Iqbal Mohammad Kayamkhani vs State Of Rajasthan
2021 Latest Caselaw 12544 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10240/2021

Iqbal Mohammad Kayamkhani S/o Hamid Khan Kayamkhani, Aged About 30 Years, Near Panchayati Nohara, Village Banera, District Bhilwara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Finance Department, Government Of Rajasthan, Jaipur.

2. Director, Directorate Of Treasury And Accounts, Rajasthan, Jaipur.

3. Treasury Officer, Bhilwara.

4. Sub Treasury Officer, Banera, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Shreekant Verma

JUSTICE DINESH MEHTA

Order

11/08/2021

1. Petitioner's grievance is that he was working on contract

basis under the respondents, and he is apprehending

disengagement of his services.

2. Mr. Shreekant Verma, learned counsel for the petitioner

submits that the petitioner would feel satisfied if the respondents

are directed to consider representation (which he would be filing)

in light of the judgment of this Court dated 19.01.2021, passed in

Jai Prakash Ganchi & Ors. Vs. State of Raj. & Ors. (S.B.Civil Writ

Petition No.7273/2020) and also in light of circular dated

02.09.2020.

(2 of 2) [CW-10240/2021]

3. The present writ petition is, therefore, disposed of with the

direction to the petitioner to file a representation, while enclosing

photostat copy of the judgment in the case of Jai Prakash Ghanchi

(supra) and photostat copy of the circular dated 02.09.2020 within

a period of four weeks from today.

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

authority shall do the needful, in accordance with law, preferably

within a period of eight weeks from receipt thereof.

5. 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.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 291-Ramesh/-

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