Praveen Kumar vs The State Of Rajasthan
2021 Latest Caselaw 11201 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9153/2021

Praveen Kumar S/o Shri Hira Ram, Aged About 28 Years, Resident Of 72, Rawla Manda, Via Sojat Road, Tehsil Marwar Junction, District Pali, At Present Posted And Working As Junior Assistant, Panchayat Samiti Marwar Junction, District Pali.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The Director, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

3. The Chief Executive Officer, Zila Parishad Pali, District Pali.

4. Vikas Adhikari, Panchayat Samiti Marwar Junction, District Pali.

                                                                  ----Respondents


For Petitioner(s)        :     Mr. Khet Singh
For Respondent(s)        :



                     JUSTICE DINESH MEHTA

                                    Order

20/07/2021

1. Learned counsel for the petitioner submits that the impugned

order dated 14.7.2021 passed by the Chief Executive Officer is

clearly contrary to Rule 289 of Rajasthan Panchayati Raj Rules,

1996.

2. He further submits that the basic order dated 6.7.2021

recommending the petitioner to be posted out of assembly area

Marwad Junction (Pali) is also contrary to law and the judgment

passed by this Court in the bunch of cases led by Chandra Kanta

(2 of 2) [CW-9153/2021]

Vs. State of Rajasthan & Ors : SB Civil Writ Petition

No.14638/2019, decided on 20.01.2020.

3. Matter requires consideration.

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

within six weeks.

5. Meanwhile, effect and operation of the order dated 6.7.2021

(Annex.2) qua the petitioner and relieving order dated 14.7.2021

(Annex.3) shall remain stayed.

6. Connect with SBCWP No.8502/2021.

(DINESH MEHTA),J

287-CPGoyal/-

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