Dr. Kavita Sethi D/O Shri Satya Pal ... vs State Of Rajasthan
2022 Latest Caselaw 7379 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR


              S.B. Civil Writ Petition No. 17019/2022



Dr. Kavita Sethi D/o Shri Satya Pal Sethi
                                                                  ----Petitioner

                                   Versus

State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Tanveer Ahamad

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/11/2022

This writ petition is filed by the petitioner being

aggrieved with the order dated 13.3.2020, whereby services

of the petitioner have been discontinued treating as if she is

resigned from the government service on 7.2.2012. Learned

counsel has submitted that the impugned order is passed in

violation of the provisions of Rule 86 of the Rajasthan Service

Rules, 1951 as also without providing any opportunity of

hearing to the petitioner.

Issue notice of the writ petition, returnable within six

weeks.

Learned counsel for the petitioner is free to serve copy

of the writ petition upon learned counsel, who usually appear

for the respondents.

(2 of 2) [CW-17019/2022]

Taking into consideration the fact that the impugned

order is passed around 2½ years, I am not inclined to pass

any interim order at this stage.

Hence, the stay petition is dismissed.

(VIJAY BISHNOI),J

MAHENDRA SINGH RATHORE /609

Powered by TCPDF (www.tcpdf.org)