DILIP KUMAR MORYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Matter comes up on misc. application No.1/2023 filed by the petitioner under Article 226 of the Constitution of India for deciding the present writ petition in view of the order passed by the Co-ordinate Bench in S.B.Civil Writ Petition No.18855/2015 (Onkar Meena Vs. State of Rajasthan & Anr.) decided on 4/5/2023.

(2.) Learned counsel Mr.Ajatshatru Mina, appearing for the petitioner, submitted that in the instant case, the petitioner has felt aggrieved against the notice dtd. 29/7/2013, the order dtd. 1/12/2015 terminating services of the petitioner and the order dtd. 6/4/2018 passed by the Secretary & Commissioner (Employment Guarantee Scheme), Rural Development & Panchayati Raj Department, rejecting appeal of the petitioner.

(3.) Learned Govt. Counsel Mr.Pradeep Kalwania, appearing for the respondents, submitted that some time is required to collect the relevant papers in respect of the enquiry conducted against the petitioner, however, counsel is aware of the fact that the Coordinate Bench has decided the similar controversy in S.B.Civil Writ Petition No.18855/2015 and he also appeared on behalf of the respondents.