Indra vs State Of Rajasthan
2021 Latest Caselaw 2304 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1528/2021

Indra W/o Prabhu, Aged About 37 Years, R/o Shyampura, Banjara Basti, Banswara (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Local Self Government, Secretariat, Jaipur.

2. The Commissioner Municipal Council, District Banswara (Raj.)

----Respondents

For Petitioner(s) : Mr. Sanjay Raj Pandit For Respondent(s) : Mr. Kailash choudhary

JUSTICE DINESH MEHTA

Order

28/01/2021

1. Mr. Pandit, 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 her 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.

3. Matter requires consideration.

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

5. Mr. Kailash Choudhary, associate to Mr. Manish Vyas, AAG

accepts notice on behalf of respondents.

                                                                            (2 of 2)                     [CW-1528/2021]


                                   6.    Meanwhile,   effect    and      operation        of      the   order   dated

                                   3.12.2020 shall remain stayed.

7. Connect with SBCWP No. 13332/2020 (Nilesh Vs. State).

8. The fact that the present interim order has been passed in

presence of Mr. Kailash Choudhary, shall not come in his way to

move an application for vacation of interim order.

(DINESH MEHTA),J 18-Rahul/-

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