Citation : 2021 Latest Caselaw 15915 Raj
Judgement Date : 21 October, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14469/2021
Rugnatha Ram S/o Shri Sawala Ram, Aged About 26 Years,
Resident Of Khara, District Jalore.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Panchayati Raj, Government Of Rajasthan, Jaipur,
Rajasthan.
2. Chief Executive Officer, Zila Parishad, Jalore.
3. Block Development Officer, Panchayat Samiti, Chitalwana,
Jalore.
----Respondents
For Petitioner(s) : Mr.Hapu Ram
For Respondent(s) : Mr.Manish Tak.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
21/10/2021
In wake of second surge in the COVID-19 cases, abundant
caution is being maintained, while hearing the matters in Court,
for the safety of all concerned.
Learned counsel for the petitioner submits that the transfer
of the petitioner is in non-compliance of Rule 289 of the Rajasthan
Panchayati Raj Rules, 1996. He also relies upon the judgment of
this Court rendered in the case of Chandra Kanta vs. State & Anr.
(SBCWP No.14638/2019), decided on 20.01.2020.
Learned counsel for the respondents opposes the
submissions but seeks a short time to file reply.
List after four weeks, as prayed.
(Downloaded on 23/10/2021 at 08:35:51 PM)
(2 of 2) [CW-14469/2021]
In the meanwhile, effect and operation of the order dated
30.09.2021 shall remain stayed qua the petitioner.
(DR.PUSHPENDRA SINGH BHATI),J.
186-SPhophaliya/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!