Vithala vs The State Of Rajasthan
2021 Latest Caselaw 8406 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4696/2021

Vithala S/o Chapla, Aged About 42 Years, R/o Khandu Colony, District Banswara (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Local Self Government, Secretariat, Jaipur.

2. The Commissioner, Municipal Council, District Banswara (Raj.).

                                                                   ----Respondents


For Petitioner(s)          :     Mr. Sanjay Ram Pandit
For Respondent(s)          :



                       JUSTICE DINESH MEHTA

                                      Order

25/03/2021

1. Mr. Pandit, learned counsel for appearing for the petitioner

submits that by impugned order dated 03.12.2020, petitioner's

appointment has been cancelled after two years of his joining,

simply because the experience certificate submitted by the

petitioner was not found satisfactory by the committee.

2. He argues that the committee constituted pursuant to

Division Bench judgment could not have examined the experience

certificate or the entire selection process.

3. The matter requires consideration.

4. Issue notice. Issue notice of the stay application also.

5. Meanwhile, effect and operation of the order dated

03.12.2020 shall remain stayed.

6. Connect with sBCWP No.1332/2020 (Nilesh Vs. State).

(2 of 2) [CW-4696/2021]

7. Needless to observe that the present interim order will not

come in the way of the respondents to move an application for

vacation of interim order.

(DINESH MEHTA),J

56-pooja/-

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