Rajasthan High Court - Jodhpur
Pratap Singh Damor vs The State Of Rajasthan on 23 October, 2018
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 16043/2018
1. Pratap Singh Damor S/o Shri Bhatee Damor, Aged About
35 Years, Ward No. 1, Gehawali Fala Village Saddiya,
Tehsil Simalwara, District Dngarpur (Raj.).
2. Dinesh Chandra S/o Shri Kishan Lal Labana,, Aged About
33 Years, Ward No. 5, Head Post Punawara, Tehsil Chikhli,
District Dungarpur. (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
Rural Development And Panchayti Raj Department
Government Of Rajasthan, Government Secretariat,
Jaipur.
2. Secretary (Administration) Cum Commissioner, Rural
Development And Poanchayati Raj Department, Govt. Of
Rajasthan. Jaipur.
----Respondents
For Petitioner(s) : Dr. Nikhil Dungawat.
For Respondent(s) : Mr. Ankur Mathur.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 23/10/2018 It is submitted by learned counsel for the petitioners that in similar nature writ petition being SBCWP No.23343/2018 pending at Jaipur Bench, the notices have been issued and interim order has been granted.
In view of the submissions made, issue notice. Issue notice of stay application also. Both are made returnable within a period of four weeks.
(2 of 2) [CW-16043/2018] In the meanwhile, effect and operation of the order dated 05.10.2018 (Annex.9) shall remain stayed so far as it relates to the petitioners.
It is made clear that if regular Village Level Worker-cum- Panchayat Secretary is posted, the petitioners shall handover the charge to the said regularly appointed Village Level Worker-cum- Panchayat Secretary.
(ARUN BHANSALI),J Rm/80 Powered by TCPDF (www.tcpdf.org)