Prithvi Singh vs The State Of Rajasthan
2021 Latest Caselaw 11624 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8793/2021

Prithvi Singh S/o Shri Uma Ram, Aged About 58 Years, R/o Seuwa, Tehsil Rajgarh District Churu. At Present A.S.I. (Under Suspension) Police Line, Sri Ganganagar.

----Petitioner Versus

1. The State Of Rajasthan, Through Director General Of Police, Headquarter, Rajasthan, Jaipur.

2. Inspector General Of Police, Bikaner Range, Bikaner.

3. Superintendent Of Police, Hanumangarh.

----Respondents

For Petitioner(s) : Mr. R.S. Choudhary

JUSTICE DINESH MEHTA

Order

27/07/2021

1. Learned counsel for the petitioner submits that petitioner

would be satisfied, if respondents are directed to consider his

representation (which he would file within 15 days from today)

expeditiously, in light of the Division Bench judgment dated

17.01.2014 rendered in Prakash Dharu Vs. State of Rajasthan &

Ors. (D.B. Civil Special Appeal No.239/2013).

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

direction to the petitioner to file a representation along with

certified copy of the order instant and a photostat copy of the

judgment dated 17.01.2014, before the competent authority

within two weeks from today.

(2 of 2) [CW-8793/2021]

3. In case representation is so addressed, the competent

authority shall consider the same, in accordance with law,

including the case of Prakash Dharu (supra), as early as possible,

preferably within a period of twelve weeks of receipt thereof.

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. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 129-Ramesh/-

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