Manish Choubisa vs State Of Rajasthan
2021 Latest Caselaw 10324 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8502/2021

Manish Choubisa S/o Shri Hemendra Kumar Choubisa, Aged About 53 Years, R/o 443, Amba Mata Scheme, Udaipur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department (Panchayati Raj), Secretariat, Govt. Of Raj., Jaipur, Raj.

2. Chief Executive Officer, Zila Parishad Udaipur, Dist.

Udaipur, Rajasthan.

3. Development Officer, Panchayat Samiti Badgaanv, Dist.

Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Mukesh Rajpurohit through VC

JUSTICE DINESH MEHTA

Order

08/07/2021

1. Learned counsel for the petitioner submits that the impugned

order dated 22.06.2021 passed by the Chief Executive Officer is

clearly contrary to Section 289 of Rajasthan Panchayati Raj Act,

1996.

2. He further submits that the basic order dated 08.04.2021

recommending the petitioner to be posted out of assembly area

Gogunda is also contrary to law and the judgment passed by this

Court in the bunch of cases led by Chandra Kanta Vs. State of

Rajasthan & Ors : SB Civil Writ Petition No.14638/2019, decided

on 20.01.2020.

3. Matter requires consideration.

(2 of 2) [CW-8502/2021]

4. Issue notice. Issue notice of stay application also, returnable

within six weeks.

5. Meanwhile, effect and operation of the order dated

08.04.2021 (Annex.6), order dated 22.06.2021 (Annx.7) and

order dated 24.06.2021 (Annex.8) qua the petitioner shall remain

stayed.

(DINESH MEHTA),J 259-A.Arora/-

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