Vera Ram vs State Of Rajasthan
2021 Latest Caselaw 12180 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 362/2021

Vera Ram S/o Shri Mangala Ram, Aged About 36 Years, Resident Of Village Post Mahabar, District Barmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Public Health And Engineering Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Secretary, Panchayat Raj And Rural Development, Government Of Rajasthan, Jaipur.

3. Chief Executive Officer, Zila Parishad, District Barmer, Rajasthan.

4. District Collector, District Barmer (Raj.).

5. Superintending Engineer, Department Of Public Health And Engineering Department, Barmer, District Barmer (Raj.).

6. Gram Panchayat, Mahabar, Tehsil And District Barmer (Raj.).

----Respondents

For Petitioner(s) : Mr. Deepak Bora for Mr. P.S. Rathore For Respondent(s) : Mr. Hargovind Chanda

JUSTICE DINESH MEHTA

Order

04/08/2021

1. Mr. Deepak Bora, learned counsel appearing for the

petitioner submits that the issue involved in the present writ

petition is squarely covered by a judgment of this Court dated

13.7.2017 rendered in the case of Jagdish Singh & Ors. Vs. State

of Rajasthan & Ors. (SBCWP No.5954/2017).

(2 of 2) [CW-362/2021]

2. Mr. Bora submits that the petitioner would be satisfied if the

respondents are directed to decide petitioner's representation

(which he would be filing within a period of two weeks from today)

in accordance with law, more particularly, in the light of the

judgment rendered in the case of Jagdish Singh (supra).

3. In view of the above, the writ petition is disposed of with a

direction to the petitioner to file his representation within a period

of three weeks, alongwith web copy of the order instant and

photostat copy of the judgment aforesaid.

4. In case, the representation is so addressed, the competent

authority of the respondents shall do the needful in accordance

with law, as early as possible preferably within a period of twelve

weeks of receiving the representation.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 48-Amar/-

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