Prithvi Raj Dave vs State Of Rajasthan
2021 Latest Caselaw 17406 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16189/2019

Prithvi Raj Dave S/o Sh. Jagdish Chandra Dave, Aged About 64 Years, R/o Gram Post Kitnod, Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Secondary Education Secretariat, Jaipur.

2. Director, Secondary Education, Bikaner.

3. Director, Elementary Education, Bikaner.

4. Director, Department Of Personal, Jaipur.

5. Director Pension And Pensioner Welfare Department, Govt. Of Rajasthan, Jaipur.

6. Joint Director, Pension And Pensioner Welfare Department Jodhpur.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. Hemant Choudhary Mr. Ravi Panwar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/11/2021

The matter come up for consideration of application (IA

No.1/21) for early listing of the writ petition.

By way of this writ petition, the petitioner has prayed that

the respondents be directed to conclude the disciplinary

proceedings pending against him at the earliest.

Learned counsel Mr. Hemant Choudhary has submitted that

disciplinary proceedings against the petitioner have almost been

(2 of 2) [CW-16189/2019]

concluded and the final decision with regard to the will be taken

within a period of six weeks from today.

In view of the above submission made by the learned

counsel Mr. Hemant Choudhary, this writ petition is disposed of

with a direction to the respondents to conclude the disciplinary

proceedings against the petitioner by passing final order within a

period of six weeks from today.

Accordingly, this writ petition is disposed of.

All other pending applications are also disposed of.

(VIJAY BISHNOI),J

51-Arun/-

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