Vijay Pal Singh Chouhan vs State Of Rajasthan
2021 Latest Caselaw 10492 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8588/2021

Vijay Pal Singh Chouhan S/o Shri Shrawan Singh, Aged About 32 Years, R/o Vpo Shri Sela Tehsil Bali District Pali.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Personnel And Administration, Govt. Secretariat, Jaipur.

2. Deputy Secretary, Department Of Administrative Reform (Group-3), Government Of Rajasthan, Secretariat, Jaipur.

3. Chairman, Rajasthan Sub-Ordinate And Ministerial Service Selection Board, Rajasthan State Agriculture Managing Institution Campus, Durgapura, Jaipur.

                                                                ----Respondents


For Petitioner(s)        :     Mr. RN Sharma, through Cisco Webex
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                    Order

09/07/2021

(1) After arguing for sometime, Mr. Sharma, learned counsel

appearing for the petitioner seeks permission to withdraw the

present writ petition with liberty to agitate his cause before the

Rajasthan Staff Selection Board by way of filing representation.

(2) The present writ petition is, therefore, disposed of with a

direction to the petitioner to file a comprehensive representation

before the Secretary of the Staff Selection Board alongwith the

copy of judgment, he wants to rely upon and a certified copy of

the order instant within a period of two weeks.

(2 of 2) [CW-8588/2021]

(3) On receipt of the representation, the Secretary, Rajasthan

Staff Selection Board shall consider petitioner's representation in

accordance with law as early as possible preferably within a period

of four weeks thereof.

(4) 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.

(5) The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

185-CPGoyal/-

Powered by TCPDF (www.tcpdf.org)