Smt. Sumitra Harijan Widow Of Shankar ... vs The State Of Rajasthan on 25 February, 2019

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Rajasthan High Court - Jaipur

Smt. Sumitra Harijan Widow Of Shankar ... vs The State Of Rajasthan on 25 February, 2019

Bench: Inderjeet Singh

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                    S.B. Civil Writs No. 2847/2019

Smt. Sumitra Harijan Widow Of Shankar Lal, Aged About 29
Years, By Caste Harijan, R/o Outside Surajpole Gate, Harijan
Basti, Kekri, District Ajmer.
                                                                    ----Petitioner
                                    Versus
1.      The State Of Rajasthan, Through Principal Secretary,
        Department Of Local Bodies, Rajasthan, Secretariat,
        Jaipur.
2.      The Director-Cum- Ex-Officio Joint Secretary, Local Self
        Govt. G-3, Rajmahal Palace Residential Area, Civil Phatak,
        22 Godown, Jaipur.
3.      Executive Officer, Nagar Palika Kekri District Ajmer.
                                                                 ----Respondents

For Petitioner(s) : Mr. M.I. Abbasi For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH Order 25/02/2019 Counsel for the petitioner submits that the issue involved in this writ petition has been considered by a Coordinate Bench of this Court in the matter of Pawan Lakhan Vs. State of Rajasthan S.B. Civil Writs No.2716/2019 wherein on 06.02.2019 following order was passed:-

"Counsel for the petitioner states that the petitioner had submitted a experience certificate which has not been considered and his services have been dispence with after being completed more than five months vide order dated 26.12.2018.

Issue notice of writ petition as also the stay application, returnable within four weeks.

In the meanwhile and until further orders, the effect and operation of the order dated (Downloaded on 06/06/2021 at 02:51:22 AM) (2 of 2) [CW-2847/2019] 26.12.2018 shall remain stayed and the petitioner shall be allowed to continue to perform his duty as Safai Karamchari and also draw salary."

In that view of the matter, issue notice to the respondents returnable by four weeks.

In the meanwhile and until further orders, the effect and operation of the order dated 26.12.2018 shall remain stayed and the petitioner shall be allowed to continue to perform her duty as Safai Karamchari and also draw salary.

Connect with C.W.P. No.2716/2019.

(INDERJEET SINGH),J Arun/191 (Downloaded on 06/06/2021 at 02:51:22 AM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur