Jagdish Prasad Meena Son Of Shri ... vs State Of Rajasthan
2023 Latest Caselaw 463 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                    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. Ram Prasad Sharma For Respondent(s) : Mr. Arvind Kumar Sharma, Addl. G.C.

HON'BLE MR. JUSTICE INDERJEET SINGH Order 12/01/2023

Heard on the Application No.3/2022.

Counsel for the petitioner submitted that as per the enquiry

conducted by the Sub Divisional Officer (Annexure-5), the Village

Development Officer is involved in the embezzlement of the

Panchayat fund and he has transferred the money of the

Panchayat fund in the bank account of his relatives, however, the

respondents have only suspended the petitioner.

Counsel relied upon the judgment passed by the Coordinate

Bench of this Court in the matter of Deepika Sharma Vs. State of

Rajasthan reported in 2019(2) W.L.C. (Raj.) UC 784.

List this matter for final disposal on 23.02.2023.

Meanwhile, operation of the order dated 07.06.2022

(Annexure-6) shall remain stayed.

(INDERJEET SINGH),J

JYOTI /37

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