Jugal Kishore Moondra vs State Of Rajasthan
2021 Latest Caselaw 9812 Raj

(1 of 2) [CW-7880/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7880/2021

Jugal Kishore Moondra S/o Sh. Nand Kishore Moondra, Aged About 59 Years, Saraswati Nagar Basni, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Public Works Department, Govt. Of Rajasthan, Jaipur.

2. The Joint Secretary, Public Works Department, Govt. Of Rajasthan, Jaipur.

3. Chief Engineer Public Works Department, Rajasthan, Jaipur.

4. Additional Chief Engineer, Public Works Department, Jodhpur Zone.

----Respondents

For Petitioner(s) : Mr.Pramendra Bohra on VC.

For Respondent(s) :

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI (VACATION JUDGE)

Order

23/06/2021

In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

Learned counsel for the petitioner submits that the present

petitioner is to retire on 30.6.2022. He has referred to the Division

Bench judgment of this Court in the case of Pushpa Mehta v.

Rajasthan Civil Services Appellate Tribunal & Ors. (DB Civil

Special Appeal No.1430/1999) decided on 16.12.1999.

In view of the above, issue notice to the respondents

returnable in four weeks.

(2 of 2) [CW-7880/2021]

In the meanwhile, the effect and operation of the order

dated 23.4.2021 qua the petitioner shall remain stayed.

(DR.PUSHPENDRA SINGH BHATI),VJ.

63-SPhophaliya/Jayesh/-

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