Rajasthan High Court - Jodhpur
Rajendra Kumar vs The State Of Rajasthan ... on 8 December, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:42863]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18896/2023
Rajendra Kumar S/o Late Jaichand, Aged About 24 Years, R/o
Ward No. 9, Rajgarh, District Churu(Raj.)
----Petitioner
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Local Self Department, Govt. Of Rajasthan, Secretariat,
Jaipur
2. Commissioner, Municipal Council, Sujangarh, Churu (Raj.)
----Respondents
For Petitioner(s) : Mr. Govind Ram.
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 08/12/2023
1. Learned counsel for the petitioner seeks permission to withdraw the present petition in light of the directions given by the Division Bench of this Court vide its order dated 09.08.2019 rendered in DB Special Appeal No.1733/2018 : Virendra Kumar & Ors. Vs. State of Rajasthan & Anr.
2. Permission granted.
3. The present petition is permitted to be withdrawn.
4. The petitioner would be free to file a representation before the respondents within a period of two weeks from today.
5. In case, the representation is so addressed along with a certified copy of the order instant, the respondents shall consider petitioner's grievance in accordance with law including the (Downloaded on 11/12/2023 at 08:40:54 PM) [2023:RJ-JD:42863] (2 of 2) [CW-18896/2023] judgment passed by Division Bench in the case of Virendra Kumar (supra).
6. It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioner's grievance. The same may not be construed to be an order to decide the representation in a particular manner.
7. The writ petition so also stay application stand dismissed accordingly.
8. The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioner would be entitled to the relief.
(DR. PUSHPENDRA SINGH BHATI), J.
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