Raghveer Godara vs The State Of Rajasthan
2021 Latest Caselaw 771 Raj

Citation : 2021 Latest Caselaw 771 Raj
Judgement Date : 12 January, 2021

Rajasthan High Court - Jodhpur

Raghveer Godara vs The State Of Rajasthan on 12 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 674/2021

Raghveer Godara S/o Shri Raja Ram, Aged About 42 Years, R/o Vpo Bolanwali, Tehsil Sangaria, District Hanumangarh (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, Hanumangarh.

3. The Vikas Adhikari, Panchayat Samiti Sangaria, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. J.S. Bhaleria

JUSTICE DINESH MEHTA

Order

12/01/2021

1. Mr. Bhaleria, learned counsel for the petitioner submits that the impugned order dated 31.12.2020, sending the petitioner from Panchayat Samiti Sangaria to any other Panchayat Samiti, out of the Assembly area, is contrary to the judgment dated 20.01.2020 of this Court rendered in the case of Chandrakanta Vs. State of Rajasthan & Ors.

2. The 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 31.12.2020 qua the petitioner, shall remain stayed.

5. List this case along with SBCWP No.174/2021.

(DINESH MEHTA),J 112-skm/-