Banwari Lal Gurjar vs State Of Rajasthan
2021 Latest Caselaw 862 Raj

Citation : 2021 Latest Caselaw 862 Raj
Judgement Date : 13 January, 2021

Rajasthan High Court - Jodhpur

Banwari Lal Gurjar vs State Of Rajasthan on 13 January, 2021

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 229/2021

Banwari Lal Gurjar S/o Shri Sultan Ram, Aged About 55 Years, R/o Panchayat Samiti Loonkaransar, District Bikaner (Raj.)

----Petitioner Versus

1. 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. JSD Bhaleria

JUSTICE DINESH MEHTA Order 13/01/2021

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 20.1.2020 of this Court rendered in Chandrakanta Vs. State of Rajasthan & Ors.

The matter requires consideration. Issue notice. Issue notice of the stay application also, returnable within six weeks.

Meanwhile, effect and operation of the order dated 31.12.2020, qua the petitioner shall remain stayed.

List this case alongwith SBCWP No.174/2021.

(DINESH MEHTA),J

109-CPGoyal/-