SANGAM CHAUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since common question of facts and law are involved in these writ petitions, therefore, with the consent of counsel for the parties, all the matters are taken up and heard together for final disposal and are being decided by this common order.

(2.) S.B. Civil Writ Petition No.6663/2025 has been submitted against the impugned order dtd. 25/4/2025 by which the petitioner has been placed under suspension by the respondents in exercise of the powers contained under Sec. 38 of the Rajasthan Panchayati Raj Act, 1994 (hereinafter referred to as 'the Act of 1994').

(3.) S.B. Civil Writ Petition No.3425/2025 has been submitted by the petitioner against the charge-sheet issued to her under Rule 22(2) of the Rajasthan Panchayati Raj Rules, 1996 (hereinafter referred to as 'the Rules of 1996').