BABU LAL MEENA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-11-70
HIGH COURT OF RAJASTHAN
Decided on November 20,2019

BABU LAL MEENA Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

INDERJEET SINGH,J. - (1.) Heard on the stay application.
(2.) Counsel for the petitioner submits that the petitioner has been suspended by the respondents vide order dated 25.10.2019.
(3.) Counsel further submits that the petitioner was elected as 'Sarpanch' of Gram Panchayat, Kased, in January, 2015 and tenure of the petitioner is up to the month of January, 2020.;


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