Mahendra Pal Singh vs State Of Rajasthan
2022 Latest Caselaw 998 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10927/2019

Mahendra Pal Singh S/o Shri Nandkaran, Aged About 54 Years, By Caste Jat, R/o Ward No. 26, Tehsil Bhadra, District Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Secretariat, Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad Hanumangarh.

3. The Vikas Adhikari, Panchayat Samiti, Bhadra, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Deepak for Mr. J.S. Bhaleria through VC For Respondent(s) : Mr. K.K. Bissa through VC

HON'BLE MS. JUSTICE REKHA BORANA

Order

20/01/2022

Counsel for the petitioner submits that the present subject

matter is covered by the judgment passed in S.B. Civil Writ

Petition No. 11560/2019 titled as "Hari Kishan Sharma vs. State

of Rajasthan & Ors." decided on 22.07.2020.

Counsel for the respondents does not refute the same.

In view of the ratio as laid downin the judgment, the present

petition is allowed and the impugned order dated 01.07.2019 is

set-aside. It is made clear that the respondents would be at liberty

to proceed against the petitioner in accordance with the rule

governing discipline. It is also made clear that the said disciplinary

(2 of 2) [CW-10927/2019]

proceedings would be conducted after affording opportunity of

hearing to the petitioner and the petitioner would be under an

obligation to co-operate with the Department in completion of the

proceedings. The said departmental proceedings shall be

completed within a period of three months from the date of this

order.

(REKHA BORANA),J 13-/Akshay/-

Powered by TCPDF (www.tcpdf.org)