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Jitendra Prasad Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 919 Raj/2

Citation : 2021 Latest Caselaw 919 Raj/2
Judgement Date : 29 January, 2021

Rajasthan High Court
Jitendra Prasad Son Of Shri ... vs State Of Rajasthan on 29 January, 2021
Bench: Sanjeev Prakash Sharma
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 999/2021

Jitendra Prasad Son Of Shri Jagdish Prasad, Aged About 51
Years, R/o 3/10, Saras Sankul Colony, Jln Marg, Jaipur.
                                                                       ----Petitioner
                                      Versus
1.      State     Of    Rajasthan,          Through          Principal       Secretary,
        Department        Of     Cooperatives           Societies,       Government
        Secretariat, Jaipur.
2.      Registrar,      Cooperative           Societies,           Government        Of
        Rajasthan, Sahakar Bhawan, Bhawani Singh Marg, Jaipur.
3.      Joint Secretary, Cooperative Department, Government Of
        Rajasthan, Secretariat, Jaipur.
4.      Dinesh Kumar, Joint Registrar C/o Cooperative Societies,
        Government Of Rajasthan, Sahakar Bhawan, Bhawani
        Singh Marg, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Sandeep Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

29/01/2021

Learned counsel for the petitioner submits that the petitioner

was holding the post of Managing Director, Rajasthan State

Cooperative Land Development Bank which is a post to be manned

by Additional Registrar. Learned counsel submits that the

petitioner holds the post of Additional Registrar, however, he has

been shifted and officers of the rank of Joint Registrar which is

junior post to that of the petitioner, has been posted in his place.

Learned counsel submits that he filed an appeal before the

Tribunal which is after hearing arguments and reserving the

(2 of 2) [CW-999/2021]

judgment on 12.01.2021, the order was pronounced on

18.01.2021 and notices have been issued without passing the

order on stay application.

Issue notice of the writ petition as well as the stay

application, returnable within six weeks.

In the meanwhile, the petitioner shall be allowed to continue

on the post of Managing Director, Rajasthan State Cooperative

Land Development Bank, Jaipur.

(SANJEEV PRAKASH SHARMA),J

Arun/119

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