SAJJAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Upon the grave insistence made by learned counsel for the petitioner for disposal of the present petition today itself, the same is being decided finally today itself.

(2.) This civil writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the petitioner is a resident of Barmer District, while presently residing at Jodhpur. The petitioner is raising an issue about illegal appointment of private respondent No.5-Yogesh Acharya, on administrative post of Municipal Commissioner, Municipal Council, Barmer.