Citation : 2021 Latest Caselaw 18295 Raj
Judgement Date : 2 December, 2021
(1 of 2) [CW-16829/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16829/2021
Bapu S/o Kacharu, Aged About 57 Years, Village Nai Aabadi, Borwat, Tehsil And District Banswara (Raj.)
----Petitioner Versus
1. State Of Rajasthan, Through The Deputy Secretary, Agriculture (Group-3), Department Of Agriculture, Government Of Rajasthan, Jaipur (Raj.).
2. Maharana Pratap University Of Agriculture And Technology, Udaipur Through Its Registrar.
3. Zonal Director (Research) Agricultural Research Station, Post Box No. 25, Dohad Road, Borwat Farm, Banswara (Raj.).
4. Rajasthan Agricultural University, Bikaner Through Its Registrar.
----Respondents
For Petitioner(s) : Mr. R.S. Champawat.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
02/12/2021
Learned counsel for the petitioner submits that petitioner
would be satisfied if the respondents are directed to consider
petitioner's representation (which he would be filing) in light of the
judgment of this Court in the case of Mangi Lal Lohar Vs.
Maharana Pratap University & Ors. (SBCWP No.3924/2014),
decided on 16.1.2017.
The writ petition is disposed of with a direction to the
petitioner to file representation alongwith a web copy and
photostat copy of the judgment passed by this Court in Mangi Lal
(2 of 2) [CW-16829/2021]
Lohar (supra) and any other documents which the petitioner will
be filing.
In case, the representation is filed within a period of three
weeks, the competent officer shall consider and decide the same
within a period of 12 weeks of receipt of the representation.
It is made clear that aforesaid direction to decide the
petitioner's 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.
The stay application also stands disposed of accordingly.
(ARUN BHANSALI),J
259-PKS/-
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