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Tara Chand Yadav vs State Of Rajasthan
2021 Latest Caselaw 11205 Raj

Citation : 2021 Latest Caselaw 11205 Raj
Judgement Date : 20 July, 2021

Rajasthan High Court - Jodhpur
Tara Chand Yadav vs State Of Rajasthan on 20 July, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9074/2021

Tara Chand Yadav S/o Shri Mohan Lal Yadav, Aged About 37 Years, B/c Yadav, R/o Village Sawaipura, Post Kochhor, Tehsil And District Sikar. (Ex. Veterinary Officer Mobile Unit, Dantaramgarh, District Sikar)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Animal Husbandry, Government Of Rajasthan Secretary, Jaipur.

2. The Director, Directorate Of Animal Husbandry Department, Rajasthan, Jaipur.

3. The Joint Director, Animal Husbandry, Department, Sikar.

----Respondents

For Petitioner(s) : Mr. S.P. Sharma

JUSTICE DINESH MEHTA

Order

20/07/2021

1. Learned counsel for the petitioner submits that the petitioner

had already furnished representation dated 02.07.2020, with

request to give him joining in light of the judgments of this Court,

yet nothing has been done.

2. The present writ petition is, thus, disposed of with a direction

to the petitioner to file a fresh representation along with

photocopies of the relevant judgments and other documents

before the competent authority of respondents, within a period of

two weeks from today.

(2 of 2) [CW-9074/2021]

3. In case representation is so addressed, the competent

authority of respondents is directed to consider the same in

accordance with law, preferably within eight weeks of its receipt.

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' 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 143-Ramesh/-

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