Manish Choubisa vs State Of Rajasthan ...
2023 Latest Caselaw 6800 Raj

[2023:RJ-JD:27978]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8502/2021

Manish Choubisa S/o Shri Hemendra Kumar Choubisa, Aged About 53 Years, R/o 443, Amba Mata Scheme, Udaipur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department (Panchayati Raj), Secretariat, Govt. Of Raj., Jaipur, Raj.

2. Chief Executive Officer, Zila Parishad Udaipur, Dist.

Udaipur, Rajasthan.

3. Development Officer, Panchayat Samiti Badgaanv, Dist.

Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Prakash Raika For Respondent(s) : Mr. Manish Tak

JUSTICE DINESH MEHTA Order 04/09/2023

1. Learned counsel for the petitioner submits that the basic

order 08.04.2021 recommending the petitioner to be posted out of

assembly area Gogunda is also contrary to law and the judgment

passed by this Court in the bunch of cases led by Chandra Kanta

Vs. State of Rajasthan & Ors.; S.B. Civil Writ Petition

No.14638/2019, decided on 20.01.2020.

2. Mr. Tak, learned counsel appearing for the State is not in a

position to dispute the aforesaid position of facts and law.

3. The present writ petition is, therefore, allowed.

4. The orders dated 08.04.2021 (Annex.6), 22.06.2021

(Annex.7) and 24.06.2021 (Annex.8) are hereby quashed.

5. Stay application stands disposed of.

(DINESH MEHTA),J

348-AbhishekS/-

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