Suresh Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 5781 Raj

[2023:RJ-JD:25339-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 534/2023

Suresh Kumar S/o Megha Ram, Aged About 36 Years, Resident Of Vpo Naharanwali, Tehsil Anoopgarh, Distt. Shri Ganganagar At Present Posted As Junior Assistant, Zila Parishad, Nagaur.

----Appellant Versus

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

2. The Chief Executive Officer And Member District Establishment Committee, Zila Parishad, Nagaur.

3. The District Establishment Committee, Through Chairman, Disrict Establishment Committee, Zila Parishad, Nagaur.

----Respondents

For Appellant(s) : Mr. Shridhar Mehta Ms. Priyanka Bhootra

HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

10/08/2023 (Oral) Learned counsel for the appellant, after arguing for some

time, prays that the observations as have been made by the

learned Single Judge in the impugned order dated 29.05.2023

may not be read against the appellant as he is to face the trial.

The grounds which have been taken with regard to the validity of

sanction may also be kept open to be taken and pressed before

the Court in the appropriate proceedings.

[2023:RJ-JD:25339-DB] (2 of 2) [SAW-534/2023]

The prayer made by the counsel for the appellant is

accepted. Any observations which have been made by the learned

Single Judge are merely for the purposes of deciding the lis which

was pending before the court and the said observations shall have

no bearing as far as the trial is concerned.

The grounds as have been taken by the appellant with

regard to the grant of sanction shall be open to the appellant to be

taken at the appropriate stage in the concerned proceedings.

The present appeal stands disposed of in above terms.

(VINIT KUMAR MATHUR),J (AUGUSTINE GEORGE MASIH),CJ

23-SanjayS/-

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