Prabhu Ram vs The State Of Rajasthan
2021 Latest Caselaw 13087 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11241/2021

Prabhu Ram S/o Jhabbar Mal, Aged About 44 Years, Constable No.41, Resident Village Kusumdesar, Ratangarh, Dist. Churu. (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Department Of Home, Through The Secretary, Govt. Secretariat, Jaipur (Raj.).

2. The Principal Secretary, Department Of Finance (Rules), Government Of Rajasthan, Government Secretariat, Jaipur. (Raj.).

3. The Adgp, Police Head Quarter, Lal Kothi, Jaipur (Raj.).

4. The Commandant, Police Motor Driving School, Bikaner, (Rajasthan).

                                                                    ----Respondents


For Petitioner(s)           :    Mr. OP Sangwa
For Respondent(s)           :



                       JUSTICE DINESH MEHTA

                                     Judgment

25/08/2021

Learned counsel for the petitioner, at the very outset,

submits that the controversy raised in the instant writ petition

stands resolved in view of the adjudication made by a Coordinate

Bench of this Court in the case of Kuldeep Singh & Ors. Versus

State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.3926/2013,decided on 26.04.2013.

It is further contended that for the present; the petitioner

would be satisfied, if the State-respondents are directed to

consider and decide the representation of the petitioner, within a

(2 of 2) [CW-11241/2021]

time frame, in the backdrop of the adjudication in the case of

Kuldeep Singh & Ors. (supra), which he is ready and willing to

address within two weeks hereinafter.

In view of the limited prayer addressed; the instant writ

petition proceedings are closed with a direction to the petitioner to

address a comprehensive representation before the respondents

enclosing a copy of the order in the case of Kuldeep Singh & Ors.

(supra).

In case, a representation is so addressed within the aforesaid

period, the State-respondents are directed to consider and decide

the same by a reasoned and speaking order as expeditiously as

possible in accordance with law, however, in no case later than

three months from the date of receipt of the representation along

with a certified copy of this order.

With the observations and directions, as indicated above, the

writ petition stands disposed of.

The stay application also stands disposed of.

(DINESH MEHTA),J

145-CPGoyal/-

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