NATHU LAL JANGID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Perused the materials available on record in these three writ petitions, common questions of law and facts are involved and as such these petitions can be disposed off by a common judgment without narrating the facts in detail averred in each of the writ petition.

(3.) As a matter of fact, in these writ petitions, pure question of interpretation of sub-sections (2) and (3) of Section 63 of Rajasthan Municipal Act, 1959 (hereinafter referred as Act No. 38 of 1959) and the rules framed thereunder relating to procedure in holding inquiry into the charges against members/councillors or office bearers of a Municipal Board is involved.