PUKHRAJ Vs. STATE AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner has challenged the order dated 24.12.2001 by which services of petitioner were dispensed with and directing him to hand over the charge to one Miss Kamla D/o Jetha Ram, copy of which is placed on record as Annex. P/10 and also challenged the order dated 3.12.2003 passed by Distt. Collector, Pali in revision petition filed by petitioner against the order dated 24.12.2001. Copy of order passed by Distt. Collector, Pali dated 3.12.2002 is on record as Annex. P/14.

(3.) According to learned counsel for the petitioner, the order dated 24.12.2002 is absolutely illegal as before passing the order, no opportunity of hearing was given to the petitioner and the Block Primary Education Officer had no jurisdiction to pass the order. The petitioner challenged the above order by filing the revision petition under Sec. 97 of the Rajasthan Panchayati Raj Act but the learned Distt. Collector committed serious illegality in dismissing the revision petition of the petitioner by impugned order dated 3.12.2002.