Ashok Kumar vs State Of Rajasthan
2021 Latest Caselaw 10695 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11696/2019

Ashok Kumar S/o Shri Vala Ram, Aged About 30 Years, Resident Of Village Lunol, Tehsil Reodar, District Sirohi, At Present Posted As Assistant Account Officer Ii, Office Of District Collector (Relief), Sirohi.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Personnel, Government Of Rajasthan, Secretariat, Jaipur.

2. Director, Department Of Treasury And Accounts, Rajasthan, Jaipur.

3. Addl. Director (Personnel-I), Department Of Treasury And Accounts, Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vikas Birjania

JUSTICE DINESH MEHTA

Order

13/07/2021

1. Learned counsel for the petitioner submits that petitioner

would be satisfied if the respondents are directed to consider his

representation, which he has filed on 05.09.2018 expeditiously.

2. The present writ petition is, therefore, disposed of with the

direction to the petitioner to file fresh representation along with

the copy of judgments he wants to rely upon and a certified copy

of the order instant, within a period of 15 days from today.

3. The competent authority is directed to consider the same

and do the needful, in accordance with law, as early as possible

preferably within a period of 12 weeks of the date of receipt

thereof.

(2 of 2) [CW-11696/2019]

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. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 17-Amar/-

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