GAUTAM CHAND LOONKAR SON OF SH. CHHOT MAL LOONKAR Vs. STATE OF RAJASTHAN THROUGH SECRETARY, ARTS & CULTURE DEPARTMENT
LAWS(RAJ)-2018-1-376
HIGH COURT OF RAJASTHAN
Decided on January 18,2018

Gautam Chand Loonkar Son Of Sh. Chhot Mal Loonkar Appellant
VERSUS
State Of Rajasthan Through Secretary, Arts And Culture Department Respondents

JUDGEMENT

ARUN BHANSALI,J. - (1.) This writ petition was filed by the petitioner aggrieved against the order dated 27.2.1991 (Annex.12) issued by the Section Officer, Art and Culture Department, Govt. of Rajasthan requiring the Secretary of Respondent No.2Akadami to remove the petitioner from service.
(2.) When the writ petition came up before this Court, by interim order dated 1.4.1991 the operation of order dated 27.2.1991 (Annex.12) was stayed by this Court.
(3.) During the pendency of the present writ petition, an additional affidavit has been filed by the petitioner, inter alia, indicating that by order dated 4.1.2010, five posts at the Akadami (respondent No.2) were regularized including the post of Accountant held by the petitioner and pursuant thereto, by order dated 10.6.2011 (Annex.13), the services of the petitioner have been made permanent w.e.f. the date of his appointment i.e. 11.1.1989.;


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