VIJAY KUMAR HALWAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the notice/order dt.14.08.2019 issued under Section 39 of the Rajasthan Municipalities Act, 2009 whereby the petitioner has been asked to file reply to the charge-sheet which has been issued to the petitioner levelling two charges against him.

(2.) Mr. Vedpal Shastri, counsel for the petitioner submitted that the petitioner had approached this Court earlier by filing SB Civil Writ Petition No. 11827/2019 as the required documents were not supplied to the petitioner enabling him to file reply to show cause notice in respect of certain irregularities said to be committed by the petitioner while working as Chairman of Municipal Board, Pilani.

(3.) Counsel submitted that this Court on 17.07.2019, disposed of the writ petition by directing the authorities including the Executive Officer, Nagar Palika, Pilani to comply with the direction, which was issued by the Assistant Director (Vigilance) and the documents which are permissible under the law, were required to be supplied to the petitioner in expeditious manner, but in no case later than seven days from the date of receipt of copy of the order.