Shiv Ratan Bishnoi vs State Of Rajasthan
2021 Latest Caselaw 3211 Raj

(1 of 2) [CW-2056/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2056/2021

Shiv Ratan Bishnoi S/o Gopi Ram Bishnoi, Aged About 32 Years, (Dob-08.07.1988), Category-Obc, R/o Near Jambheshwar Temple, Tilak Nagar, Bikanaer, District- Bikaner (Rajasthan) Pin 334001.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural And Panchayati Raj Department, Government Of Rajasthan, Jaipur, (Rajasthan).

2. Chief Executive Officer, Zila Parishad, Nagaur, District-

Nagaur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Rajak K. Haidar.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/02/2021

Learned counsel for the petitioner submits that the present

case is squarely covered by the direction given by the Division

Bench at Jaipur on 08.01.2020 in the case of Namonarayan

Sharma & Ors. v. State of Rajasthan & Ors. : D.B. Special Appeal

(Writ) No.908/2017.

Without pronouncing upon petitioner's right, the present writ

petition is disposed of with the direction to the petitioner to file a

representation before the competent authority within a period of

fifteen days, alongwith the copy of the order instant and a

photocopy / web copy of the Division bench judgment passed in

Namonarayan Sharma's case (supra).

(2 of 2) [CW-2056/2021]

In case such representation is filed within a period of two

weeks from today, the respondents shall consider petitioner's case

also, in accordance with enunciation made in Namonarayan

Sharma's case (supra).

The stay petition also stands disposed of.

(ARUN BHANSALI),J

49-Rmathur/-

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