Avinash Sharma vs The State Of Rajasthan
2021 Latest Caselaw 629 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 270/2021

Avinash Sharma S/o Shri Vishavnath Sharma, Aged About 45 Years, R/o Panchayat Samiti Loonkaransar, District Bikaner (Raj.).

----Petitioner Versus

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

2. The Chief Executive Officer, Zila Parishad, Bikaner.

3. The Vikas Adhikari, Panchayat Samiti Loonkaransar, District Bikaner.

----Respondents

For Petitioner(s) : Mr. Jitendra Singh Bhaleria

JUSTICE DINESH MEHTA Order

11/01/2021

Mr. Bhaleria, learned counsel for the petitioner submits that

the impugned order dated 31.12.2020, sending the petitioner

from Panchayat Samiti Loonkaransar to any other Panchayat

Samiti, out of the Assembly area, is contrary to the judgment

dated 20.01.2020, of this Court, rendered in Chandrakanta Vs.

State of Raj. & Ors.

The matter requires consideration.

Issue notice. Issue notice of stay application also, returnable

within six weeks.

Meanwhile, effect and operation of the order 31.12.2020,

qua the petitioner, shall remain stayed.

List this case alongwith S.B. Civil Writ Petition No.174/2021.

(DINESH MEHTA),J 71-Ramesh/-

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