parishad), Banswara (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Local Self Government Department, Government Of Rajasthan, G-3 Rajmahal Palace Residential Area, Civil Lines, 22 Godawn, Jaipur - 13

2. The Director Cum Joint Secretary, Local Self Government Department, Government Of Rajasthan, G-3 Rajmahal Palace Residential Area, Civil Lines, 22 Godawn, Jaipur -

3. Commissioner, Municipal Council (Nagar Parishad), Banswara (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Prashant Kumar Sharma For Respondent(s) : Mr. Kailash Choudhary

JUSTICE DINESH MEHTA

Order

27/01/2021

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

submits that vide impugned order dated 3.12.2020, petitioner's

appointment has been cancelled after two years of his joining,

simply because the experience certificate submitted by the

petitioner was not found satisfactory by the Committee.

2. He argues that the Committee constituted pursuant to

Division Bench judgment could not have examined the experience

certificate or the entire selection process.

(2 of 2) [CW-1412/2021]

3. Matter requires consideration.

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

returnable within six weeks.

5. Mr. Kailash Choudhary, learned counsel, accepts notices on

behalf of the respondents.

5. Meanwhile, effect and operation of the order dated

3.12.2020 shall remain stayed.

6. Connect with SB Civil Writ Petition No.614/2021.

(DINESH MEHTA),J 70-Rahul/-

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