Durjan Singh Sisodiya vs State Of Rajasthan
2021 Latest Caselaw 1007 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 398/2021

Durjan Singh Sisodiya S/o Shri Devi Singh, Aged About 43 Years, R/o 27, Gokul Village, Near Sector 09, Post Titardi, Tehsil Girwa, District Udaipur, Rajasthan. Presently Working On The Post Of Village Development Officer (Gram Sewak) In Panchayat Samiti Kotada, District Udaipur, Rajasthan.

----Petitioner Versus

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

2. Deputy Secretary, Rural Development And Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.

3. District Collector, Udaipur, District Udaipur, Rajasthan.

4. Chief Executive Officer, Zila Parishad, Udaipur, Rajasthan.

5. Development Officer, Panchayati Samiti Kotada, District Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Pawan Singh Rathore

JUSTICE DINESH MEHTA

Judgment

14/01/2021

1. Petitioner's grievance is that on 14.10.2020, the respondents

have invited representation for desired posting and the petitioner

submitted his request on 23.10.2020 to be posted at Girva,

however on 31.12.2020, the petitioner has been transferred to

Panchayat Samiti, Jhadol.

2. Learned counsel submits that the petitioner, in wake of his

father's ailment, has desired to be posted at Panchayat Samiti,

(2 of 2) [CW-398/2021]

Girva, however, the respondents have not paid any heed to his

request and even the representation dated 01.01.2021, addressed

to the respondents has remained unheeded.

3. In the facts and circumstances of the present case, the writ

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

fresh representation before the respondent No.4 within a period of

10 days from today, alongwith certified copy of the order instant

and a photostat copy of the earlier representation dated

01.01.2021.

4. In case, the representation is so addressed, the respondent

No.4 shall consider the same, in accordance with law within a

period of four weeks of receipt thereof.

5. 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.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 51-Ramesh/-

Powered by TCPDF (www.tcpdf.org)