Mukesh Pathak S/O Suresh Chand ... vs State Of Rajasthan
2023 Latest Caselaw 620 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 889/2023

                                   Mukesh Pathak S/o Suresh Chand Pathak
                                                                                                          ----Petitioner
                                                                          Versus
                                   State Of Rajasthan & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. C P Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/01/2023

Counsel for petitioner states that on account of conviction for

offence under Section 138 of Negotiable Instruments Act,

respondents have passed impugned order dated 22.06.2021

giving compulsory retirement to the petitioner under Rule 19 of

the Rajasthan Civil Services (CCA) Rules, 1958.

Reliance has been placed on a judgment of Rajasthan High

Court in case of Dr. Narehs Agrawal Vs. State of Rajasthan

[(2002) 1 RLW 88] & a judgment of Punjab and Haryana High

Court in case of Om Pal Vs. State of Harayana [(2015) 4 LAR

452].

Heard.

Issue notice to respondents of writ petition as also of stay

application.

(SUDESH BANSAL),J

SACHIN/12

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