Rajasthan High Court - Jaipur
Manoj Kumar S/O Shri Munna Lal vs The State Of Rajasthan on 5 April, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 6202/2019
Manoj Kumar S/o Shri Munna Lal, Aged About 28 Years, By Caste
Harijan, R/o Ward No. 5, Harijan Basti, Fatehpur Road, Sikar.
----Petitioner
Versus
1. The State Of Rajasthan, Through Director, Department Of
Local Self Body, Government Of Rajasthan, Near Civil
Line, Jaipur.
2. Commissioner, Municipal Council Sikar.
----Respondents
For Petitioner(s) : Mr. M.I. Abbasi Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 05/04/2019 Counsel for the petitioner submitted that there is no restriction for appointment of two members of the same family in the Rajasthan Municipalities Safai Karamchari Service Rules, 2012 and the circular, which has been issued by the State Government has already been set aside by this Court in S.B. Civil Writ Petition No. 11019/2012 (Jagdeep Prasad Vs. State of Rajasthan) vide order dt. 25th January, 2017 and in S.B. Civil Writ Petition No. 14722/2017 (Vimal Vs. The State of Rajasthan) vide order dt. 17th January, 2018.
Issue notice of writ petition as well as stay application to the respondents, returnable within two weeks.
Notices be given 'dasti', if prayed.
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