Shaitana Ram vs State Of Rajasthan
2022 Latest Caselaw 3862 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No.3711/2022 Shaitana Ram

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr R.J. Punia For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Judgment / Order 11/03/2022

It is submitted that by order dated 18.02.2022 (Annx.14)

the contract of the petitioner has been terminated, inter alia,

relying upon a report of the District Level Committee. With

reference to the report of the District Level Committee filed as

Annx.13, it is submitted that said District Level Committee

categorically came to the conclusion that the petitioner was, prima

facie, not involved in the entire episode, which is subject matter of

inquiry and therefore, the order impugned dated 18.02.2022 has

been ex facie issued without application of mind to the said report.

In view of the submissions made, issue notice of the writ

petition. Issue notice of stay application also.

The notices be made returnable within four weeks and be

given dasti to the learned counsel for the petitioner for service on

the respondents.

Meanwhile, the effect and operation of impugned order dated

18.02.2022 (Annx.14) shall remain stayed.

(ARUN BHANSALI),J 194-MMA/-

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