Vikram Rana vs State Of Rajasthan
2022 Latest Caselaw 2947 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1312/2022

Vikram Rana S/o Shri Somaram, Aged About 24 Years, Resident Of Ambika Nagar, New Colony, Village Jawal, Tehsil And District Sirohi (Rajasthan) (The Then Chairperson, Municipal Board, Jawal, Tehsil And District Sirohi).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government, Department Of Local Self Government, Government Of Rajasthan, Secretariat, Jaipur.

2. Director And Special Secretary, Department Of Local Self Government, Rajasthan, Jaipur.

3. Deputy Director (Regional), Local Self Department, Jodhpur.

4. Executive Officer, Municipal Board, Jawal, Tehsil And District Sirohi.

                                                                    ----Respondents


For Petitioner(s)          :     None present
For Respondent(s)          :     Mr. Sunil Beniwal, AAG



                      JUSTICE DINESH MEHTA

                                      Order

23/02/2022

1. No one appears on behalf of the petitioner even in the

second round.

2. No one appeared on behalf of the petitioner on 08.02.2022

and 22.02.2022 either.

3. By way of the present writ petition the petitioner has

challenged the order dated 10.12.2021, vide which the

petitioner - Chairman of Gram Panchayat, Jawal has been placed

under suspension.

(2 of 2) [CW-1312/2022]

4. Mr. Beniwal, learned Additional Advocate General appearing

for the State submits that even on 01.02.2022, Mr. Rajesh Shah,

learned counsel for the petitioner, was informed that the issue is

squarely covered against the petitioner, vide judgment dated

01.02.2022 passed by this Court in the case of Nirmal Kumar

Pitaliya Vs. State of Rajasthan & Ors. : SB Civil Writ Petition

No.17285/2021.

5. The petitioner has not been able to point out as to how his

case is not covered by the judgment above referred.

6. This Court in the case of Nirmal Kumar Pitaliya (supra) had

repelled the contentions raised by the petitioner therein and has

upheld the suspension.

7. The controversy involved in the present case is squarely

covered by the judgment passed in the case of Nirmal Kumar

Pitaliya (supra). Hence, the writ petition is, therefore, dismissed.

8. Stay application too stands dismissed accordingly.

(DINESH MEHTA),J 106-A.Arora/-

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