Ganesh Lal Suthar vs State Of Rajasthan
2021 Latest Caselaw 13090 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11224/2021

Ganesh Lal Suthar S/o Shri Kalu Lal Suthar, Aged About 29 Years, Village Kantoda, Tehsil Sarada, District Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Secretariat, Rajasthan, Jaipur.

2. District Programme Coordinator (Mgnrega) And District Collector, Udaipur.

3. Additional District Programme Coordinator And Chief Executive Officer, Zila Parishad, Udaipur.

4. Vikas Adhikari Cum Programme Officer, Panchayat Samiti Sarada, District Udaipur.

5. Vikas Adhikari Cum Programme Officer, Panchayat Samiti Jaisamand, District Udaipur.

                                                                    ----Respondents


For Petitioner(s)          :     Mr. Ramesh Kumar Prajpat
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                  Judgment

25/08/2021

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

(2 of 2) [CW-11224/2021]

of two weeks alongwith photostat copy of the earlier

representation and certified copy of the order instant.

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

139-CPGoyal/-

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