Om Singh Solanki And Ors vs State And Ors
2021 Latest Caselaw 7928 Raj

(1 of 2) [CW-1987/2016]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1987/2016

Om Singh Solanki And Ors.

----Petitioner Versus State And Ors.

----Respondent

For Petitioner(s) : Mr. C. P. Trivedi For Respondent(s) : Mr. Bhavit Sharma

JUSTICE DINESH MEHTA

Order

22/03/2021

1. Counsel for the petitioners submits that petitioners would be

satisfied, if the respondents are directed to consider and decide

his representation keeping into consideration the judgment

rendered by Hon'ble Apex Court in Rajasthan Welfare Society Vs.

State of Rajasthan, reported in [(2005) 5 SCC 275].

2. In light of such submission made by learned counsel for the

petitioners, the present writ petition is disposed of with a direction

to the petitioners to file a representation within 15 days, alongwith

a certified copy of the order instant and a photocopy of the above

referred judgment in Rajasthan Welfare Society (supra).

3. In case the representation is filed, the respondents shall

decide the same within a period of 60 days from today strictly in

accordance with law while taking into consideration precedent law

of Rajasthan Welfare Society (supra).

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

representation has been issued only with a view to ensure

(2 of 2) [CW-1987/2016]

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 274-A.Arora/-

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