Mahesh Chand S/O Sundar Lal vs The State Of Rajasthan
2021 Latest Caselaw 6848 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 13290/2021
             S.B. Civil Misc. Stay Application No.12636/2021

 Mahesh Chand and Ors.
                                                                      ----Petitioners
                                      Versus
 The State Of Rajasthan and Ors.
                                                                   ----Respondents

For Petitioner(s) : Mr. Gitesh Joshi with Mr. Kaleem Ahmed Khan For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

23/11/2021

Learned counsel for the petitioners submits that they are

working as Safai Karmchari in Municipal Corporation, Bharatpur

from 01.07.2016 on contract basis. He submits that vide E-NIT

dated 14.10.2021, the respondents have invited bids for

mechanical sweeping as also manual sweeping in the municipal

area, Bharatpur. He submits that in the year 2020 also, a similar

E-NIT was issued which has been stayed by a co-ordinate Bench

judgment of this Court dated 03.03.2020 passed in S.B. Civil Writ

Petition No.3259/2020, Anil Kumar Vs. State of Rajasthan.

Issue notice. Notices may be filed in two sets. Rule is made

returnable by five weeks. One set of notices be sent through

registered post with acknowledgment due. Steps to be taken

within a week.

Heard the learned counsel for the petitioners on interim

relief.

(2 of 2) [CW-13290/2021]

Taking into consideration the contentions advanced by

learned counsel for the petitioners, the material on record and the

order dated 03.03.2020 passed by this Court in case of Anil Kumar

(supra), this Court deems it just and proper to restrain the

respondents from finalizing the bids in terms of E-NIT dated

14.10.2021.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/92

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