Citation : 2021 Latest Caselaw 12550 Raj
Judgement Date : 11 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10676/2021
Ladu Lal Khatik S/o Shri Balu Ram Khatik, Aged About 40 Years, H.no. 1-E-17, Housing Board, Sector No. 4, Gandhinagar, District Chittorgarh, Rajasthan.
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Rural And Panchayati Raj, Government Of Rajasthan, Jaipur, Rajasthan.
2. The Chief Executive Officer, Zila Parishad Udaipur, District Udaipur, Rajasthan.
3. The Development Officer, Panchayat Samiti Vallabhnagarh, District Udaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kailash Jangid
For Respondent(s) :
JUSTICE DINESH MEHTA
Judgment
11/08/2021
1. Learned counsel for the petitioner submits that the petitioner
would be satisfied, if an appropriate direction is issued to the
respondents to consider petitioner's representation to be posted at
a nearby place, in accordance with law, where concerned post is
lying vacant.
2. The present writ petition is, therefore, disposed of with the
direction to the petitioner to address a fresh representation before
the competent authority pointing out vacant posts within a period
of two weeks alongwith photostat copy of the earlier
representation and certified copy of the order instant.
(2 of 2) [CW-10676/2021]
3. In case, such representation is filed by the petitioner, the
competent authority shall decide the same, in accordance with
law, preferably within a period of six weeks from the receipt
thereof.
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
373-CPGoyal/-
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