MANZOOR ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner, an elected member of ward No. 24 of Jodhpur Municipal Corporation, has invoked the writ jurisdiction of this Court assailing the order dtd. 8/12/2021, whereby the Director cum Special Secretary, Directorate, Local Self Government - respondent No. 1 has sought petitioner's explanation in terms of Sec. 39(3) of the Rajasthan Municipalities Act, 2009 (hereinafter referred to as the 'Act of 2009') as to why judicial enquiry not be conducted against him.

(2.) Simultaneously with issuance of show cause notice aforesaid, the petitioner has also been placed under suspension.

(3.) Mr. Kotwani, learned counsel for the petitioner, has challenged the impugned order on two premises: