Dinesh Kumar Gomti vs State Of Rajasthan
2021 Latest Caselaw 16102 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14012/2021

Dinesh Kumar Gomti S/o Shri Nana Ji Gomti, Aged About 31
Years, Resident Of Ward No. 17, Gadha Road, Bhimanda,
Simalwara, District Dungarpur.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Director, Treasury And
        Accounts, Government Of Rajasthan, Jaipur.
2.      Additional     Director         (Personnel-Iii),         Treasury    And
        Accounts, Government Of Rajasthan, Jaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Rishabh Tayal
For Respondent(s)         :     Mr. Ravi Panwar, Addl.GC.



     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 has relied upon the

judgment rendered by this Hon'ble Court in Vijay Saraswat Vs.

State of Rajasthan & Ors. reported in 2007 Raj CANDID 463,

whereby strength of which, learned counsel for the petitioner

submits that the petitioner's consent was not there with the

deputation.

     Issue notice.




                     (Downloaded on 25/10/2021 at 09:35:28 PM)
                                                                           (2 of 2)                [CW-14012/2021]



                                        Mr. Ravi Panwar, learned Addl. Govt. Counsel accepts notice

                                   on behalf of the respondents. Hence, service is complete. He

                                   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 qua the petitioner shall remain stayed.



                                                                (DR.PUSHPENDRA SINGH BHATI),J.

151-Zeeshan

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