NARESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (1/2022) filed by the applicant-Shri Govind Pandit S/o Shri Shyam Lal Pandit claiming himself to be a Ward Member of the Nagar Parisad, Beawar seeking his impleadment as respondent.

(2.) Learned counsel for the applicant submits that on his complaint, the order impugned placing the petitioner under suspension has been passed and hence, he may be impleaded as respondent.

(3.) Per contra, learned counsel for the petitioner submitted that since the writ petition involves a lis in between the petitioner and the official respondents, the applicant is neither necessary nor, proper party. He, therefore, prayed for dismissal of the application.