Dr. Vikash Choudhary vs State Of Rajasthan
2021 Latest Caselaw 8703 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5640/2021

Dr. Vikash Choudhary S/o Shri Tara Chand, Aged About 33 Years, By Caste Choudhary, R/o B-1St Ganga Sagar Colony, Vaishali Nagar, Jaipur. At Present 109 Roop Nagar-Iind, Pal Road, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Animal Husbandry, Government Of Rajasthan Secretary, Jaipur.

2. The Director, Directorate Of Animal Husbandry Department, Rajasthan, Jaipur.

3. The Joint Director, Animal Husbandry Department, Jaipur.

4. Additional Director, Animal Husbandry Department, Jodhpur.

                                                                ----Respondents


For Petitioner(s)         :    Mr. Dalpat Singh
For Respondent(s)         :



                      JUSTICE DINESH MEHTA

                                    Order

01/04/2021

1. Learned counsel for the petitioner submits that the petitioner

has already furnished representation dated 10.04.2019 with

request to give him joining in light of the judgments of this Court,

yet nothing has been done.

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a fresh representation

along with photo-stat copy of the relevant judgments and other

documents before the respondent No.3 within a period of two

weeks from today.

(2 of 2) [CW-5640/2021]

3. In case, a representation is so addressed within the aforesaid

period, the concerned authority shall consider and decide the

same in accordance with law; however, in no case later than eight

weeks from the date of receipt of the representation.

4. 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.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

200-CPGoyal/-

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