Rishadali A.P Vs Director
.... lar (iii) To grant such other relief’s as this Honourable Court may deem fit in the circumstances of this case.” 2. Heard both sides. 3. In Ext.P5 complaint, the petitioners allege corruption in the proposal to purchase a private property for the cons ...
High Court Of Kerala
Shyam P.S Vs State Of Kerala
.... ion of the bail application in as much as it is not a case of total non-compliance of the said provision. In Sajan Abraham’s case supra, it was held that provisions of Section 42 cannot be said to be violated merely due to nonrecording of information and non-communication to the superior officer ...
High Court Of Kerala
Shyam Singh Vs Managing Director And Others
.... While dealing with the evidence, the Labour Court rejected petitioner’s claim, inter-alia, observing that the dispute was raised belatedly while also holding that despite host of notices issued to the petitioner by the disciplinary authority, he did not turn up. 4. It is to be noted that ev ...
Rajasthan High Court
Shakti Singh Chouhan Vs State Of Rajasthan And Others
.... ation of petitioner’s case for promotion has been issued on 14.08.2023, but the meeting of Departmental Promotion Committee (DPC) to consider petitioner’s candidature has not been convened and petitioner’s case for promotion has not been considered. 3. In view of the fact that petitioner’s ...
Rajasthan High Court
Firoz Khan Vs Union Of India And Others
.... , which order clearly postulates in Para 5, that camel handlers and trainers of STC BST, Jodhpur can be de-attached irrespective of their tenure on the ground of Administrative/Disciplinary proceedings. He produced a photocopy of the above order for perusal of the Court, the same is taken on rec ...
Rajasthan High Court
Dhapu And Others Vs State Of Rajasthan And Others
.... 1. Heard learned counsel for the parties. 2. Learned counsel for the petitioners seeks to withdraw the present writ petition with liberty to raise all the grounds raised in the writ petition at the appropriate stage of the suit. 3. In view of the submission made before this Court, ...
Rajasthan High Court
Mahendra Singh Vs State Of Rajasthan And Others
.... dministrator was stayed and the petitioner continued to hold the post of Chairman. Learned counsel for the newly added respondents submits that as per Section 27 (4) of the Cooperative Societies Act, 2001, the term of office of the elected members of the committee and its office bearers shall be ...
Rajasthan High Court
Sundar Lal And Others Vs Basant Kumar And Others
.... Sub Divisional Officer, Gangapur (Annexure-5) may kindly be modified by directing the status quo with regard to the Khasra No.6736 (0.12 hectare) and 6737 (0.19 hectare) at Sahada, Gangapur, Bhilwara be maintained during the pendency of the Revenue Suit No.118/2011 pending before the same Court. ...
Rajasthan High Court
M/S Shree Neelkanth Fuels, Having Its Office At Village And Others Vs Punjab National Bank
.... This Court finds that on 21.11.2023, this Court had granted interim order to the petitioners while directing that further proceedings under the SARFAESI to continue which will be subject to outcome of the writ petition but the sale confirmation shall not be carried out till the next date. T ...
Rajasthan High Court
Kishan Lal Meean Vs State Of Rajasthan And Others
.... tional highway. 4. A memo dated 28.06.2023 of the Assistant Engineer, Public Works Department, Sub-Division Jahajpur, Bhilwara has also informed the Village Development Officer, Jahajpur regarding encroachments on the road. 5. Therefore, the allegations made by the petitioner require i ...
Rajasthan High Court
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