Madan Singh vs State Of Rajasthan
2021 Latest Caselaw 1035 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 250/2021

Madan Singh S/o Shri Babu Singh, Aged About 54 Years, B/c Rawana Rajput, R/o V And P Bhagoda, Via Jojawar, Tehsil Marwar Junction, District Pali, Rajasthan. Presently Working On The Post Of Village Development Officer (Gram Sewak And Paden Sachiv) In Panchayat Samiti Marwar Junction, District Pali, 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, Pali, District Pali, Rajasthan.

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

5. Development Officer, Panchayat Samiti Marwar Junction, District Pali, Rajasthan.

6. Gram Panchayat Basor, Panchayat Samiti Marwar Junction, District Pali, Rajasthan Through Its Sarpanch.

----Respondents

For Petitioner(s) : Mr. Pawan Singh Rathore

JUSTICE DINESH MEHTA

Judgment

14/01/2021

1. Learned counsel for the petitioner contends that the

petitioner would feel satisfied, if an appropriate direction is issued

to the respondents to consider his representation to post him at a

nearby place, in accordance with law, where post of Gram Sewak

is lying vacant.

(2 of 2) [CW-250/2021]

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 of Gram Sewak

within a period 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 39-Ramesh/-

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