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Dr. Sumit Choudhary vs State Of Rajasthan
2021 Latest Caselaw 8706 Raj

Citation : 2021 Latest Caselaw 8706 Raj
Judgement Date : 1 April, 2021

Rajasthan High Court - Jodhpur
Dr. Sumit Choudhary vs State Of Rajasthan on 1 April, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5615/2021

Dr. Sumit Choudhary S/o Shish Ram, Aged About 35 Years, Opposite Aastha Academy, Hanuman Nagar, Nawalgarh Road, Sikar. At Present Gali No.07, Milkman Colony, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Its 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, Jhunjhunu.

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-5615/2021]

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

185-CPGoyal/-

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