Jagdish Prasad Meena Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 7137 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 5206/2022
Jagdish Prasad Meena S/o Shri Ramlal Meena
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan & Anr.
                                                                ----Respondents

Connected With

S.B. Civil Writ Petition No. 8659/2022

Jagdish Prasad Meena Son Of Shri Narayan Lal Meena

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Prahlad Sharma Mr. Praveen Kumar Jain For Respondent(s) : Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

09/11/2022

Learned State Counsel, relying upon a Division Bench

judgment of this Court in case of Pankaj Mittal versus State of

Rajasthan & Ors.: 2022 (1) WLC 222 (Raj.), would submit

that no preliminary enquiry as contemplated under Rule 22 (1) of

the Rajasthan Panchayati Raj Rules, 1996, is necessary before

placing an elected Sarpanch under suspension.

Learned counsels for the petitioners pray for time to

complete the instructions.

List these matters along with SB Civil Writ Petitions

No.5563/2022, 9212/2022, 7867/2022, 7596/2022 & 7386/2022

(2 of 2) [CW-5206/2022]

and all other identical writ petitions on 11.11.2022 as prayed

jointly.

Interim order, if any, to continue till the next date.

(MAHENDAR KUMAR GOYAL),J Manish/45 & s-155

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