MOHD. SOYAB KHATRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Chairman of the Municipal Council, Nawalgarh has filed this petition challenging the notices dtd. 22/11/2024, pleading political vendetta to be the basis for issuance of show cause notices (for brevity 'SCN').

(2.) The brief facts are that the petitioner was elected as Municipal Counsellor from Ward No.28 of Municipal Board Nawalgarh and was elected as Chairperson of the Municipal Board, Nawalgarh. After holding the preliminary enquiry the two impugned SCN were served upon the petitioner to show cause against the allegations mentioned therein.

(3.) The present petition is filed pleading apprehension that the petitioner would be targeted and suspended on the basis of the impugned SCN.