MAHAVIR PRASAD SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner, questioning his suspension order dated 16-10-99, Annexure-4 to the writ petition, from the office of Chairman of Municipal Board, Laxmangarh, District, Sikar, and order of judicial re-enquiry dated 11-5-2000, a copy whereof is filed and marked as Annexure-5 to the writ petition with a prayer to quash the aforesaid two orders passed by State Government.

(2.) The present writ petition is posted today, for admission. Counter-rejoinder has been exchanged between the parties. Although, the present petition is posted today for admission, but with the consent of the learned counsel for the parties, I propose to decide it on merits.

(3.) Heard the learned counsel for the parties. Perused the suspension-order dated 16-10-99, Annexure-4 to the writ petition; and the order dated 11-5-2000, Annexure-5, directing judicial re-enquiry under Section 63 (3) of the Rajasthan Municipal Act, 1959 (Act No. 38 of 1959) (hereinafter to be referred as "Act No. 38 of 1959")