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Dr. Prateek Sahani vs State Of Rajasthan
2021 Latest Caselaw 11651 Raj

Citation : 2021 Latest Caselaw 11651 Raj
Judgement Date : 27 July, 2021

Rajasthan High Court - Jodhpur
Dr. Prateek Sahani vs State Of Rajasthan on 27 July, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9506/2021

Dr. Prateek Sahani S/o Shri Deokaran Singh, Aged About 34 Years, By Caste Jat, R/o Village Sotwara, Via Doomara, Tehsil Nawalgarh, District Jhunjhunu (Ex. Veterinary Officer, Veterinary Hospital, Godaro Ki Dhani, Jhunjhunu.

----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, Jhunjhunu.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. SP Sharma
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                  Judgment

27/07/2021

1. Learned counsel for the petitioner submits that the petitioner

had already furnished representation dated 2.7.2020, with request

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

rendered in SBCWP No.7694/2016 on 19.01.2017 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 photo

copies of the relevant judgments and other documents before the

respondent No.3 within a period of two weeks from today.

(2 of 2) [CW-9506/2021]

3. In case representation is so addressed, the respondent No.2

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

288-CPGoyal/-

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