Kanta Singh vs The State Of Rajasthan
2021 Latest Caselaw 11503 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9423/2021

Kanta Singh S/o Shri Veer Singh, Aged About 61 Years, By Caste Jat Sikh, Resident Of 3/127, Housing Board, Sri Ganganagar At Present Resident Of 5 E Ambika Enclave - First, Sri Ganganagar (Rajasthan).

----Petitioner Versus

1. The State Of Rajasthan, Through The Director, Finance (Budget), Finance Department, Government Of Rajasthan, Jaipur.

2. The Accountant General (Lekha And Hak), Government Of Rajasthan, Jaipur (Rajasthan)

3. The Additional Director (Administration), Directorate Of Treasury And Accounts, Government Of Rajasthan, Jaipur.

4. The Director, Department Of Pension, Government Of Rajasthan, Jaipur

5. The Joint Director (Treasury), Department Of Treasury And Accounts, Government Of Rajasthan, Jaipur.

6. The Director General Of Police, Rajasthan Police, Jaipur.

7. The Additonal Director General Of Police (Personnel), Police Headquarter, Jaipur.

8. The Assistant Administrative Officer, A-Branch, Section-Ii, Police Headquarter, Jaipur (Rajasthan).

9. The Inspector General Of Police, Range Jodhpur, Jodhpur (Rajasthan).

10. The Superintendent Of Police, Sri Ganganagar (Rajasthan).

11. The Superintendent Of Police, Jaisalmer (Rajasthan).

12. The Treasury Officer, Sri Ganganagar.

13. The Treasury Officer, Jaisalmer.

                                                                 ----Respondents


For Petitioner(s)        :     Mr. Trilok Joshi
For Respondent(s)        :     -





                                                                              (2 of 2)                  [CW-9423/2021]


                                                        JUSTICE DINESH MEHTA

                                                                        Order

                                   26/07/2021

1. Learned counsel for the petitioner submits that petitioner

would be satisfied, if respondents are directed to consider

petitioner's representation in light of the judgment dated

06.01.2017 rendered in the case of Chula Ram Heerani Vs.

State of Rajasthan & Ors. (SB Civil Writ Petition

No.3509/2014).

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

direction to the petitioner to file a comprehensive representation

along with the certified copy of the order instant and photocopy of

the judgment in case of Chula Ram Heerani (supra).

3. In case, representation is so addressed within a period of

four weeks, the competent authority/ respondents shall do the

needful, in accordance with law, as early as possible, preferably

within a period of eight weeks of the receipt of the representation.

4. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J

90-pooja/-

Powered by TCPDF (www.tcpdf.org)