Kewal Ram Patel vs State Of Rajasthan
2022 Latest Caselaw 1637 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1770/2022

Kewal Ram Patel S/o Sh. Buddha Ram Patel, Aged About 58 Years, Resident Of Gram Post Chali, Via Dhava, Tehsil Luni, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

2. The District Collector, Jodhpur.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr Sushil Solanki (VC)
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

02/02/2022

It is submitted by the learned counsel for the petitioner that

the petitioner is being departmentally proceeded against pursuant

to the charge-sheet dated 26.02.2021, in relation to charges for

which already criminal proceedings are pending against him,

wherein the charge-sheet has been filed.

In view of the submissions made, issue notice.

Issue notice of stay application also.

Notices be made returnable within four weeks.

In the meanwhile and till further orders, further proceedings

pursuant to charge-sheet dated 26.02.2021 (Annx.2) in relation to

departmental proceedings shall remain stayed.

(ARUN BHANSALI),J 78-MMA/-

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