DINESH KHARADI Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) On 29/9/2022, a Co-ordinate Bench of this Court in wake of the preliminary objection raised by the respondents has passed the following order:

(2.) It is to be noted that when above proceedings were drawn, learned counsel Ms. Shweta Bora led by learned senior counsel Mr. Ravi Bhansali appeared for the petitioner.

(3.) Today, learned counsel Mr. Sunil Kumar Singh appeared and submitted that the order impugned passed by the respondent is per se contrary to the Rule 8(iii) of the Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011 (hereinafter referred to as 'the Rules of 2011') and that his writ petition be decided in light of the Judgment rendered by this Court in the case of Kiran Kumari Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 14964/2019), decided on 15/1/2020.