Karni Singh Manohar vs The State Of Rajasthan
2021 Latest Caselaw 16091 Raj

                                          (1 of 2)                     [CW-14141/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14141/2021

Karni Singh Manohar S/o Shri Mool Singh, Aged About 59 Years,
R/o Plot No. 110/88, Nandri, Banar Road, District Jodhpur (Raj.)
                                                                       ----Petitioner
                                     Versus
1.      The   State      Of     Rajasthan,           Through        The   Secretary,
        Department Of Agriculture And Horticulture, Secretariat,
        Rajasthan, Jaipur (Raj.)
2.      The    Joint       Director,        Agriculture            (Administration),
        Department Of Agriculture Jaipur (Raj.)
3.      The   Commissioner,           Agriculture         And       Panchayati   Raj
        (Agriculture) Government Of Rajasthan, Jaipur.
4.      The Chief Executive Officer, Zila Parishad, Jodhpur
5.      The Joint Director, Agriculture (Extension), Jodhpur-
        Division, Jodhpur.
6.      The   Deputy        Director,       Agriculture           (Extension),   Zila
        Parishad, Jodhpur.
7.      The Assistant Director, Agriculture (Extension), Jodhpur.
                                                                    ----Respondents


For Petitioner(s)          :     Mr. Ravindra Singh Champawat
For Respondent(s)          :     Mr. Mahesh Vishnoi



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

23/10/2021

     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 petitioner

is stipulated to retire on 30.04.2022.




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                                                                           (2 of 2)                [CW-14141/2021]



                                        Learned counsel for the petitioner has relied upon the

                                   judgment of Dr. Pushpa Mehta v. Rajasthan Civil Services

                                   Appellate Tribunal & Ors. (reported in RLW 2000(1) (Raj.)

                                   233) decided on 16.12.1999.

                                        Issue notice to the respondents.

                                        Mr. Mahesh Vishnoi, learned counsel for the respondents is

                                   directed to accept notice on behalf of the respondents, which he

                                   accepts and seeks some time to complete his instructions.

                                        Time prayed for is allowed.

                                        List after four weeks.

                                        In the meanwhile, effect and operation of the order dated

                                   30.09.2021 (Annex.4) and relieving order dated 01.10.2021

                                   (Annex.5) qua the petitioner, shall remain stayed.



                                                                (DR.PUSHPENDRA SINGH BHATI),J.

29-Sudheer/-

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