Chain Singh Bhati vs State Of Rajasthan
2021 Latest Caselaw 16508 Raj

                                          (1 of 2)                 [CW-15292/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Civil Writ Petition No. 15292/2021

Chain Singh Bhati S/o Late Shri Tejsingh, Aged About 59 Years,
By Caste Rajput, R/o Hariom Nagar, (Bhan Nagar), Bhaid, Osian,
District Jodhpur, At Present R/o Quarter No. C/56/1-D, Central
Jail, Jodhpur.
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Chief Secretary, Home Department
(Jail), Secretariat, Jaipur.
                                                                  ----Respondent


For Petitioner(s)          :     Mr.NK Soni.
For Respondent(s)          :     Mr.Manish Vyas, AAG.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

28/10/2021

     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 30.6.2022.

     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.

     Learned AAG Mr.Manish Vyas is directed to accept notice on

behalf of the respondent, which he accepts and seeks some time

to complete his instructions.


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                                                                             (2 of 2)                [CW-15292/2021]



                                        Time prayed for is allowed.

                                        List after four weeks.

                                        In the meanwhile, effect and operation of the order dated

                                   30.9.2021 qua the petitioner, shall remain stayed.



                                                                 (DR. PUSHPENDRA SINGH BHATI),J.

198-SPhophaliya/-

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