Rajasthan High Court - Jaipur
Shyam Kant Yadav S/O Kripal Singh vs State Of Rajasthan on 29 October, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 14052/2022
Shyam Kant Yadav S/o Kripal Singh
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Ram Pratap Saini
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
29/09/2022
Counsel for the petitioner submitted that the issue involved
in this writ petition has already been considered by a Co-ordinate
Bench of this Court at Principal Seat, Jodhpur in the matter of Dr.
Narendra Kumar Tak Vs. State of Rajasthan & Ors. (S.B. Civil Writ
Petition No.1040/2018), where in on 23.01.2018, the following
order was passed:-
"Learned counsel for the petitioner
relies on judgment of this Court in Shailendra Kumar Bhatt V. State of Raj. & Ors.:SBCW No.2250/2013, decided on 20.05.2013.
Issue notice. Issue notice of the stay application also, returnable in four weeks.
Notices when issued be given 'dasti' to the learned counsel for the petitioner.
In the meanwhile and till further orders, the operation of punishment order dated 09.05.2017 and the appellate order dated 22.12.2017, shall remain stayed."
In that view of the matter, issue notice to the respondents, returnable by six weeks.
(Downloaded on 29/10/2022 at 08:29:07 PM) (2 of 2) [CW-14052/2022]
List this matter alongwith S.B. Civil Writ Petition
No.4584/2022 after six weeks.
Meanwhile, operation of the orders dated 14.12.2015 (Annexure-6), 03.03.2017 (Annexure-9), 12.10.2017 (Annexure-10), & 22.01.2022 (Annexure-11) passed by the respondents shall remain stayed.
(INDERJEET SINGH),J JYOTI /109 (Downloaded on 29/10/2022 at 08:29:07 PM) Powered by TCPDF (www.tcpdf.org)