Ramchandra Paliwal vs State Of Rajasthan
2021 Latest Caselaw 11367 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9431/2021

Ramchandra Paliwal S/o Shri Goverdhan Lal Paliwal, Aged About 52 Years, R/o Village Ordi, Panchayat Samiti Mavli, District Udaipur, Rajasthan At Present Residing At Panchayat Samiti Kurabad, District Udaipur, Rajasthan.

----Petitioner Versus

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

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

3. Chief Executive Officer, Zila Parishad Udaipur, District Udaipur, Rajasthan.

4. Development Officer, Panchayat Samiti Kurabad, District Udaipur, Rajasthan.

                                                                  ----Respondents


For Petitioner(s)         :     Mr. Dinesh Suthar
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                     Order

23/07/2021

1. Learned counsel for the petitioner submits that the impugned

order dated 20.7.2021 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 19.7.2021

recommending the petitioner to be posted outside the concerned

legislative area is also contrary to law and the judgment passed by

(2 of 2) [CW-9431/2021]

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.

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

within six weeks.

5. Meanwhile, effect and operation of the order dated

19.7.2021 (Annex.3) and order dated 20.7.2021 (Annex.4) both

qua the petitioner shall remain stayed.

(DINESH MEHTA),J

206-CPGoyal/-

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