Dr. Anurag Nehra vs The State Of Rajasthan
2021 Latest Caselaw 7917 Raj

(1 of 2) [CW-4931/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4931/2021

Dr. Anurag Nehra S/o Shri Om Prakash, Aged About 32 Years, By Caste Nehra, R/o Village Singhana, Tehsil Buhana, District Jhunjhunu (Raj.) At Present Milk Men Colony, Gali No. 7, Jodhpur (Ex. Veterinary Officer, Govt. Hospital Khandwa, Jhunjhunu).

----Petitioner Versus

1. The 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. Satya Prakash Sharma

JUSTICE DINESH MEHTA

Order

22/03/2021

1. Learned counsel for the petitioner submits that the petitioner

has already furnished representations dated 10.04.2019 and

02.01.2020 with request to give him joining in light of the

judgments of this Court, yet nothing has been done.

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a fresh representation

along with photo-stat copy of the relevant judgments and other

documents before the respondent No.3 within a period of two

weeks from today.

(2 of 2) [CW-4931/2021]

3. In case, a representation is so addressed within the aforesaid

period, the concerned authority shall consider and decide the

same in accordance with law; however, in no case later than eight

weeks from the date of receipt of the representation.

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 126-A.Arora/-

Powered by TCPDF (www.tcpdf.org)