Karmjeet Singh vs State Of Rajasthan
2021 Latest Caselaw 10918 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8991/2021

Karmjeet Singh S/o Shri Balveer Singh, Aged About 51 Years, R/o Sector No. 12L, Hanumangarh Junction, Distt. Hanumangarh.

----Petitioner Versus

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

2. Chief Executive Officer, Zila Parishad, Hanumangarh.

                                                                    ----Respondents


For Petitioner(s)            :    Mr. Harshvardhan Singh
For Respondent(s)            :



                       JUSTICE DINESH MEHTA

                                       Order

15/07/2021

1.    Learned     counsel        for   the    petitioner          submits    that   the

controversy involved in the present writ petition has already been

decided by this Court in the case of Jagdish Bhanoda Vs. State of

Rajasthan & Ors. (judgment dated 29.07.2009), which has

attained finality till the Supreme Court.

2. Learned counsel further submits that the petitioner would be

satisfied if a direction is issued to the respondents to consider his

representation (which he would be filing in two weeks)

expeditiously.

3. The present writ petition is, therefore, disposed of with a

direction to the petitioner to file a representation along with web

(2 of 2) [CW-8991/2021]

copy of the order instant and photo copies of the judgments which

he wishes to rely upon.

4. On receipt of the representation, competent authority shall

consider the same in accordance with law as early as possible,

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

representation.

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

183-skm/-

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